AVLEEN MOTORS Vs. NEW INDIA ASSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The present First Appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (hereinafter referred as 'the Act') against the Order dtd. 14/1/2019 passed by the State Consumer Disputes Redressal Commission, Punjab at Chandigarh, (hereinafter referred as 'the State Commission'), in Consumer Complaint No. CC/47/2018, wherein the Complaint filed by the Complainant (Appellant herein) was dismissed.

(2.) There was 55 days delay in filing the instant appeal. For the reason stated in IA No. 7213/2019, the delay is condoned.

(3.) For convenience, the parties involved in this Appeal will be referenced as per their identification in the Complaint originally filed before the learned State Commission. The Complainant/Appellant, "M/s. Avleen Motors is a two wheelers agency of TVS Motors and deals in sales, spares and service of all kinds of Motorcycles, Scooters, Mopeds and its spare parts and accessories as manufactured by the said TVS Motors. While the "The New India Assurance Company Ltd. and Anr." will be addressed as the Opposite Parties/Respondents or the insurer (OPs) in this matter.