ABDUL KAREEM K.A. Vs. SENIOR DIVISIONAL MANAGER

JUDGEMENT

(1.) Dated this the 16th day of March 2020 This writ petition is filed seeking the following prayers :-

(2.) Heard the learned counsel for the petitioner and the learned Standing Counsel appearing for the 3rd respondent.

(3.) It is submitted by the learned counsel for the petitioner that complaining of the action of respondents 1 and 2 in not settling the insurance claim of the petitioner, the petitioner has approached the 3rd respondent, preferring Exts.P14 and P15 representations. In the above view of the matter, there will be a direction to the 3rd respondent to take up, consider and pass appropriate orders on Exts.P14 and P15 representations preferred by the petitioner, after hearing him. Orders shall be passed within three months from the date of receipt of a copy of this judgment.