M/s Jagdish Woollen's (P) Ltd Vs New India Assurance Company Ltd
.... assessing a loss/claim, it shall be so done within 72 hours of the receipt of intimation from the insured. The appointment of Surveyors and loss assessors shall be made by the insurers or the insured only and not by any other person. In the instant case, a surveyor was appointed by the insurer f ...
National Consumer Disputes Redressal Commission
DLF Homes Panchkula Pvt. Ltd Vs Surender Singh Rathee & Ors
.... nts 2-4 who were proforma parties. 6. From the foregoing it is evident that First Appeal No. 943 of 2017 in this case was disposed of in terms of the ratio laid down by the Hon’ble Supreme Court in DS Dhanda (supra) vide order dated 10.05.2019. In this matter, there were two categories ...
National Consumer Disputes Redressal Commission
Ajit Kaur Vs Wembley's Cooperative House Building Society Ltd. & 2 Ors
.... A 11/2014 and the raising of a demand of Rs 13,50,000/- instead of the amount of Rs 2,01,260/- amounted to compliance of the order. 6. The respondent, on the other hand, contends that the order in FA 11/2014 stands complied with as Flat No. D-1217 has been allotted and a demand for payment ...
National Consumer Disputes Redressal Commission
Rupinder Kaur & Anr Vs M/S. Martins Developers & 3 Ors
.... ompensate the complainants for losses occasioned due to their deficiency services, for practising unfair and restrictive trade practices, for causing wilful loss to complainant; OR IN ALTERNATE Director OP’s to refund Rs.65,51,196/- plus taxes extracted on Rs.38,51,196/- as elaborated ...
National Consumer Disputes Redressal Commission
Muthoot Finance Ltd Vs Samiran Chakraborty
.... Standard Chartered Bank Vs. P.N.Tantia & Ors., Revision Petition No. 423 of 1996 which held that when there exists a relationship of creditor and debtor between parties, the rights and duties of the pledger are governed by Section 176 of the Contract Act, 1872 and cannot be enforced under th ...
National Consumer Disputes Redressal Commission
Subhash Chander Mahajan & Ors Vs Assotech Realty Pvt. Ltd.
.... 2. Dr Pankaj Kumar Mishra 19.10.2006 65,30,876/- 69,19,422/- 30.06.2009 3. Naresh Kumar Verma 02.08.2006 62,47,504/- 69,49,4 ...
National Consumer Disputes Redressal Commission
Sunita Das Vs Shabanam Parveen & 4 Ors
.... ase. It was also contended that the order was liable to be set aside as it did not set out any reasons for the findings and was contrary to Order XX Rule 5 as held in M/s Meenakshisundaram Textiles Vs. M/s Valliammal Textiles Ltd., dated 07.03.2011, CMA 3700/2010 of the Hon’ble Madras High Court ...
National Consumer Disputes Redressal Commission
Pavitra Shekhar Bose Vs T.C.A. Ranaganathan (Director Of Indian Overseas Bank)
.... ssing the Appeal on the ground that the District Forum was right in dismissing his Complaint. It is a fact that the Petitioner/ Complainant has not been heard at all by any of the two Commissions. Since the Complaint was filed under Consumer Protection Act, 1986 the District Forum did not h ...
National Consumer Disputes Redressal Commission
Nisha T.S. Vs Cryoviva Biotech Pvt. Ltd. & 2 Ors
.... d Blood (UCB) Banking (covering Collection, Processing, Testing, Storage, Banking, and Release for Clinical Application), that the alleged document was subject to strict medical laws and regulations, and any clause in contradiction to these statutory guidelines was invalid and illegal. He emphas ...
National Consumer Disputes Redressal Commission
M/s Rohit Extractions Pvt. Ltd Vs M/s. Amardeep Packaging
.... air in supplying bags in excess than the order placed. Under Ex.AS to A14, the complainant has filed the mail communications and Legal Notices exchanged between the complainant and the opposite party and the opposite party had specifically contended that as the complainant is due certain amount ...
National Consumer Disputes Redressal Commission
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
