ORIENTAL INSURANCE CO LTD Vs. CONFIDENT CARGO CARRIERS PVT LTD

JUDGEMENT

(1.) THIS appeal is filed under Section 15 of the C.P. Act by the complainant challenging the dismissal of the complaint by the Distirct Forum, Bidar by its order dated 25.9.2010 in Complaint No. 125/2007 on various grounds.

(2.) IN pursuance of the notice issued to the respondent, respondents 1 and 4 appeared through Counsel and respondent Nos. 2 and 3 remained absent inspite of service of notice.

(3.) WE have heard the arguments of learned Counsel for the appellant and respondent Nos. 1 and 4 sides and perused the records. In view of the above said facts, the point that arises for our consideration is: