SHANMUGAM Vs. DIVISIONAL MANAGER NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) THE complainant appeals.

(2.) THE complainant has insured his bus with the opposite party for an amount of Rs. two lakhs. The bus met with an accident on 22.6.1993. The insurance claim was not being settled. Aggrieved by the indifferent attitude of the opposite party, the complainant approached the District Forum with the following prayer :

(3.) AGGRIEVED by that order dated 30.4.1996 the complainant filed this appeal.