KAMLESHWARI MEHTA Vs. AVIVA LIFE INSURANCE CO LTD

JUDGEMENT

(1.) The dispute relates to repudiation of insurance claim by the respondent insurance co.

(2.) In appeal the State Commission vide its Order dated 09.11.2016 had remanded the case to the District Forum for hearing afresh :

(3.) This revision has been filed by the revisionist complainant against the said Order dated 09.11.2016 of the State Commission.