UNITED INDIA INSURANCE CO LTD Vs. G CHANRAMOHAN

JUDGEMENT

(1.) This appeal is directed against the order dated 25th day of November, 1997 in O. P. No.11/97 on the file of the District Consumer Disputes Redressal Forum, Chennai (South ).

(2.) The appellant is the opposite party while the respondent is the complainant.

(3.) Short facts may be related in order to understand the crux of the issue arising for consideration in this action.