AMIT GEMS Vs. ORIENTAL INSURANCE COMPANY LIMITED
LAWS(SC)-1998-11-36
SUPREME COURT OF INDIA
Decided on November 09,1998

AMIT GEMS Appellant
VERSUS
ORIENTAL INSURANCE COMPANY LIMITED Respondents

JUDGEMENT

- (1.) . We will not interfere ordinarily in a having regard to the elaborate evidence that matter where the Consumer court feels that will be necessary. The Civil is the dispute should be resolved by a civil court dismissed.;


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