DELHI DEVELOPMENT AUTHORITY Vs. NATIONAL INSURANCE COMPANY

JUDGEMENT

(1.) There is vno appearance on behalf of respondent No.1 in spite of service. On 6/9/2001 another copy of the petition was served on Mr. M.K. Arora, the nominated Counsel for respondent No.l at Chamber No.384, western wing, Tis Hazari, Delhi. Respondent No.2 is a proforma party.

(2.) Accordingly the matter is proceeded ex-parte against the respondent No.1.

(3.) The petitioner is the Delhi Development Authority (hereinafter referred to as 'the DDA'), who has awarded the contract of insuring its employees to respondent No.1 (hereinafter referred to as 'the Insurance Co.') and raised a claim arising from a group insurance policy covering 25,139 employees of the petitioner in respect of an employee who met with an accident on 20/11/98.