RAVINDRA MOHAN SHILAWAT Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) HEARD .

(2.) PRESENT appeal has been filed by the Appellant/Complainant against impugned order dated 10.9.2013, passed by the State Commission which read as under;

(3.) AS per the impugned order, the complaint filed by the appellant was dismissed in default as well as for not leading the evidence by him. It may be pertinent to point out that respondent herein, who was the opposite party before the State Commission, did not file its written version there. It is stated by learned counsel for the respondent, that defence of the respondent was struck off, vide order dated 10.10.2012 passed by the State Commission. That order was challenged by the respondent upto the Hon'ble Supreme Court, but respondent remained unsuccessful.