PRAVINBHAI P PATEL Vs. ORIENTAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) This appeal arises from order dated 5th August, 1999 rendered by the learned Vadodara District Consumer Disputes Redressal Forum in Complaint No.317/1992 holding that the complaint had abated on account of the death of the complainant.

(2.) When this appeal came up for hearing no one remained present for the appellants. Learned Advocate for the respondent is present.

(3.) The application that was preferred by the heirs of the complainant being the appellants herein would clearly indicate that they did not know about the filing of the complaint and that their predecessor (appellant No.1's deceased husband and appellant Nos.2 and 3's father) suffered from cancer and died during the pendency of the complaint. It was only upon intimation received by them from the friend of the deceased insured that they immediately approached the learned Forum for joining them as the heirs of the deceased complainant. They have also set out the circumstances in the application.