Supreme Court of India Judgements

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Category: Consumer

Consumer

Consumer Law – Insurance Act, 1938 – Section 45 – Policy not to be called in question on ground of mis-statement after two years – The Court found no suppression of material facts and criticized the NCDRC for not requiring proper evidence from the respondent – The judgment discusses the principles of ‘uberrimae fidei’ (utmost good faith) and the burden of proof in insurance contracts – The Court concluded that the insurance company failed to prove the alleged suppression of facts, thus the repudiation was unjustified.

Apr 14, 2024 sclaw

2024 INSC 296 SUPREME COURT OF INDIA DIVISION BENCH MAHAKALI SUJATHA — Appellant Vs. THE BRANCH MANAGER, FUTURE GENERALI INDIA LIFE INSURANCE COMPANY LIMITED AND ANOTHER — Respondent ( Before…

Consumer

Consumer Law – Housing – Delay in deleivery of Flat – The appellants, homebuyers, paid 90% of the total sale consideration for a flat, but the respondent-developer failed to deliver possession by the scheduled date, leading to a consumer dispute – The Supreme Court found that the Commission erred in allowing the respondent-developer to charge the said interest and quashed that part of the order – The Court directed the respondent-developer to convey the outstanding amount to the appellants within two months, and upon payment, to hand over possession of the flat immediately.

Apr 14, 2024 sclaw

2024 INSC 300 SUPREME COURT OF INDIA DIVISION BENCH SANJAY CHAUDHARY AND ANOTHER — Appellant Vs. PIONEER URBAN LAND AND INFRASTRUCTURE LTD. AND ANOTHER — Respondent ( Before : B.R.…

Consumer

Consumer Law – Whether respondent file a complaint under the CPA considering the investment was made in a partnership firm attracts Consumer Protection Act – The court finds the complaint not maintainable, as the investment was a commercial transaction and the appellants did not inherit the firm’s liabilities – The Supreme Court sets aside the orders of the lower forums and dismisses the complaint, allowing the respondent to seek other legal remedies.

Apr 7, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ANNAPURNA B. UPPIN AND OTHERS — Appellant Vs. MALSIDDAPPA AND ANOTHER — Respondent ( Before : Vikram Nath and Satish Chandra Sharma, JJ )…

Consumer

“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.

Mar 25, 2024 sclaw

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…

Consumer

Consumer Protection Act, 2019 – Sections 47, 49(2) and 59 – Court observed that the appellant was not an illiterate person and had signed the agreement after being aware of the adjustable interest rate option – The Court also noted that the appellant had not produced any evidence to show that he had a better option of securing loan from another institution – The Court held that the email could not override the policy decisions of HDFC and that the appellant could not seek refund of the interest paid after having received the loan amount and repaid it as per the agreement.

Mar 8, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAJESH MONGA — Appellant Vs. HOUSING DEVELOPMENT FINANCE CORPORATION LIMITED AND OTHERS — Respondent ( Before : A.S. Bopanna and M.M. Sundresh, JJ. )…

Consumer

Consumer Law – they neither have the skills nor the expertise to do so. However, they are liable to pay the monetary compensation as directed by the consumer forums from the estate of the deceased developer – The court applied the principles of contract law, consumer protection law, and succession law to arrive at its decision – It distinguished between proprietary rights and personal rights, and between inheritable rights and uninheritable rights – It also discussed the nature and status of a proprietary concern and its legal representatives.

Mar 8, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VINAYAK PURSHOTTAM DUBE (DECEASED), THROUGH LRS — Appellant Vs. JAYASHREE PADAMKAR BHAT AND OTHERS — Respondent ( Before : B.V. Nagarathna and Ujjal Bhuyan,…

Consumer

Supreme Court held that the respondent-company had breached the agreement by not offering possession of the apartment for fit outs by the stipulated date and the appellants had the right to terminate the agreement and claim unconditional refund with interest at 12% p.a. as per the agreement – The Supreme Court also held that the NCDRC had overstepped its jurisdiction by rewriting the terms and conditions of the contract and applying its own subjective criteria.

