ORIENTAL INSURANCE CO LTD Vs. RAKESH KUMAR

JUDGEMENT

(1.) Appeal No.661/1995 has been preferred by the Oriental Insurance Company Limited against Sri Rakesh Kumar both of whom shall hereinafter referred to as the insurer and the complainant respectively. The connected Appeal No.1797/1995 has been preferred by the complainant in which the insurer is the opposite party. Since both these matters emerge out of an order of the District Forum, Aligarh dated 22.3.1995 passed in Complaint Case No.69/1994, as prayed by the learned Counsel for insurer as well as complainant, both have been heard together and are being disposed of accordingly.

(2.) Mr. Hari Prasad Srivastava, learned Counsel for the insurer and the complainant Sri Rakesh Kumar Maheshwari himself have been heard at length and the entire record has been perused.

(3.) During the course of argument, it transpired that the copy of the complaint and the written statement filed by the insurer were not for being part of the record and, therefore, it was good on the part of Mr. Srivastava to have furnished copies thereof which have been admitted on the record after there was no objection by the complainant Sri Rakesh Kumar Maheshwari to that effect.