BALDEV RAJ Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) SINCE only a short point arises in this petition, the matter has been heard with the consent of the parties and decided at this stage.

(2.) ON the last date of hearing i.e. on 15th September, 2011 a detailed order was passed by me, the relevant portion whereof reads as under:

(3.) IN view of the above, parties are directed to appear before the learned Claims Tribunal on 17.10.2011 for settlement/payment of claims.