REVISION  PETITION  NO.583 OF 2006

(from the order dated 12.07.05 in Appeal No.428/05

  of the State Commission, Delhi)

 

United India Insurance Company Ltd.                        … Petitioner

 

Versus

 

Sardar Baljit Singh                                                        … Respondent

 

 

BEFORE :

 

                   HON’BLE MR.JUSTICE M.B. SHAH, PRESIDENT

                   MRS. RAJYALAKSHMI RAO, MEMBER

 

For the Petitioner                   :         Mr. Atul Nanda, Advocate

 

For the Respondent     :         Mr. Baljit Singh, In person

 

05.07.2006

 

ORDER

 

          At the outset, we would say that procedure adopted  by the State Commission in not issuing notice to the petitioner before modifying the order passed by the District Forum and enhancing the compensation is totally unjustified.  Without hearing the petitioner, adverse order against it could not have been passed.

However, to avoid remand, we direct the Insurance Company to produce the Survey Report on record.  It would be open to the complainant to file his reply.

          Adjourned to 18th September, 2006 for direction.

 

                                                                                                             Sd/-

……………………………………J.

(M.B. SHAH)

PRESIDENT

 

                                                                     Sd/-

……………………………………

(RAJYALAKSHMI RAO)

MEMBER

Sg/23