DOLCE VITA TRAVELS Vs. TATA AIG INSURANCE

JUDGEMENT

(1.) This appeal has been filed under Sec. 51(1) of The Consumer Protection Act, 2019 in challenge to the Order dtd. 5/2/2020 of the State Commission in complaint no. C-1186 of 2017.

(2.) Heard the learned counsel for the Appellant (the 'complainant') and the learned counsel for the Respondent (the 'insurance co.'). Also perused the record, including inter alia the impugned Order dtd. 5/2/2020 of the State Commission and the memorandum of appeal.

(3.) The dispute relates to repudiation of an insurance claim. Vide its Order of 5/2/2020 the State Commission has dismissed the complaint in default in the absence of the complainant. The said Order is reproduced below for reference: