SHAKUNTALA R KHOSLA Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) HEARD Advocate N. D. Jaywant for the Appellant/original complainant.

(2.) THIS is an old appeal listed for final hearing from sine die list. After issuance of notice dated 27.7.2011 to both the parties, the appeal was placed on board for final hearing on 9.8.2011. Advocate N. D. Jaywant was present on behalf of the Appellant when the matter was called out in the earlier part of the day. A lawyer who did not subscribe his name appeared on behalf of the Respondent but, when called out again, was absent. On request of the learned Counsel for the Appellant, the appeal was adjourned by way of a last chance for hearing on 24.11.2011. On 24.11.2011, at the time of hearing, learned Counsel for the Appellant was present and on behalf of the Respondent no one was present. Matter was reserved for order to be pronounced on 30.11.2011. However, since the order was not ready, it was postponed for order on 9.12.2012.

(3.) THIS appeal is directed against the order dated 28.12.2001 passed by the Central Mumbai District Consumer Disputes Redressal Forum ('the Forum' in short) in Consumer Complaint No. 110 of 1998, Mrs. Shakuntala Rajiv Khosla v. The Oriental Insurance Company Ltd. By the impugned order, the consumer complaint of the Appellant was dismissed with no order as to costs.