Oriental Insurance Co. Ltd Vs Harishankar Commercial Private Limited
.... ommission, therefore the averments of Akash Garg has not been certified. Akash Garg is not ‘consumer’ of the insurance company and policy has not been issued in favour of the complainant. No contract has been made by the Insurance Company with Akash Garg in respect of any service. No complaint ...
National Consumer Disputes Redressal Commission
Venkatesh Vs State of Karnataka
.... of the IMV Act. The Lower Appellate Court confirmed the conviction, but modified the sentence as mentioned earlier. 3. Learned Counsel, Sri Somashekar Kashimath, for the petitioner argued that the width of the road was only 10 feet and therefore, the accused could not have driven the lorry in qu ...
Karnataka High Court
Sadasivan Pillai represented by His Next Friend Wife Syamakumari Vs Smt. Susan John, The United India Insurance Co. Ltd. and Addl. R4: Biju Babu
.... ing Registration No. KL-7/A 3600 that was involved in the accident in question. Instead this is what is contended: ..........the petitioner has to prove that the vehicle involved in the alleged accident is the above said KL-7/A-3600 Maruti 800 car because neither in the FIR nor in the FIS the num ...
High Court Of Kerala
G. Nagendra Devi and 3 others Vs Y. Mosses and 2 others
.... of 1999 dated 21.1.2000 (P. Sathasivam, J.); (iii) Smt. Sham Kumar v. Kamal Singh, 2000 (1) TAC 129; (iv) Oriental Insurance Co. Lid., Regional Office, Madras v. Amudha, 2000 (1) TAC 163; (v) United India Insurance Co. Ltd. v. Balwant Singh, 2000 (2) TAC 116; (vi) National Insurance Co. Ltd. v. Shas ...
Madras High Court
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