ORIENTAL INSURANCE CO LTD Vs. GOVERNMENT TOOL ROOM AND TRAINING CENTRE

JUDGEMENT

(1.) HEARD the Learned Counsel for the parties. This case illustrates how the Insurance Company can even harass the Government Department which is a part and parcel of Union of India, i.e. Industries and Commerce, the Government Tool Room and Training Centre.

(2.) THE sole dispute in this first appeal is with regard to the discharge voucher signed by the Vice Chairman of the respondent with regard to the amount received from the Insurance Company as full and final settlement.

(3.) BEFORE the State Commission, it was vehemently contended by the Insurance Company that the complaint was not maintainable for recovering the remaining amount because the Vice Chairman of the Government Tool Room and Training Centre has signed the voucher given by the Insurance Company as full and final settlement and therefore, complaint under the Consumer Protection Act is not maintainable.