Dr. Yasmeen Khan & Anr Vs Sabiha Hamid Major & Anr
.... uitur was rightfully applied by the State Commission and whether the respondent was eligible for a higher compensation on the principle of restitutio in integrum. 14. The law relating to what constitutes medical negligence has been laid down in the Hon’ble Supreme Court’s judgment in Jacob ...
National Consumer Disputes Redressal Commission
Geetika Mallan & Anr Vs Jaiprakash Associats Ltd
.... vertently not considered although compensation for delay was considered as provided in Clause 7.1 of the Buyers Agreement and (ii) compensation was awarded @ 9% per annum whereas the order is for possession of the flat in question contrary to the law laid down in Wg Cdr Arifur Rahman Khan & ...
National Consumer Disputes Redressal Commission
Subham Builders & Developers Vs Ruchi Soni & Anr
.... s and revisions in consumer matters and that the object of expeditious adjudication of the consumer disputes will get defeated, if the highly belated appeals and revision petitions are entertained". 11. To condone such delay in filing, the Petitioner needs to satisfy this Commission t ...
National Consumer Disputes Redressal Commission
United India Insurance Co. Ltd. Vs Giri Raj Prasad
.... omplainant had informed police on next day of the incidence but police registered FIR after eight days for which complainant cannot be held responsible. Hence in our opinion, it could not be said that there was delay in intimation to police The opposite party also argued that the complaina ...
National Consumer Disputes Redressal Commission
Sharda Vinod Bhatia Vs Tata Motors Limited & Anr
.... bility of any manufacturing defect. He further asserted that similar edition of the vehicle in question has been used by several customers since 2002 without any complaints. Moreover, the vehicle in question underwent a pre-delivery inspection (PDI) and was approved by ARAI before release. Thus, ...
National Consumer Disputes Redressal Commission
Life Insurance Corporation Of India Vs Imran Khan
.... reted the documents issued by the hospital, the same has not been denied by the life assured. The letter dated 04.01.2012 sent by the M.O.T.C., T.B. Unit, Chomu, Jaipur, Rajasthan to Mr. R.P. Mourya, Sr. Branch Manager, LIC of India, BO-Chomu, Jaipur which clearly stated that the life assured was ...
National Consumer Disputes Redressal Commission
Renault India Pvt. Ltd. & Anr Vs Shailender Kumar & Anr
.... fusal by op, the complainant got repaired the car from outside workshop at Hanumangarh at his cost. This amounts to deficiency in service by appellant/OP. We find no fault with the order of the District Forum. 11. Sequel to above we find no merit in the appeal and the same is hereby dismiss ...
National Consumer Disputes Redressal Commission
P. Tulasidas Vs Southern Power Distribution Company Ltd
.... service even after the matter has undergone several adjournments since then. Instead he went on addressing letter after letter seeking adjournments, the details of which are mentioned hereinafter. 11) Neither notices were served on some of the respondents nor has the petitioner made any e ...
National Consumer Disputes Redressal Commission
Bank Of Baroda, Branch Narahi Vs Somanth Chatterjee S/o Late V.C. Chaterjee
.... e case can be concluded. 5. Investigation report reveals that there were no lapses found on the part of Bank. 6. QRT committee observed that the login made for these -08- fraudulent transactions were not from Lucknow . In view of the above the QRT committee at Reg ...
National Consumer Disputes Redressal Commission
Om Prakash Upadhyaya Vs Life Insurance Corporation Of India
.... b . to allow the cost of the litigation incurred by the Appellant in the present matter; and/or c . to pass such other and further order as the Learned Commission may deem fit and proper under the circumstances of the case. 8. In the Appeal, the Appellant mainly r ...
National Consumer Disputes Redressal Commission
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