ORIENTAL INSURANCE CO LTD Vs. RAMESH LAL

JUDGEMENT

(1.) Respondent had been duly served for 17.02.2015. There was no appearance on behalf of the respondent on that date as well as on today. Hence, respondent is proceeded exparte.

(2.) Heard.

(3.) It has been argued by learned counsel for the Petitioner/Opposite Party, that impugned order dated 05.02.2014, passed by the State Commission, Rajasthan while deciding the petitioner's appeal, is non-speaking one and State Commission has not given any reasons whatsoever, as on what basis it has dismissed the appeal.