LAWS(KERCDRC)-2010-10-5

K R JAYARAMKUMAR Vs. NATIONAL INSURANCE CO LTD

Decided On October 15, 2010
K R Jayaramkumar Appellant
V/S
NATIONAL INSURANCE CO LTD Respondents

JUDGEMENT

(1.) THE order dated 27.1.2010 of CDRF, Palakkad in CC No. 06/2009 is being assailed in this appeal by the complainant who is aggrieved by the dismissal of the complaint by the Forum below.

(2.) THE complainant has approached the Forum stating that he had insured his rubber plantations with the first opposite party National Insurance Company and that he had lodged certain claims before the opposite parties which were not entertained and though he was entitled to get the balance amount of the insurance claims, the opposite parties were reluctant and that the complaint was not heeded by the opposite parties. Alleging deficiency of service the complaint was filed before the Forum praying for directions to the opposite parties to pay the claims made by the complainant.

(3.) THE opposite parties filed versions and on an appreciation of the contentions raised