NEW INDIA ASSURANCE CO.LTD. Vs. INSURANCE OMBUDSMAN

JUDGEMENT

(1.) Since respondent No. 1 is a formal party, the same is hereby deleted.

(2.) Admit. Mr. Dhaval Shah, learned advocate for Ms. Amrita Thakore learned advocate, waives service of admission on behalf of respondent No.2. With consent of the learned advocates appearing for the respective parties, the appeal is taken up for final hearing today through video conference.

(3.) By way of present appeal under Clause 15 of the Letters Patent, the appellant - original respondent no.2 i.e. the New India Assurance Company Limited has challenged the CAV judgment dtd. 25/9/2017 passed by the learned Single Judge in Special Civil Application No. 1068 of 2007, by which, the learned Single Judge has directed the present appellant insurance company to reimburse an amount of Rs.4,15,499.00 (Rupees Four Lakhs Fifteen Thousand Four Hundred Ninety Nine only) along with cost of Rs.5000.00 (Rupees Five Thousand Only) and further directed to deposit the said amount within a period of four weeks from the date of judgment, failing which, the appellant insurance company would be liable to pay interest at the rate of 6% per annum from the date of filing of the petition till actual payment is made.