National Consumer Disputes Redressal
Rita Devi vs National Insurance Co. Ltd. & Ors. on 20 July, 2018
Author: R.K. Agrawal
Bench: R.K. Agrawal
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI MISCELLANEOUS APPLICATION NO. 199 OF 2018 IN RP/973/2007 1. RITA DEVI ...........Appellants(s) Versus 1. NATIONAL INSURANCE CO. LTD. & ORS. ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE R.K. AGRAWAL,PRESIDENT HON'BLE MRS. M. SHREESHA,MEMBER For the Appellant : For the Petitioner/Applicant : Mr. Sudhir Kumar, Advocate For the Respondent :
Dated : 20 Jul 2018 ORDER MA No. 199 of 2018
This Application has been filed by the Petitioner/Complainant, seeking payment of interest accrued on the amount of deposit of ₹3.00 Lakhs, which the Insurance Company had deposited in this Commission.
As finally the Complainant has been held entitled for the aforesaid amount, in our considered view, she is also entitled to receive the amount of accrued interest on the aforesaid deposit of ₹3.00 Lakhs.
We, therefore, direct the Registry to pay the amount of accrued interest to the Complainant.
The Application stands disposed of.
......................J R.K. AGRAWAL PRESIDENT ...................... M. SHREESHA MEMBER