SHAHBAD COOPERATIVE SUGAR MILLS LTD Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) This appeal by the complainant is directed against the order dated 8.8.2002 of State Consumer Disputes Redressal Commission, Haryana at Chandigarh whereby the complaint was disposed of with liberty reserved to the appellant to approach this Commission, holding that if interest is allowed at the rate of 18% per annum on the amount of Rs. 18,33,000/-, the amount would exceed Rs. 20 lakhs for which it has no pecuniary jurisdiction.

(2.) We have heard Mr. Vinay Garg for appellant and Mrs. Sonia Sharma for respondents.

(3.) Complaint (at pp 17-36) was filed with the following prayer :