CHOLAMANDALAM MS GENERAL INSURANCE COMPANY Vs. BASRUDDIN

JUDGEMENT

(1.) We heard learned counsel for the revisionists - insurance co. and the respondent - complainant, and perused the material on record.

(2.) The dispute relates to repudiation of an insurance claim regarding theft of a tractor.

(3.) This revision petition has been filed against the Order dated 27.01.2017 of the State Commission with self-admitted delay of 189 days.