ORIENTAL INSURANCE CO. LTD. Vs. MOHD. IQBAL

JUDGEMENT

(1.) Heard.

(2.) Brief facts are that, Respondent/Complainant filed Consumer Complaint No. 24 of 2002, against Petitioner/Opposite Party, alleging deficiency in service on its part in repudiating the genuine claim of the respondent regarding his insured vehicle.

(3.) District Forum, Gulbarga, vide order dated 30.04.2003, dismissed the complaint.