MAHAVIR ROAD AND INFRASTRUCTURE PVT. LTD. Vs. IFFCO TOKIO GENERAL INSURANCE CO. LTD.
LAWS(SC)-2019-3-181
SUPREME COURT OF INDIA
Decided on March 26,2019

Mahavir Road And Infrastructure Pvt. Ltd. Appellant
VERSUS
Iffco Tokio General Insurance Co. Ltd. Respondents

JUDGEMENT

DR.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.;


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