ORIENTAL INSURANCE CO.LTD. Vs M/S KALA EMPORIUM PVT.LTD.
Bench: B.N. AGRAWAL,G.S. SINGHVI, , ,
Case number: C.A. No.-007292-007292 / 2008
Diary number: 19727 / 2007
Advocates: MANJEET CHAWLA Vs
RACHNA GUPTA
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7292 OF 2008 (Arising out of S.L.P. (C) No.18765 of 2007)
Oriental Insurance Co.Ltd. ...Appellant(s)
Versus
M/s. Kala Emporium Pvt. Ltd. ...Respondent(s)
O R D E R
1. Leave granted.
2. By an order dated 12th December, 2001, passed in Complaint No.17 of
2000, the State Consumer Disputes Redressal Commission, Chandigarh, [for short,
`the State Commission’] set aside the repudiation of the respondent’s claim by the
appellant-Insurance Company and directed it to assess the compensation payable to
the former. The appellant challenged that order by filing an appeal before the
National Consumer Disputes Redressal Commission [for short, `the National
Commission’], but the respondent did not do so. The National Commission did not
advert to the merits of the case, but, by simply placing reliance upon two letters dated
11th June, 1999 and 25th November, 1999, allegedly written by the respondent to the
officers of the appellant, concluded that the Insurance Company had agreed to settle
the matter for a
....2/-
- 2 -
sum of Rs.6,41,908/- and, accordingly, set aside the order passed by the State
Commission and directed the appellant to pay a sum of Rs.6,41,908/- to the
respondent with interest @ 9 per cent per annum from the date of filing the
complaint.
3. Feeling aggrieved by the order of the National Commission, the appellant
has preferred this appeal by special leave.
4. We have heard learned counsel for the parties.
5. Undisputedly, the respondent did not challenge the order of the State
Commission. Therefore, in the appeal preferred by the Insurance Company, the
National Commission was not at all justified in directing payment of compensation by
relying upon two letters dated 11th June, 1999 and 25th November, 1999 said to have
been written by the respondent, incorporating the factum of the alleged mutual
settlement. Indeed, no evidence was produced by the respondent either before the
State Commission or the National Commission to show that the Insurance Company
had agreed to pay the sum of Rs.6,41,908/- by way of mutual settlement. In this view
of the matter, the direction given by the National Commission for payment of
compensation to the respondent cannot be sustained.
6. Accordingly, the appeal is allowed, impugned order passed by the National
Commission is set aside and the one rendered by the State Commission is restored.
No costs.
......................J. [B.N. AGRAWAL]
......................J. [G.S. SINGHVI]
New Delhi, December 15, 2008.