NATIONAL INSURANCE COMPANY LTD Vs. SHASHI BALA W/O BRIJ MOHAN WADHWAN

JUDGEMENT

(1.) THIS appeal has been filed on 16.2.2010 against the District Forum (New Delhi) order dated 13.1.2010 in complaint case No.529/08. The District Forum (New Delhi) has directed the OP, National Insurance Company Ltd., to pay to the Complainant Rs.22,341/ - for repair of the vehicle, Rs.10,000/ - on account of mental agony and harassment and Rs.5,000/ - as litigation costs. The Appellant/OP -I in District Forum in this appeal has assailed this order stating that the Company has settled the bills as per the provisions mentioned in the Company s certificate cum policy schedule and the District Forum has wrongly taken into consideration the entire cost of the parts replaced during repair without allowing any depreciation which is clearly provided in the policy schedule and therefore, the order of the District Forum deserves to be set aside and the complaint of the complainant to be dismissed.

(2.) THE appellant has filed the policy schedule, the relevant parts of which read as follows: -

(3.) AS evident from the above, certain deductions have been provided in respect of parts replaced.