AKHTAR ABDUL KADAR BAPE Vs ASIF CHAND SHAIKH
.... of Consumer Protection Act, 1986 we have to dispose of the complaint within 90 days as such matter is proceeded further." It would thus be noticed that O.P.-builders have taken steps to engage the Advocate to represent them before the District Forum and it was expected that when the legal man was ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
ABDUL RAZZAK JABBAR Vs BISMILLA CONSTRUCTION
.... filed in the year 2000 i.e., nearly 4 years after the accrual of cause of action. In the memo of appeal, it is pleaded and so also reiterated during the course of submissions that the complainant was corresponding with the builder since 1996 and which process continued till 2000. THE law on the poi ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
APPA SAVLARAM SATRE Vs MATHADI HOSPITAL TRUST
.... en Dr. Brian Cutino also stepped into the witness box and he was also examined and cross examined by the O.P. This was concluded on 12.5.2004. It is at that stage the complainant sought to tender further affidavit of Dr. Cutino and sought his further examination, which the District Forum has decline ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
MARY AJIT SINGH REKHI Vs MANUBHAI MANGILAL
.... d holding the O.P. being deficient. However, the District Forum notwithstanding has only ordered refund of the amount which complainant had paid towards price of the ornament in question and has not awarded any compensation or interest. 5. IT is stated that as provided under Section 14(1)(d) ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
V.D. GONDHALEKAR Vs FRONTIER TRADING
.... ation before the concerned District Forum seeking restoration of the complaint and filing of the appeal was not the remedy. 3. WE have perused the said judgment and noticed that the Supreme Court has held that Consumer Disputes Redressal Agencies possessed inherent powers of jurisdiction to rest ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
MD. ISAQUE WALLIAHMAD PERAMPALLI Vs P.J. KOTHADIYA
.... the physical handicap suffered by the complainant. 4. THAT being so it was necessary for the District Forum to consider the relevant materials which were constrained to observe has not been done. In the circumstances, we think it appropriate that this matter to go back to the District Forum fo ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
KAMAKSHI ENTERPRISES-s Vs VARSHA R. PANDIT
.... not spell out the precise period when he was in the custody as also hospitalized. Across, we gather that the builder was arrested on 29.9.1994 and released on 4.10.2004, which would show that the duration for which he was in the custody was only 6 days, whereas noticed earlier delay is for more tha ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
VINOD R. TIWARI Vs DAYASHANKAR SHIVBALAK MISHRA
.... o correlate with the amount of loss or injury. The basic concept while award of compensation, etc. is to award compensation i.e., a recompense for the loss or injury. 5. ON giving careful thought and consideration on the submissions made as above and after taking into consideration the fact th ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
Savani Transport Ltd. Vs KALKA ROADLINES
.... as available. Few relevant facts: 3. THE complainants had entrusted goods upon the O.Ps. for transportation from Wadi (Nagpur) to Narol (Ahmedabad in Gujarat State). THE particulars of the transport, etc. issued by the O.Ps. have been mentioned in the complaint. THE goods entrusted were comprise ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
LINKWAY HONDA Vs NIPUN SARIN
.... wish to refer to the provisions under Section 13(i)(f) of Consumer Protection Act, 1986, which adequately envisages the position as obtained in the matter herein. For ready reference said Sub-section ''(f)'' is reproduced: 13(i)(f)-If any of the parties disputes the correctness of the findings of th ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
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