AMBA EXPORTS Vs. NEW INDIA ASSURANCE COMPANY

JUDGEMENT

(1.) The present complaint is heard ex parte, as the O. P. , though given adequate opportunity failed to submit written statements. The case was declared for ex parte hearing on 12.9.2003. Subsequently O. P. filed M. A.677/2004 requesting for recalling the decision of ex parte hearing. Same application was decided on 13.2.2004 and it was directed to hear the complaint as ex parte. Accordingly on the date of hearing i. e. , on 20.3.2004, O. P. again requested to recall the decision and the same was rejected.

(2.) The factual position of the complaint in brief is as follows:

(3.) O. P. is a merchant dealing in jewels. He is partner of Partnership firm viz. , M/s. Amba Exports situated at M-18/a Flox Chambers, Tata Road No.1, Opera House, Mumbai-400 004.