GADIYAPPAGOUDA Vs. LIFE INSURANCE CORPORATION OF INDIA

JUDGEMENT

(1.) THIS is an appeal filed under Section 15 of the C.P. Act by unsuccessful complainant to set aside the order dated 7.10.2009 passed by the DF, Gadag in Complaint No. 168/2009 whereby the complaint filed by the complainant came to be dismissed. Therefore, he has come up with this appeal on various grounds.

(2.) THE case of the appellant/complainant in brief is that:

(3.) AFTER service of notice, respondent /OP Insurance Company appeared through its Counsel resisted the complaint contending that the deceased was not holding valid and effective driving licence. Inspite of request made by the respondent/OP, the appellant could not produce the original DL. After considering the evidence of both the parties, complaint filed by the appellant came to be dismissed. Therefore, he has come up with this appeal.