New India Assurance Co Ltd Vs Therasa
.... hey will be entitled for payment of compensation. In the present case, the contention of the Insurance Company which was accepted by the High Court is that the death of the deceased was not caused by an accident arising out of the use of the motor vehicle. Therefore, we will have to examine the actu ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
HYUNDAI MOTORS INDIA LTD Vs USHARANI PARTHASARATHY
.... plainant, the vehicle was sent to the workshop nearly on twenty occasions which fact was accepted by the District Forum. There is no other contra material produced to repudiate the said claim that the vehicle was not attended nearly twenty times. That apart, Exhibits viz. B15 to B19 discloses that t ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
POST MASTER HSG-I SURAMANGALAM HEAD POST OFFICE SALEM Vs E RAMANATHAN
.... er passed by the District Forum discloses that it has recorded a finding with regard to the receipt of the Money Order by the concerned office and the details as set out hereunder. The Erode TMO handed over the speed post transit bag containing Dindigul RMS SP PC to the Station Master, Erode at 3. 1 ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
CIRCLE DEPUTY REGISTRAR OF CO-OPERATIVE SOCIETIES Vs Mohammed Ibrahim
.... reby directed to refund the EPF amount due to the complainant herein, i. e. a sum of Rs. 71,943, along with interest at the rate of 9% p. a. , from 1. 10. 1999, till the date of payment. Time for payment one month, from the date of this order. Failing which, the complainant herein is entitled to 12% ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
L. Leela Vs C. Kollammai
.... to the effect that she alone is entitled for the entire amount. THE District Forum, after hearing the parties and on perusal of records has passed an order to the effect that the complainant/1st Respondent herein is entitled for a sum of Rs. 30,000 and the 2nd opposite party/appellant viz. the wife ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
MANDAPAM FISHERMEN CO-OPERATIVE SOCIETY Vs MUNIASAMY
.... enging the said order of the District Forum. 3. THE learned Counsel for the appellant vehemently contended that as per the contract entered into between the society and the complainants, there is no provision to seize the boat and bring into auction. However the seizure of the boat was made by t ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
Blue Dart Aviation Limited Vs Capt. Puneet Shankta No. 1, 17th Street, Church Road, Thillai Ganga Nagar, Nanganallur, Chennai 600 061
.... ited Vs. Laxmiraj Seetharam Nayak and Another, 11. Even though the submission of the learned Senior Counsel for the appellant that the ratio of the decisions of the Supreme Court in Niranjan Shankar Golikari Vs. The Century Spinning and Mfg. Co. Ltd., and Nazir Maricar Vs. Marshalls Sons a ...
Madras High Court
State Industries Promotion Corporation of Tamil Nadu Ltd. Vs Sivananda Pipe Fittings Ltd.
.... ed loans both from the defendant and TIIC. The defendant had granted an order of no objection to the plaintiff to obtain loan from TIIC by mortgaging the property on pari-pasu agreement basis. Learned single Judge also rendered a finding to the effect that the plaintiff-company has manufactured stee ...
Madras High Court
Samrathmal Jain (deceased) represented by his legal representatives, Mrs. Lalitha Devi, Anil Kumar and Mrs. Anitha Vs Nainshukdas Baldeodas
.... the materials available on record, we do not propose to deal with the said contentions in view of the conclusions arrived at by us to the effect that there was no concluded contract between the parties. 16. Learned counsel for the appellants placed reliance upon the decision of a Division Bench ...
Madras High Court
S. Subramanian and 3 others Vs P.M. Sundaram and 4 others
.... t have placed reliance upon the decision of the Madras High Court reported in 1993 (1) L.W 127 (A.S. Munavuh Chettiar v. T. V. Selvarajan & 6 others). In the said decision, the Division Bench held that an order impleading a new party and the consequential amendment prayed will be purely-procedur ...
Madras High Court
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