VINOD MEHTA Vs. ORIENTAL INSURANCE CO. LTD

JUDGEMENT

(1.) THE above noted petition came up for hearing before this Court on 15.03.2013. Since none appeared on behalf of the petitioner, therefore, the same was listed for 11.04.2013.

(2.) LD . Counsel appearing on behalf of the petitioner submits that petitioner never served with the summons, therefore, had no opportunity to file his defence and contest the case on merits which resulted in passing of ex-parte judgment against the petitioner.

(3.) ON the basis of recovery rights granted by MACT courts, respondent has filed execution petition bearing no.15/09 and the same is pending disposal before the ld. Tribunal and is listed for 08.04.2013.