MANISH GUPTA Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) This appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 in challenge to the Order dtd. 22/2/2018 of the State Commission in complaint no. 09 of 2012, whereby the complaint of the complainant was dismissed.

(2.) We have heard the learned counsel for the appellant and the learned counsel for the respondent and perused the record including the State Commission's impugned Order dtd. 22/2/2018 and the memorandum of appeal.

(3.) The appeal has been filed with reported delay of 03 days.