UNITED INDIA INSURANCE CO. LTD Vs. RASID KHAN

JUDGEMENT

(1.) Delay condoned.

(2.) Respondent No. 1/Complainant filed a Consumer Complaint before District Consumer Disputes Redressal Forum, Sawai Madhopur, Rajasthan (for short, 'District Forum') alleging deficiency in service on the part of Petitioner/ opposite party No. 2, in not allowing his Insurance claim, lodged on account of theft of his Tractor.

(3.) The complaint was contested by the Petitioner.