GOEL JEWELLERS Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) This appeal is directed against order dated 8.7.2011 passed by the National Consumer Disputes Redressal Commission (for short, "the National Commission") whereby the original petition filed by the appellant under Section 21 of the Consumer Protection Act, 1986 was dismissed primarily on the ground that the case sought to be made out by the appellant namely robbery of the jewellery at gun point is not supported by the contents of the first information report lodged on 28.10.1997.

(2.) We have heard Mr.K.T.S. Tulsi, learned Senior Counsel appearing for the appellant at some length and carefully perused the record.

(3.) In our view, the finding recorded by the National Commission that repudiation of the appellant's claim by the respondent Insurance Company was justified does not suffer from any legal infirmity.