NATIONAL INSURANCE COMPANY Vs. JAHANGIR ALAM

JUDGEMENT

(1.) IN a complaint, filed by the respondent/ complainant, 27.7.2011 was fixed for filing the written statement by the OPs. OP No. 1 National Insurance Company prayed before the Trial Forum to give some time for filing written statement, which the Trial Forum not only declined, but struck off his defence, fixing 3.10.2011 for the evidence of the complainant.

(2.) THAT is what brings the appellant/OP No. 1 National Insurance Company in appeal before this Commission.

(3.) WE have heard Mr. S.L. Gupta, Counsel for the appellant at the Admission stage in this appeal as we feel, that since 3.10.2011 is fixed in the case before the Forum, appeal may be decided without issuing any notice to the respondent/complainant.