State Consumer Disputes Redressal Commission
J.P. Nahar, Advocate For The ... vs Manvinder Sidhu, Advocate For The ... on 27 January, 2014
F.A. No.891 of 2013 Present:- Mr. J.P. Nahar, Advocate for the appellants. Mr. Manvinder Sidhu, Advocate for the respondents.
Service complete.
Learned counsel for the Insurance Company has stated that Gurcharan Singh- deceased was owner of tractor No.HR24J-0413. He died on 17th August, 2008 on account of electrocution while traveling on the tractor. The tractor was insured with the National Insurance Company Limited. The amount insured for personal accident in respect of the owner cum driver was Rs.2 lac, whereas the District Forum awarded Rs.10 lacs.
Adjourned to 27.03.2014 for arguments.
Record of the District Forum be called for.
In the meanwhile, implementation of the impugned order beyond Rs.2 lacs is stayed.
Learned counsel for the appellant has also urged that amount of Rs.2 lac alongwith interest awarded by the District Forum and the damages as well as litigation expenses shall be deposited with the District Forum. The District Forum is directed that on deposit of the amount, the same shall be paid to the legal representatives of Gurcharan Singh.
January 27th, 2014 Urvashi Agnihotri, Member B.M.Bedi, Judicial Member Nawab Singh President ( U.K.)