LAWS(DLH)-2013-8-322

ORIENTAL INSURANCE CO. LTD. Vs. SH. HARIKISHAN

Decided On August 30, 2013
ORIENTAL INSURANCE CO. LTD. Appellant
V/S
Sh. Harikishan Respondents

JUDGEMENT

(1.) The present petition is preferred against the impugned order dated 30.05.2013, whereby the right of the petitioner to file written statement was dosed. In the claim petition filed before the learned Tribunal, DAR was filed on 22.01.2013 and the petitioner sought time to file written statement. Thereafter, on two consecutive dates, i.e., 22.02.2013 and 26.03.2013, time was sought by the petitioner for filing the written statement; however, the same was not filed.

(2.) Vide order dated 01.05.2013, at the request of learned counsel for the petitioner, the learned Tribunal granted last opportunity to the petitioner for filing the written statement subject to depositing cost of Rs. 2,000/-. Despite that, the petitioner did not file the written statement.

(3.) Accordingly, having no option, the learned Tribunal has closed the right of the petitioner to file the written statement vide impugned order dated 30.05.2013.