NEW INDIA ASSURANCE CO LTD Vs. SURYA CREDIT LIMITED

JUDGEMENT

(1.) M/s. Surya Credit Limited, the complainant filed a complaint before the State Consumer Disputes Redressal Commission, West Bengal against the New India Assurance Company Limited claiming an amount of Rs. 3.50 lakhs arising out of theft and loss of the vehicle insured with the Insurance Company. After holding due enquiry, the Insurance Company was directed to pay an amount of Rs. 2,82,821/- with interest @ 18% per annum effective from April, 1992 until payment besides cost of Rs. 2,000/-.

(2.) Feeling aggrieved by the order of the West Bengal State Commission, the New India Assurance Company filed appeal before this Commission. The appeal came up for hearing before this Commission on 5.5.1995 and was disposed of with the following order :

(3.) The matter came up before the State Commission on 11th February, 1997. After hearing Counsel for the parties, the State Commission passed the following order :