RAJNISH TULI Vs. NATIONAL INSURANCCE CO. LIMITED

JUDGEMENT

(1.) THE grievance of the appellant against the impugned order dated 28th July, 2008 passed by the District Forum is that the District Forum has erred in passing the impugned order dated 18.7.2008 against the execution petition moved by the appellant that resulted in miscarriage of justice against the appellant and the appellant is deprived from the fruits of the order dated 28.11.2007. Impugned order reads as under: "Reply filed by OPs, orders stand complied with. Consign."

(2.) FEELING aggrieved, the appellant has preferred this appeal.

(3.) WE have heard the learned Counsel for the appellant. The order which was stated to be complied with is dated 28th November 2007. The operative portion of the order is as under: "As the result of above discussion, we direct OPs to process the complainant's claim afresh and decide the same on merits within one month from the date of receipt of a copy of this order. For this purpose OPs if so desire, shall collect necessary material from the complainant. The decision taken by OPs on the claim of complainant, under all circumstances, shall have to be conveyed to the complainant within 30 days of OPs having received a copy of this order. Further OPs shall have to pay a sum of Rs. 10,000 as compensation including cost for the harassment caused to the complainant."