LAWS(NCD)-1995-4-73

ORIENTAL INSURANCE CO LTD Vs. MAHENDRA PAL GAURI

Decided On April 25, 1995
ORIENTAL INSURANCE CO LTD Appellant
V/S
MAHENDRA PAL GAURI Respondents

JUDGEMENT

(1.) This order will decide Appeal Nos.562/92 and 583/92 by a common order. Both these appeals arise out of the order of the District Forum, Ajmer dated 18.7.92. While Appeal No.562/92 has been filed by Oriental Insurance Company, which was opposite parties Nos.1 and 2 in the complaint filed by the complainant, Appeal No.583/92 has been filed by the Life Insurance Corporation of India which was opposite party No.3 in the said complaint.

(2.) Mr. Ratan Chand Godha, Advocate is present for Mr. Atul Luhadia, Counsel for Oriental Insurance Company. Mr. B. B. Mathur, Advocate is present for Life Insurance Corporation of India. Complainant Mahendra Pal was present in person on 2.8.94 but he did not appear thereafter.

(3.) We have gone through the order of the District Forum, Ajmer and have heard the learned Counsels appearing for the parties.