VAIBHAVI DREDGING Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) This appeal has been filed by the appellant against the order dated 26.11.2013 passed by the Goa State Consumer Disputes Redressal Commission, Panaji (in short, 'the State Commission') in C.C. No. 10 of 2013 Vaibhavi Dredging Vs. National Insurance Co. Ltd. by which, the State Commission dismissed the complaint with cost.

(2.) In this appeal, Counsel for the appellant was heard at admission stage and matter was kept reserved for orders.

(3.) Perusal of record reveals that it is a fit case to be admitted; hence, appeal is admitted and put up in due course. Intimation be given to the opposite party.