D RADHAKRISHNAN Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) This appeal is directed against the order the 7th day of December, 1995 in C. D. P. No.92/95 on the file of District Consumer Disputes Redressal Forum, Tuticorin.

(2.) The appellant D. Radhakrishnan, Sattur, the owner of the lorry is the 2nd opposite party while the respondents 1 and 2 are complainants namely New India Assurance Co. Ltd. and M/s. S. R. Traders and respondent No.3 is the 1st opposite party namely M/s. N. R. Transport.

(3.) We will refer to the array of parties as in the complaint in order to avoid any confusion.