State Consumer Disputes Redressal Commission
Smt.Sulochana Deonath Waghmare vs Branch Manager, Life Insurance ... on 8 May, 2014
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, CIRCUIT BENCH AT NAGPUR STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, CIRCUIT BENCH AT NAGPUR 5th Floor, Administrative Building No. 1 Civil Lines, Nagpur-440 001 First Appeal No. A/03/521 (Arisen out of Order Dated 27/11/2002 in Case No. CC/37/2002 of District Chandrapur) Smt.Sulochana Deonath Waghmare R/o.C/o, Nanaji Meshram Peth Ward, Bramhapuri Dist. Chandrapur ...........Appellant(s) Versus 1.
Branch Manager, Life Insurance Corporation Branch Brahmapuri, Dist. Chandrapur
2. Division Manager, L I C, Nagpur Division Office National Insurance Bldg.
S.V.Patel Road.
P.Box No.63, Nagpur ...........Respondent(s) BEFORE: Hon'ble Mr. B.A.Shaikh, Presiding Member Hon'ble Mrs. Jayshree Yengal, Member PRESENT: None ......for the Appellant Adv.
Mr Rahate ......for the Respondents ORDER (Passed on 08.05.2014) Per Mr B A Shaikh, Honble Presiding Member None is present for the appellant. Adv. Mr Rahate is present for respondent Nos. 1 & 2. Perusal of record & proceeding of the appeal shows that this commission issued notice to both the parties on 27.08.2013 for hearing on 09.12.2013. Office copy of the notice reflects that it is issued to the appellant on her same address given in the appeal memo. Therefore, we presume that the notice is duly served to the appellant. As the appellant failed to appear on last two dates and today also, the appeal deserves to be dismissed in default. The appeal be recalled at 3.00 p.m. for order.
The appeal is recalled at 4.00 p.m. for order. Presently also none is present for the appellants. Hence, the appeal is dismissed in default.
No order as to cost.
Copy of this order be supplied to the parties free of cost.
[ B. A. SHAIKH] PRESIDING MEMBER [ SMT.JAYSHREE YENGAL] MEMBER sj