IMRAN KHAN Vs. MAGMA HDI GENERAL INSURANCE

JUDGEMENT

(1.) This appeal under Sec. 51(1) of The Consumer Protection Act, 2019 is in challenge to the Order dtd. 11/12/2019 of the State Commission in complaint no. 796 of 2017.

(2.) We have heard learned counsel for the appellant (the 'complainant'). No one appears for the respondent (the 'insurance co.'). We have also perused the material on record including inter alia the impugned Order dtd. 11/12/2019 of the State Commission and the memorandum of appeal.

(3.) Vide its Order of 11/12/2019 the State Commission has dismissed the complaint 'in default for want of prosecution'. The said Order is reproduced below for reference: