KHUSHBOO Vs. ICICI LOMBARD GENERAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) Present petition has been filed under Article 227 of the Constitution of India challenging the order dtd. 26/10/2023 and order dtd. 26/3/2024, passed by National Consumer Disputes Redressal Commission (in short 'NCDRC').

(2.) The petitioner had filed a complaint before the concerned Consumer Dispute Redressal Forum of Delhi under Sec. 12 of Consumer Protection Act, 1986. It related to the theft of her car which was stolen during the period, it was lying insured.

(3.) Respondent/ICICI Lombard General Insurance Company Ltd. is the Insurance Company in question.