M.THANIKACHALAM J. - (1.) The opposite party, having suffered an exparte award dt.30.11.2007, challenges the same, on various grounds, in this appeal.
(2.) The Complainant, being the owner of the vehicle, insured the same with the opposite party, which appears to have met with an accident, thereby compelling the insured, to lodge a claim, as per the policy, which was repudiated, resulting a consumer complaint, before the District Forum, Tirunelveli in O.P.No.85/2007.
(3.) The opposite party/ appellant, though served, failed to contest the case, resulting an exparte award, as prayed for, which is challenged before this commission.;