UNITED INDIA INSURANCE CO. LTD Vs. LAXMAN SINGH

JUDGEMENT

(1.) This revision petition has been filed under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 31/5/2012 of the State Commission in appeal no. 2263 of 2003 arising out of the Order dtd. 9/6/2003 of the District Commission in complaint no. 497 of 1998.

(2.) The matter has been called repeatedly and intermittently a number of times over a period of more than half an hour.

(3.) We have gone through the record. Prima facie we do not find any glaring or catching infirmity in the impugned Order. As the counsel for the petitioner has not appeared we have not entered into the last details of the merits in the case. But what we certainly do not miss to observe from the record of the proceedings before this Commission is that there have been incessant attempts to procrastinate this matter. Time and again adjournments have been sought. On a number of occasions nobody appeared on behalf of the petitioner at all. We also notice that at some stage(s) the Commission expressly deprecated the non-cooperative attitude of the petitioner and passed some strict Order(s). But the things hardly appear to have improved.