Nand Lal Arora Vs Branch Manager, Uco Bank
.... ainant was asked to give proof of identification of the FDR holder. The OP contended that the Complainant left the FDR with them, but did not produce the requisite evidence. 3. THE District Forum allowed the complaint but the State Commission reversed the same and dismissed the complaint. The Le ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
UNITED THEOLOGICAL COLLEGE Vs Crb, Capital Market Ltd , Official Liquidator, High Court Of Delhi
.... 9 of the Companies (Court) Rules 1959, seeking permission of the Hon''ble Company Court to continue with the present proceedings. The said application was allowed vide order dated 02.05.2008 and the complainant was permitted to continue with the present proceedings subject to the condition that the ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
P Kandasamy Vs STATE OF TAMIL NADU
.... ontested this application hotly. The State Commission dismissed the application. 6. I have heard the learned counsel for the petitioner. He submitted that this is a medical case and application should be allowed. 7. FOR the following reasons, I am unable to countenance the arguments canvassed ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
Executive Engineer Electricity Distribution Division -I , Sub -Divisional Officer , U P Power Corporation Ltd Vs Mukut Bihari Srivastava
.... t "We hold that in each and every case the Court has to examine whether delay in filing the Special Appeal Leave Petitions stands properly explained. This is the basic test which needs to be applied. The true guide is whether the petitioner has acted with reasonable diligence in the prosecution of h ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
Inder Pal Rana Vs NATIONAL INSURANCE CO LTD
.... rer within 21 days after granting the cover will also constitute a breach of the Tariff." 4. SECTION 18 of the Indian Contract Act defines misrepresentation as under: - "Misrepresentation" means and includes - (1) the positive assertion, in a manner not warranted by the information of the pe ...
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION
Makabul Vs Viraktamath Chikkerur
.... the opinion that it would be appropriate for the defendant to deposit the monthly rent in Court, which would serve the interest of the parties. 8. In the background of the conclusion reached by the Court below, though the defendant has raised the contention with regard to the jural relationship ...
Karnataka High Court (Dharwad Bench)
Bhaben Gogoi Vs Union of India and Others
.... on 24.1.2013. 9 months thereafter, the present writ petition has been filed. Though learned counsel for the petitioner contends that the issue raised in the present writ petition is somewhat different from the issue raised in the earlier writ petition, Court is of the view that petitioner cannot ...
Gauhati High Court
B. Savitramma Vs Thippaiah and Others
.... Tahsildar, defendants 1 and 2 are in possession of the land allotted to them. As such, it found that there is prima facie case in favour of the defendants and held that in the event of temporary injunction is granted in favour of plaintiffs, it is the defendants who would be put to great hardship. A ...
Karnataka High Court (Dharwad Bench)
K.L. Veena and Others Vs S. Anuradha
.... ent is available in the record of the trial Court. 8. Learned counsel appearing for the appellants-plaintiffs submitted that the trial Court had erred in appreciating the evidence on record in its proper perspective and has not properly considered the effect of several documents including Exs.P 35 ...
Karnataka High Court
Sant Ram Vs Oriental Insurance Company Ltd. and Others
.... f appeal, no appeal can be filed against such awards in terms of mandate of Section 173 of the Motor Vehicles Act, 1988 (for short "the MV Act"). 10. The argument is though attractive but devoid of any force for the simple reason that the appellant-owner-insured has accepted the liability and sati ...
High Court of Himachal Pradesh
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