SUPREME COURT OF INDIA

Before:- S.P. Bharucha and A.P. Mishra, JJ.

CA 5190/1998. D/d. 9.11.1998.

Amit Gems - Appellant

Versus

Oriental Insurance Co. Ltd. - Respondent

Constitution of India, Article 133 - Consumer Protection Act, 1986, Sections 11, 17 and 21- Appeal - Interference - Court refused to interfere in the matter where the consumer Court feels that dispute should be resolved by civil court having regard to the elaborate evidence that will be necessary.

[Para 1]

ORDER

We will not interfere ordinarily in a matter where the Consumer Court feels that the dispute should be resolved by a civil court having regard to the elaborate evidence that will be necessary. The civil appeal is dismissed.

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