KIRTIKUMAR P GANERIWALA Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) The complainant is appellant herein and against the order dated 30.12.2003 dismissing his complaint that this appeal has been filed. (For brevity's sake appellant is referred to as 'complainant" and respondent/original O. P. as 'insurance Company ).

(2.) As stated the complainant has filed this appeal. Few relevant facts:

(3.) The complainant claims to be owner of vehicle of description mentioned in the complaint and in respect of which he had obtained insurance.