NATIONAL INSURANCE CO LTD Vs. DAVINDER SINGH

JUDGEMENT

(1.) At the outset, Ms. Pankaj Bala Varma, learned Counsel appearing for the Petitioner/Insurance Company, states that on the last date of hearing she was unable to appear because she had to go out of town in an emergency and had requested the counsel assisting her to pray for adjournment. She prays that the order, directing the Insurance Company to deposit a sum of Rs. 1500/- in the Consumer Legal Aid Account of this Commission, may be recalled.

(2.) Having heard the learned Counsel and in the absence of any opposition to her prayer, on behalf of the Respondent/Complainant, we recall the said order.

(3.) We have heard learned Counsel for the parties on the merits of the Revision Petition.