SARDUL SINGH Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) This appeal is directed against the order dated 26.3.1999 in O. P. No.579/1997 on the file of the District Consumer Disputes Redressal Forum, Chennai (South ).

(2.) The appellant is the complainant while the respondents are the opposite parties.

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