AVIVA LIFE INSURANCE COMPANY LIMITED Vs. NANITA YADAV

JUDGEMENT

(1.) AVIVA Life Insurance Company Limited -opposite party is in revision against the order dated October 16th, 2014 passed by District Consumer Disputes Redressal Forum (for short District Forum), Gurgaon, whereby the petitioner was proceeded ex parte. Notice of the revision was issued to the respondent by registered post acknowledgement due and Dasti (by -hand) as well for today, that is, January 1st, 2015.

(2.) LEARNED Counsel for the petitioner has placed on record copy of the notice (Annexure A) duly served upon the complainant. Despite service, she did not appear. In view of this, complainant is proceeded ex -parte.

(3.) THE case is at its initial stage. It is always better to decide the matter on merits, irrespective of the technicalities or formalities on the part of either party, this Commission is of the opinion that ends of justice would be met if an opportunity is granted to the petitioner to file reply and contest the complaint.