Mar 3, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VENKATARAMAN KRISHNAMURTHY AND ANOTHER — Appellant Vs. LODHA CROWN BUILDMART PVT. LTD. — Respondent ( Before : Aniruddha Bose and Sanjay Kumar, JJ. )…

Consumer

Consumer Law – Medical Negligence – – the respondent filed a review petition with the NCDRC, which granted it ex parte, reducing the compensation to Rs. 2 lakhs and stating that the respondent had already paid the amount – The appellant then filed a review petition with the Supreme Court, which reinstated the original order of Rs. 2 lakhs with interest at 12% – The Supreme Court also imposed a cost of Rs. 50,000 on the respondent for making a false representation

Feb 4, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH P.C. JAIN — Appellant Vs. DR. R.P. SINGH — Respondent ( Before : B.R. Gavai and Sandeep Mehta, JJ. ) Civil Appeal No(S). …of…

Consumer

Consumer Law – Policy – Supreme Court held that the date of issuance of the policy would be the relevant date for all the purposes and not the date of proposal or the date of issuance of the receipt – The appeals were accordingly allowed and the orders passed by the National Consumer Disputes Redressal Commission were set aside.

Jan 14, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RELIANCE LIFE INSURANCE COMPANY LTD. AND ANOTHER — Appellant Vs. JAYA WADHWANI — Respondent ( Before : Vikram Nath and Rajesh Bindal, JJ. )…

Consumer

Insurance Claim – Replacement of Car – On account of damage caused to BMW Car due to accident – In case of total loss/constructive total loss, instead of paying the amount, the insurer has an option available to replace the vehicle with a new one – Thus, it is not the right of the insured under the policy conditions to always claim replacement of the car – It is at the option of the insurer

Nov 25, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. — Appellant Vs. MUKUL AGGARWAL AND OTHERS — Respondent ( Before : Abhay S. Oka and Rajesh Bindal,…

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Arbitration Constitution

Arbitration and Conciliation Act 1996 – Sections 34 and 37 – Curative petition – The Court found that the arbitral tribunal’s decision was not perverse or irrational and that the CMRS certificate did not conclusively prove that defects were cured within the cure period – The Court emphasized the tribunal’s domain to interpret the contract and the limited scope of judicial interference in arbitral awards – The Supreme Court concluded that the curative petition was maintainable and that there was no miscarriage of justice in restoring the arbitral award.

Apr 14, 2024 sclaw
Acquittal

Penal Code, 1860 (IPC) – Section 302, read with 34 – Murder – The Supreme Court found that the High Court did not properly address whether the Trial Court’s acquittal was a plausible conclusion from the evidence – The Supreme Court emphasized that the burden of proof lies with the prosecution and that the accused do not have to prove their innocence unless there is a statutory reverse onus – The Supreme Court concluded that the evidence did not warrant overturning the acquittal, as the Trial Court’s view was possible and not perverse.

Apr 14, 2024 sclaw
I P C

Penal Code, 1860 (IPC) – Section 302 – Murder – Dispute over a blocked pathway – The Court found no evidence of provocation by the deceased that would justify the appellants’ brutal attack, nor any exercise of the right to private defence – The Court applied principles from previous judgments to determine the lack of private defence and the presence of intention to cause harm – The Supreme Court concluded that the appellants’ actions were not in self-defence and that their intention was to inflict harm, affirming the lower courts’ decisions.

Apr 14, 2024 sclaw
Consumer

Consumer Law – Insurance Act, 1938 – Section 45 – Policy not to be called in question on ground of mis-statement after two years – The Court found no suppression of material facts and criticized the NCDRC for not requiring proper evidence from the respondent – The judgment discusses the principles of ‘uberrimae fidei’ (utmost good faith) and the burden of proof in insurance contracts – The Court concluded that the insurance company failed to prove the alleged suppression of facts, thus the repudiation was unjustified.

Apr 14, 2024 sclaw