State Consumer Disputes Redressal Commission
The New India Assurance Co. Ltd vs Dr. N K Bohara on 8 September, 2015
Cause Title/Judgement-Entry Rajasthan State Consumer Disputes Redressal Commission Cercuit Bench Jodhpur First Appeal No. A/308/2013 (Arisen out of Order Dated in Case No. of District ) 1. The New India Assurance co. Ltd 87 M G Road Fort Mumbai ...........Appellant(s) Versus 1. Dr. N K Bohara 897 Sardarpura First D Road, Jodhpur ...........Respondent(s) BEFORE: HON'BLE MR. Anil Kumar Mishra PRESIDING MEMBER HON'BLE MR. KAILASH SOYAL MEMBER For the Appellant: For the Respondent: ORDER
The present appeal of the appellant - the New India Assurance Company Ltd. is dismissed. The impugned judgment dated 07-10-2013 of the learned DCF in complaint No. 85/2010 titled Dr. N. K. Bohra & Ors. Vs. the New India Assurance Company Ltd.& Ors. is affirmed. The Insurance Company shall also pay to the complainants Rs. 20,000 ( Rupees Twenty Thousand Only) as cost of proceedings for the present appeal, in addition to the amount awarded by the learned DCF. The compliance of the order shall be made within one month from today. The appellant shall be at liberty to withdraw the amount, if any, deposited by it in the present appeal before the DCF. [HON'BLE MR. Anil Kumar Mishra] PRESIDING MEMBER [HON'BLE MR. KAILASH SOYAL] MEMBER