Kotak Securities Ltd. & Anr Vs C.K. Pradeep
.... that these forums/commissions were not supposed to supplant but supplement the existing judicial system. The idea was to provide an additional forum providing inexpensive and speedy resolution of disputes arising between consumers and suppliers of goods and services. The forum so created is uni ...
National Consumer Disputes Redressal Commission
IFFCO Tokio General Insurance Company Ltd Vs Shishir Bhatnagar
.... gments: (a) IFFCO Tokio General Insurance Co. Ltd. Vs. Pearl Beverages Ltd., (2021) 7 SCC 704; 7. The learned Counsel for the Respondent/Complainant argued in support of the impugned orders passed by the learned District Forum and the State Commission. 8. I have examined the pl ...
National Consumer Disputes Redressal Commission
Rajeev Sharma Vs Life Insurance Corporation Of India & Anr
.... r for alcoholic Necnti with fistula and from 16/8/2010 to 14/9/2010. He attended OPD …….. He was advised rest from 16/8/10 to 14/9/10. iv) Ex OP1& 2/5 medical certificate issued by Dr. Kamal Kant Badhwar Bone Joint & Polio Specialist, of Tarlok Hospital to Haridutt of Parkash Chand, ...
National Consumer Disputes Redressal Commission
K.N. Premnath Vs Ralas Motors & 2 Ors
.... n question covered 22120 Kms, prima facie goes to show that there may be no manufacturing defects in the vehicle in question, which requires for replacement of the vehicle. So far as servicing of the vehicle is concerned, it goes with number of Kms run by the said vehicle. The appellant/complain ...
National Consumer Disputes Redressal Commission
Dhirender Kumar Yadav Vs Peerless General Finance & Investment Company Limited & 3 Ors
.... tion. The plea raised by the appellant was not considered as the delay was already condoned vide order passed in the Misc. Application. In the Misc. Application the District Forum held that, "It appears that many verbal request were made to the opposite party to settle the matter and thereaf ...
National Consumer Disputes Redressal Commission
Rajender Prasad Yadav Vs United India Insurance Co. Ltd
.... dated 1-12-1992 limiting its liability is untenable. Having issued policy dated 1-11-1992 covering loss to the extent of Rs 20 lakhs per accident with Rs 80 lakhs as maximum in one year, the Insurance Company could not avoid its responsibility, as rightly held concurrently by the State Commissi ...
National Consumer Disputes Redressal Commission
Divisional Manager, Life Insurance Corporation Of India Vs Shriraj Amar Mahagaonkar
.... n Petition No. 2953 of 2016. 9. In his arguments, the learned Counsel for the Petitioner/ OP Insurance Company reiterated the facts of the case and contended that it is amply clear from the proposal forms in Clause 11 of personal history in which the Complainant’s father gave all the answer ...
National Consumer Disputes Redressal Commission
Superintendent Of Post Offices & Anr Vs Pramil Kumar Panda
.... f the considered view that the judgment of this Commission in the ease of Ajay Kumar Tatia (supra) is fully attracted to the facts and circumstances of the present case. Thus, we find that the view taken by the District Forum and the State Commission is in line with the view taken by this Commiss ...
National Consumer Disputes Redressal Commission
C.M.O.H., M.R. Bangur Hospital & Anr Vs Tanmoy Majhi
.... e following order: “Ordered That the application under section 12 of the C.P Act, 1986 is allowed on contest against O.P-2 and dismissed against O.P-1. The O.P-2, Doctor, is directed to pay compensation to the tune of Rs.9 lacs within 45 days from the date of this order failing w ...
National Consumer Disputes Redressal Commission
Shiv Kumar Mishra Vs Tata AIG General Insurance Company Ltd
.... nion of medical board, suggesting that his blindness might have been due to ageing. It is not final and conclusive, as other evidence indicated that he was in good health before accident and lost eyesight afterwards. 9. Upon notice of the Revision Petition, the OP filed written subm ...
National Consumer Disputes Redressal Commission
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