BHARTI AXA GENERAL INSURANCE CO. LTD. Vs. PRIYA PAUL

JUDGEMENT

(1.) This appeal arises against the order of the National Consumer Disputes Redressal Commission (for short "National Commission") dated 22.05.2017 allowing the insurance claim filed by Respondent No. 1 pertaining to an aviation accident leading to the death of her son.

(2.) The brief facts leading to the instant appeal are as follows:

(3.) Before us, learned Counsel appearing for the Appellantinsurer urged that the accident did not fall within the purview of the Policy for the following reasons: