UNITED INDIA INSURANCE Vs. AJMER SINGH COTTON AND GENERAL MILLS

JUDGEMENT

(1.) Whether the insured is not estopped from making any further claim from the insurer after accepting the insurance claim amount in full and final settlement of all the claims by executing the discharge voucher willingly and voluntarily without any protest or objections

(2.) Whether in spite of the acceptance of the claim amount and execution of discharge voucher voluntarily, the insured is entitled to the grant of any interest

(3.) Whether the Consumer Disputes Redressal Commissions constituted under the Consumer Protection Act, 1986 are entitled to fasten liability against the insurance companies over and above the liabilities payable under the contract of insurance envisaged in the policy of insurance are the main questions of law required to be adjudicated in all these appeals.