Udit Garg & Anr Vs Emami Infrastructure Limited & Anr
.... like Agreement to Sale/Construction Agreement etc. but despite repeated request the same were not executed till April, 2017 and before execution of such agreement, the same were never supplied to study the same.The OPs pressurized to the complainants to sign the same without any modification/cha ...
National Consumer Disputes Redressal Commission
Roopa Devi Vs Tata AIG Life Insurance Co. Ltd. & Anr
.... n Contract Act, 1872. 5. Learned Counsel for the Petitioner submitted that the disclosure of income was made in the Proposal Form as Rs.2 lakhs and the only omission that can be ascribed that the breakup was not given. He further submitted that as per Section 45 of the Insurance Act, 1938, ...
National Consumer Disputes Redressal Commission
Gangaram Niranjan Vs Manager Reliance General Insurance Co. Ltd. & Ors
.... e, at the time of institution of the Complaint, such Complaint can be instituted in such District Forum. Learned Counsel submitted that the Respondent No.2 Finance Company has a branch office in Datia. Further, the Complainant resides in Datia. Perused the record, it is a fact that the S ...
National Consumer Disputes Redressal Commission
Indu Seeds Vs Govardhan Sukhdeo Deokar & Anr
.... n or lead evidence, learned Counsel Ms. Pandey responded by inviting the attention of the Bench to Ground No.F in the grounds of appeal before the State Commission to urge that it was the laywers fault. Ground No.F is extracted hereinunder: “F) The Ld. Forum ought to have appreciated that, ...
National Consumer Disputes Redressal Commission
Ansal Buildwell Limited Vs Mr. Kunal Malhotra S/o Mr. Prem Prakash Malhotra
.... arketing and sale of the units to be constructed with payments that were to be made to the appellant in the manner as indicated hereinabove. The complete revenue generation from sales as per clause-11 was to be taken in the name of M/s Ansal Buildwell Ltd. A/c Pacific Meadows as per clause- ...
National Consumer Disputes Redressal Commission
Regional Provident Fund Commissioner, Employees Provident Fund Organization Vs Aliyarukunju
.... stion is whether there was break in service. There is no dispute that there was no break in service or failure on the part of the employee to contribute during the period he actually worked in the factory. In the circumstances, the complainant respondent is entitled to get the amount of Rs.39, ...
National Consumer Disputes Redressal Commission
Tarun Goel & Anr Vs M/S. Omaxe Chandigarh Extension Developers Pvt. Ltd
.... this stage be not allowed and application for amendment, filed by the complainant be dismissed. The judgments relied upon by the OP are as follows: (a) Chander Kanta Bansal Vs. Rajinder Singh Anand; (2008) 5 SCC 117. (b) Vidyabai & Ors. Vs. Padmalatha & Anr. (2009) 2 SCC 409. ...
National Consumer Disputes Redressal Commission
Managing Director Operation Vs Ajay Kumar Gupta Son Of Sh R N Gupta
.... ay in obtaining sanction from the appropriate authority and delay in preparation of the same and it was not a willful delay. In view of the submission, the M.A. is allowed. One week’s time is granted for making the required payment to the State Commission along with an additional cost of ...
National Consumer Disputes Redressal Commission
Bata India Limited Vs Dinesh Parshad Raturi
.... is also an instance of unfair trade practices adopted by the O.Ps. towards the Complainant, It is crystal clear that the O.Ps. by selling the paper bag with logo of Bata used it for promoting sales of Bata India Limited at the cost borne by the Complainant. We have gone through the order ...
National Consumer Disputes Redressal Commission
Prakash Machinary Company Vs Shyam Bahadur Verma
.... dent. Having heard learned Counsel for the Petitioner and perused the records, we consider it appropriate to remit the case back to the State Commission subject to the Petitioner/Appellant paying ₹25,000/- to the Complainant/Respondent and depositing costs of ₹35,000/- in the Co ...
National Consumer Disputes Redressal Commission
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