ORIENTAL INSURANCE COMPANY LTD. Vs. ONKAR NITIN JADHAV AND ORS.

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 3.5.2013 passed by District Consumer Forum, Osmanabad partly allowing consumer complaint No. 80/2012 directing appellant/org.opponent No. 4 Insurance Company to pay to the complainant insurance amount of Rs. 50,000, Rs. 10,000 towards medical expenses and further compensation of Rs. 5,000 towards mental agony and Rs. 3,000 more towards cost of the proceeding.

(2.) OPPONENT No. 1 by its written version submitted that it has not committed deficiency in service as it has already forwarded claim papers to opponent No. 2.

(3.) OPPONENTS 2 and 3 though duly served with complaint notice did not appear and resist the complaint. Therefore complaint came to be proceeded ex -parte against them.