SITA RAM Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) This is an appeal under Section 15 of the Consumer Protection Act, 1986 against the judgment and order dated 25.5.1999 passed by District Consumer Forum, Meerut in Complaint Case No. 690/1998.

(2.) We have heard Mr. T.H. Naqvi, learned Counsel for the appellant/complainant and Mr. A.K. Mittal assisted by Mr. A.K. Rai, learned Counsel for the opposite party and have also perused the entire record very carefully.

(3.) In nutshell one and the only argument advanced for judicious consideration by Mr. T.H. Naqvi is that the instant order which is subject matter of criticism is a non-speaking order and it is a punishing order in nature and even without discussing the merit of the case, the complaint has been dismissed only on the alleged fault of the complainant.