Bharti Axa General Insurance Company Ltd. Vs Mool Chand Lalwani
.... f there was a breach of the policy, the insurer should have settled the claim under the principle of non-standard settlement. The Counsel relied on various judgments to support the claim that the repudiation was unjustified. 14. In the recent judgment, the Hon’ble Supreme Court in the case ...
National Consumer Disputes Redressal Commission
Mukesh Kumar Kaushal Vs ICICI Lombard General Insurance Co. Ltd. & Anr
.... In view of the above discussions, the appeal is dismissed and the order of the District Commission is upheld.” 8. Being dissatisfied by the Impugned Order dated 12.11.2021 passed by the learned State Commission, the Petitioner/ Complainant filed the instant Revision Petition No.650 ...
National Consumer Disputes Redressal Commission
Kamlesh Bhatti & Anr Vs M/s Country Colonisers Private Limited
.... It also claimed that petitioner was liable for delay charges of Rs.8,44,669/- which was the outstanding against them. Change of name of the project from “Fair Lake” to “Wave City” was acknowledged as a matter of record. 5. Vide order dated 08.09.2020 of this Commission, both the parties a ...
National Consumer Disputes Redressal Commission
M/s Hundi Lal Jain Cold Storage & Ice Factory Pvt. Ltd Vs United India Insurance Co. Ltd
.... respondent only building was covered under the Fire Policy. As per the appellant, the Fire Brigade’s report was specific in stating that the machine room caught fire due to short circuit. Delay in intimation to the Fire Brigade was alleged which contributed to the demolition of the machine room ...
National Consumer Disputes Redressal Commission
Varun Beverages Ltd Vs Arijit Sadhukhan & Anr
.... concluded to be perverse only when they are based on either evidence that have not been produced or based on conjecture or surmises i.e. evidence which are either not part of the record or when material evidence on record is not considered. The power of this Commission to review under section 21 ...
National Consumer Disputes Redressal Commission
Rathindra Chakrabarty Vs Dinesh Sikdar
.... & R Johnson (India) Ltd., and Ors (2016) 8 SCC 286 decided on 02.08.2016 and T Ramalingeswara Rao (Dead) Through LRs & Ors Vs. N Madhava Rao and Ors, Civil Appeal No. 3408 of 2019 decided on 05.04.2019, revisional jurisdiction is warranted to be exercised in cases of concurrent findings ...
National Consumer Disputes Redressal Commission
Max New York Life Insurance Company Ltd Vs Narender Amirchetty & Anr
.... itioner ex parte for failing to appear before it and present its case. Having been represented before the District Forum, and having been placed ex parte, it was incumbent on it to have pursued his case more diligently and appealed against the order before the State Commission timely. The petitio ...
National Consumer Disputes Redressal Commission
Shrikant Agarwala Vs Gayatri Devi & Ors
.... a Registered Deed of Sale in favour of the Complainant for property in question along with compensation of Rs.1,50,000/- to be paid towards mental harassment and agony. Learned Counsel further submitted that he was not heard on merits and an opportunity be provided to him to argue the mat ...
National Consumer Disputes Redressal Commission
Urban Improvement Trust Through Secretary Vs Sunder Lal
.... titioner to urge this Commission to re-assess, re-appreciate the evidence which cannot be done in revisional jurisdiction. Learned counsel for the petitioner has failed to show that the findings in the impugned order are perverse on grounds of either material irregularity or jurisdictional issue ...
National Consumer Disputes Redressal Commission
United India Insurance Co. Ltd. Vs Pradeep Kumar Goel (Dead) Through Lrs & Anr
.... e-assess and re-appreciate the evidence on record when the findings of the lower fora are concurrent on facts. It can interfere with the concurrent findings of the fora below only on the grounds that the findings are either perverse or that the fora below have acted without jurisdiction. Findings ...
National Consumer Disputes Redressal Commission
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