LIGARE AVIATION LIMITED Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) Learned counsel for the opposite party insurance co. draws attention to para 27 of the complaint as well as to para 10 of the subject insurance policy document as also to Section 58(1)(a)(i) of the Act 2019, and submits that this complaint does not come under the pecuniary jurisdiction of this Commission.

(3.) For ready reference, the following are reproduced: