Dhananjaya Y Chandrachud, J. - (1.) Delay condoned.
(2.) Admit.
(3.) This appeal arises from a judgment and order dated 23 February 2016 of the National Consumer Disputes Redressal Commission ["NCDRC"]. The NCDRC rejected the complaint of the appellant alleging a deficiency of service in the rejection of a claim under an insurance policy.;