ORIENTAL INSURANCE CO LTD Vs. CHANDRABHAN GANPATI WANJARI

JUDGEMENT

(1.) We are proceeding to dispose off this appeal in the absence of appellant or their Advocate on perusal and on consideration of material before us as also on hearing the Advocate for the respondent. Despite being aware of the matter being on board, none is present on their behalf.

(2.) The appellant herein is the original O. P. in Complaint No.151/1997 on the file of District Forum, Chandrapur and have challenged order dated 2nd March, 1998 of that Forum whereunder the District Forum has ordered appellant to pay various amounts mentioned in the operative part of the order, being claim in respect of vehicle, namely, JEEP of which the complainant obtained insurance from the appellant and which was stolen. The District Forum has awarded Rs.1,80,000/- towards the damages to the vehicle, Rs.10,000/- towards mental agony, Rs.5,000/- for travelling expenses, Rs.4,305/- for transportation and Rs.500/- towards the cost. The payment of interest is also directed @ 18% p. a. As stated the appellants have taken exception to the said order.

(3.) It may be stated that the hearing of this appeal was fixed on 23rd February, 2001 at Nagpur when the same was on board at Mumbai on 2nd August, 2000 and when representative of the Advocate for the appellant was present. The matter was ordered to be placed at Nagpur Camp.