LAWS(KARCDRC)-2006-2-1

N SRIKANTASWAMY Vs. ORIENTAL INSURANCE COMPANY LIMITED

Decided On February 21, 2006
N Srikantaswamy Appellant
V/S
ORIENTAL INSURANCE COMPANY LIMITED Respondents

JUDGEMENT

(1.) PARTIES in this order are referred to according to their position before the District Forum for the sake of convenience.

(2.) THIS appeal is by the complainant challenging the order of the District Forum dismissing his complaint.

(3.) THE facts in this case are as follows: