Reliance General Insurance Company Ltd. Vs Deva Ram
.... Licensing Authority Jhansi. 9. In support of their contention, both sides have relied on various judgments, in particular, the respondent has relied on the judgment of the Hon’ble Supreme Court in Rishi Pal Singh Vs. New India Assurance Co. Ltd. & Ors., Civil Appeal No. 4919 of 2022 ...
National Consumer Disputes Redressal Commission
Oriental Insurance Co. Ltd Vs Bhola Singh
.... t the respondent/complainant is the registered owner of the Tata truck with registration number CG. 04JA/5180, and the relevant permit for the vehicle was issued by the Regional Transport Office (RTO) valid from 25.10.2007 to 24.10.2012 for the transportation of public goods. According to the ce ...
National Consumer Disputes Redressal Commission
Rajasthan Housing Board & Anr Vs Arjun Singh Choudhary
.... 6% p.a. was paid as per the Scheme for the delay in handing over possession of the flat and, therefore, no dispute can be raised on this count of delay. (vi) The complainant did not raise any objection at the time of taking the possession regarding construction of the flat and inspection of ...
National Consumer Disputes Redressal Commission
M/s Mahatma Gandhi Mission Hospital Vs Parshuram Landge
.... s and introduced new issues, such as questioning handwriting, lacking adequate evidence or legal basis. iv. The District Forum provided detailed findings regarding the timeline of events surrounding the snake bite incident and subsequent treatment. While acknowledging the absence of specif ...
National Consumer Disputes Redressal Commission
Shalini Srivastava Vs Aviva Life Insurance Co. Ltd. & Anr
.... t to inform you-that no claim is admitted against the company, and the policy shall be void and any benefits hereunder shall be forfeited. A perusal of the Policy proposal reveals that the DLA had disclosed in the negative in respect to the following specific declarations to be made by h ...
National Consumer Disputes Redressal Commission
National Insurance Co. Ltd. Vs Timeless Jewels
.... in Chandigarh. This policy is stated to not cover risk under Section II and hence did not indicate any sum insured in Section II. The appellant/complainant had had the incorporation effected by way of an endorsement dated 22/06.2015 which was after the date of loss. An enquiry had been initiate ...
National Consumer Disputes Redressal Commission
Anand Life Space Development Llp & 2 Ors. Vs Mohit Bhalla
.... idence before it and it was misconceived on part of the Appellant to contend that the impugned order only relied upon the Advocate Commissioner’s report. It was denied that the Respondent did not suffer financial hardship and mental agony. 7. We have heard the learned counsel for the parti ...
National Consumer Disputes Redressal Commission
Pavanjeet Goyal Vs Girish Chaudhary & 2 Ors
.... n about the next date which unfortunately was not updated and subsequently on filing scheduled date as 17.07.2018 he rushed to the State Commission only to discover that the order has already been passed. He pleaded that the appellant is genuinely interested in pursuing the matter and that the c ...
National Consumer Disputes Redressal Commission
East India Transport Agency Vs Dhariwal Industries Ltd. & Anr
.... Additionally, he emphasized that the State Commission awarded the claim in favor of Respondent No. 2 based on the Letter of Subrogation and Special Power of Attorney executed by Respondent No. 1, subrogating all rights to Respondent No. 2. Therefore, Respondent No. 1 is not entitled to appoint a ...
National Consumer Disputes Redressal Commission
Zina Varugis Vs M/s Umiya Builders And Developers& Anr
.... , 2015 SCC Online NCDRC 1509 (RP no.2293 of 2011 decided on 20.01.2015) wherein it had been held that merely writing letters and waiting for unduly long times for replies would not extend the period of limitation and that it was a well settled position of law that limitation under Section 24 ...
National Consumer Disputes Redressal Commission
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