Monopolies and Restrictive Trade Practices Commission
Shiv Kumar Garg vs National Insurance Co. Ltd. on 18 December, 2001
ORDER
C.M. Nayar, J. (Chairman)
1. The applicant has moved an application for issuance of direction to the respondent to furnish the Survey Report/any document being relied upon by the respondent arriving at a settlement of claim value of Rs. 1.65 lakhs and to answer interrogatories as stated in Annexure-B. Reply has been filed by the respondent wherein elaborate details have been given with regard to averments made in the application and therefore find no ground to keep the application pending. The same stands disposed of.
2. I have heard learned Counsels for the parties. The matter can be disposed of at this stage. The applicant has claimed a sum of Rs. 1,82,379/- for the repair of the car as referred to in paragraph 4.9 of the application. The respondent Insurance Company is willing to pay a sum of Rs. 1,65,065/- and has approved the claim as referred to in the reply. In view of the fact that the difference is marginal in the claim made by the applicant and the offer of payment by the respondent company, I find no useful purpose will be served to continue the present proceedings. The respondent shall, therefore, pay a sum of Rs. 1,65,065/- to the applicant within four weeks from today with costs which are quantified at Rs. 5,000/-. The compliance shall be filed within 4 weeks thereafter. The application is disposed of in these terms.