SUBASH SHARMA Vs. DIVISIONAL MANAGER, ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) THIS Application arises from the original order dated 3.6.2013 passed by the District Forum in C.P. Case No. 31 of 2010 and the judgment and order dated 7.12.2013 passed by this Commission in Consumer Appeal No. 7 of 2013 arising from the said original order dated 3.6.2013. The Applicant in the Misc Case was the Complainant before the District Forum and the Respondent in the Appeal earlier decided by us.

(2.) THE brief facts leading to the filing of the present application is that the Applicant filed Complaint No. 31 of 2010 before the District Forum upon repudiation of his Insurance claim by the O.P. Insurance Co. The said complaint was disposed of vide order dated 3.6.2013 and relief granted in the following words: "OP is hereby directed to pay the entire sum insured amount of Rs. 13,55,980/ - along with interest @ 6% per annum from the date when Complainant had preferred a claim." Costs of Rs. 10,000/ - were also imposed.

(3.) THE Insurance Company preferred an Appeal against the said order dated 3.6.2013 which was dismissed vide our Judgment dated 7.12.2013 in the following words: "The Appellant has failed to make out a case for interference with impugned order passed by the learned District Forum. The impugned order dated 03.06.2013 therefore stands upheld." Costs of Rs. 5000/ - was further imposed upon the Appellants.