M/s SBI Cards & Payment Services Ltd Vs Durga Chauhan
.... when there is a delay (of four to seven working days after receiving the communication from the bank) on the part of the customer in notifying the bank of such a transaction, the per transaction liability of the customer shall be limited to the transaction value or the amount mentioned in Table ...
National Consumer Disputes Redressal Commission
M/s Vishwabharathi House Building Co Operative Society Limited Vs Geeta Jagadish Rao & Anr
.... n that this Review Application has been filed after a delay of around 1643 days beyond the period of limitation. I have gone through the Application for Condonation of Delay. In the Application for Condonation of Delay, no ground has been mentioned except for stating that the delay is not inte ...
National Consumer Disputes Redressal Commission
Lakkam Eswar Reddy Vs Consumer Guidance Society Rep. K.P. Ravindran & Anr
.... is the BPS approved plan for the said apartment Vijayalakshmi Towers-II. It is pertinent to note that opposite party no.2 in his Chief Affidavit made contradictory statements about the plinth area given to the complainant. In page 3 he states that the complainant is in occupation of 869 sq.ft. a ...
National Consumer Disputes Redressal Commission
Indore Development Authority Vs Rachna Mantri & Anr
.... risdiction while exercising powers in revision petition) The Petitioner though misleading and suppressing the facts of the case and documents of the forums below has ex-facie pleaded, at best has raised grounds amounting to nothing but reappreciation of the facts based on such misrepresent ...
National Consumer Disputes Redressal Commission
Praveen Sachdeva Vs M/s Iris Pioneer Infraproject Private Limited
.... JUDGMENT Perused; The final Order passed by us in CC No. 316 of 2020 on 12.4.2024 is a detailed reasoned Order. There is no mistake apparent on the face of record on account of which, we find no grounds to recall or modify the said Order at this stage. The Review Applica ...
National Consumer Disputes Redressal Commission
Ms. Alka Gupta Vs M/s DLF Universal Ltd
.... ain interrogatories under IA No. 1160 of 2024 to question the added Complainant No. 2 mainly about his business and occupation. But at a later stage, did not press upon the same. 10. However, on 6.2.2023, it was submitted on behalf of the Complainants that they wanted possession and delay ...
National Consumer Disputes Redressal Commission
Chloris Welfare Association Vs M/s Mahindra Lifespace Developers Ltd.
.... lat buyers torn the original construction and made their own extensive alterations/modifications in kitchen and bathrooms, in derogation of the terms and conditions of the agreement and dumped the salvage in common area, which is root cause for the seepage and leakage. The flat buyers destructed ...
National Consumer Disputes Redressal Commission
M/S. Jindal & Co Vs Universal Sompo General Insurance Co. Ltd. & 5 Ors
.... insurance company approached the complainant. The complainant himself opted to purchase the policy from the insurance company only after going through the terms & conditions of the policy. It is denied that the complainant was not permitted to read the proposal form. The complainant had take ...
National Consumer Disputes Redressal Commission
Opal Hospital & 2 Ors Vs Damyanti Singh
.... also improving significantly. On 24.02.2014, the patient was seen by Dr. R.P. Singh, Neurosurgeon. He examined and found that the patient was putting heal on ground and started walking. He added some more medicine (Neuro-Tonics). The patient was also seen by Dr. Avinash Singh, Neurologist, who ...
National Consumer Disputes Redressal Commission
Raja Gems Vs United India Insurance Co. Ltd.
.... goods of the complainant worth US$ 1135021 was looted. Ex-parte order of Federal District Court of San Francisco, County State of California, dated 11.03.2003, imposing punitive damages against the Insurer, has been set aside vide order dated 30.09.2003 and no reliance can be placed on it. The i ...
National Consumer Disputes Redressal Commission
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