JAI GOVIND RAI Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Learned counsel for the petitioner states that respondent No.3 is a formal party against whom no relief is claimed. In view of the above, issue of notice to respondent No.3 is dispensed with.

(2.) This revision is directed against the order of the State Commission, Bihar dated 28th December, 2016 in first appeal No.209/2011 whereby the State Commission confirmed the order of the District Forum concerned dismissing the complaint.

(3.) Learned counsel for the petitioner has contended that the impugned order of the State Commission is not sustainable for the reason that it is a cryptic order without reference to the grounds of appeal taken by the petitioner before the State Commission as also his submissions and amounts to violation of principle of natural justice.