RAJNISH TULIN Vs. NATIONAL INSURANCCE CO LIMITED

JUDGEMENT

(1.) THE grievance of the appellant against the impugned order dated 28th July, 2008 passed by the District Forum is that the District Forum has erred in passing the impugned order dated 18. 7. 2008 against the execution petition moved by the appellant that resulted in miscarriage of justice against the appellant and the appellant is deprived from the fruits of the order dated 28. 11. 2007. Impugned order reads as under: "reply filed by OPs, orders stand complied with. Consign. "

(2.) FEELING aggrieved, the appellant has preferred this appeal.

(3.) WE have heard the learned Counsel for the appellant. The order which was stated to be complied with is dated 28th November 2007. The operative portion of the order is as under: