Pan Realtors Vs Akhil Rajpoot
.... rty after depositing the amount returned to the complainant and depositing the remaining due outstanding amount. According to Clause (c ) of the judgment, after calculating the difference between the then and the present market value the differential sum shall be deposited. Therefore, the Judgm ...
National Consumer Disputes Redressal Commission
Commander Jagdish Rai (Retd) Vs M/s. Nature Heights Infra Ltd. & 7 Ors
.... person who had surplus funds could invest for gain in projects and would be treated as a ‘consumer’. It was argued that the State Commission’s reliance on the judgement of this Commission in Jagmohan Chhabra & Anr. Vs. DLF Universal Ltd . IV (2007) CPJ 199 (NC) did not apply to the instan ...
National Consumer Disputes Redressal Commission
Life Insurance Corporation Of India Vs Venus Chaudhary (Minor)
.... repudiation and was therefore perverse. 7. On behalf of the respondents, who remained unrepresented despite notice, the arguments before the State Commission were taken as his final submissions. Respondent’s case is that the letter of repudiation dated 28.02.2014 was based o ...
National Consumer Disputes Redressal Commission
Jaspreet Paul Vs Bhushan Kumar
.... a recording was made and placed before the District Forum as Annexure C-4, which, however, has not been filed alongwith this Revision Petition. Further, in Para 4 of its Order, even the Ld. District Forum had taken notice of this fact of the recording. 8. Lastly, the Petitioner has tendere ...
National Consumer Disputes Redressal Commission
Shriram Transport Finance Co. Ltd. Vs Neeraj
.... e interest was agreed to be paid, i.e. 12.28%, per annum. Interest on the entire amount of ₹1.60 lacs, comes to ₹22,642/-. Penal interest on the unpaid instalments, at the rate of 12.28%, per annum, comes to around 2,000/-, Thus, the total liability of the complainant, on account of ...
National Consumer Disputes Redressal Commission
National Insurance Co. Ltd. Vs M/s Sunrise Bio Fuel & Anr
.... ended that the Proposal Form clearly mentions that the insurance covered only the building (Rs. 5 lakhs) and plant and machinery (Rs. 50 lakhs). The Schedule of Policy further corroborates that the policy covered only fire and earthquake, and no other risks such as storms or rain were covered. T ...
National Consumer Disputes Redressal Commission
Kashmir Singh Gill Vs Bajaj Allianz General Insurance Company Limited & Anr
.... are bent upon to harass and humiliate the consumers and with a view to escape and avoiding its legal and factual liabilities to make the payment of sum assured are acting in dramatical, opposite of the principle of fair play and decency and in that series, it is not even carrying that its wrongly ...
National Consumer Disputes Redressal Commission
Rajasthan Housing Board & Anr Vs Sarla Indra Jain
.... tioner clarified that the board meeting on 10.10.1988 only mentioned the respondent's name on a list recommended by the State Government for 1% quota houses under Rule 8(A) of the Disposal of Property Regulations, 1970. The final allotment was subject to house availability, and no binding decisi ...
National Consumer Disputes Redressal Commission
Qazi Muhammad Ateeq Vs General Manager, (P & Hr) Department Of Personnel & Anr
.... or even considered at all whether the Complainant had contributed in some manner or the other towards the pensionary benefit / provident fund. Considering that the pensionary benefits have been provided only w.e.f. 10.09.2014, when the Petitioner was compulsorily retired on 16.05.2011, the perio ...
National Consumer Disputes Redressal Commission
M/s. Rapier Machinery Mfg. Co. (I) Pvt. Ltd Vs Oriental Insurance Co. Ltd
.... plainant’s factory was located at Survey No.212/1, near Check Post, Vapi Silvassa Road, Village Dadra, Silvassa. In the year 2005-06, the complainant decided to expand its manufacturing capacity of knitted fabric by installing additional imported thirty knitting machines from Mayer & Cie, Ge ...
National Consumer Disputes Redressal Commission
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