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“Fire Insurance Claim Revived: Manufacturer Gets Chance to Challenge Reports After Rejection” - The Court analyzed the definition of ‘person’ under the Consumer Protection Act and concluded that a company can be considered a consumer - The Supreme Court set aside the order of the National Commission and remanded the matter for reconsideration, allowing Appellant to file a rebuttal. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH M/S. KOZYFLEX MATTRESSES PRIVATE LIMITED — Appellant Vs. SBI GENERAL INSURANCE COMPANY LIMITED AND ANOTHER — Respondent ( Before : B.R. Gavai and Sandeep Mehta, JJ. ) Civil Appeal No. 7966 of 2022 Decided on : 20-03-2024 “Fire Insurance Claim Revived: Manufacturer Gets Chance to Challenge Reports After Rejection” […]
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