ORIENTAL INSURANCE COMPANY LIMITED Vs. RANJIT SINGH

JUDGEMENT

(1.) BRIEFLY stated this revision petition has arisen out of the following facts:

(2.) AGAINST the order of the District Forum, the Oriental Insurance Company had filed an Appeal No. 469 of 2000 before this Commission on 29.3.2000. On the stay application an order was passed on 4.4.2000 to the following effect:

(3.) PURSUANT to this order, the Insurance Company paid the amount to the complainant before the District Forum after furnishing of security by him to the satisfaction of District Forum.