Consumer—A Trust is not a person and therefore not a consumer.
(2017) 173 AIC 103 : (2017) AIR(SCW) 1303 : (2017) 3 AIRBomR 67 : (2017) 4 AIRJharR 840 : (2017) AIR(SC) 1303 : (2017) AllSCR 914 : (2017) 122 ALR…
Motor Vehicles Act, 1988, S.166 and S.147–Accident–Insurance– Once there is breach of condition of policy, the liability cannot be fastened on the insurer.
2017(4) Law Herald (SC) 2966 : 2017 LawHerald.Org 1824 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Adarsh Kumar Goel Hon’ble Mr. Justice Uday Umesh Lalit…
Insurance—Theft of Vehicle—Lift given to strangers, who later stole the truck—Insurance Company held liable to pay.
(2018) AAC 237 : (2018) ACJ 8 : (2017) AIR(SCW) 5795 : (2017) AIR(SC) 5795 : (2018) AllSCR 150 : (2018) 1 AllWC 171 : (2018) 1 CPJ 1 :…
Consumer—Commercial use—Purchase of machine for commercial activity to earn livelihood by mean of self employment—Purchaser would come within definition of consumer—Purchaser means and includes his family members also
2018(2) Law Herald (SC) 312 (2018) 2 RCR(Civil) 69 : (2018) 3 Scale 124 SUPREME COURT OF INDIA DIVISION BENCH PARAMOUNT DIGITAL COLOR LAB (M/S.) — Appellant Vs. AGFA INDIA PVT. LTD. (M/S.)…
IMP:::Panchayati Raj—Disqualification—Family member of the original encroacher of panchayat land cannot be disqualified from being a member of Panchayat.
(2017) AIR(SCW) 5420 : (2018) 1 AIRBomR 168 : (2017) AIR(SC) 5420 : (2017) 6 ALLMR 970 : (2017) 10 JT 569 : (2017) 4 LawHerald(SC) 2829 : (2018) 1 MhLJ 1 : (2018)…
Insurance—Theft of Vehicle—Claim cannot be rejected merely on the ground of delay in intimating the insurance company.
(2017) ACJ 2747 : (2017) AIR(SCW) 4836 : (2017) AIR(SC) 4836 : (2018) AllSCR 185 : (2018) 1 AndhLD 71 : (2017) 3 ApexCourtJudgments(SC) 758 : (2017) 6 BCR 450…
Consumer Protection Act, 1986, S. 12—Insurance Policy—House Hold Policy—Burglary in house—Once the insurance company itself changed its policy from ‘as per list policies’ to ‘policies for consolidated amounts’, then an insured is not expected to give the item-wise details along with the valuation
(2018) ACJ 542 : (2018) 182 AIC 10 : (2018) AIR(SCW) 416 : (2018) AIR(SC) 416 : (2018) AllSCR 341 : (2018) 1 AllWC 761 : (2018) 1 ALT 54…
Theft of Vehicle- -Delay in intimating the insurance company—If the reason for delay in making a claim is satisfactorily explained, such a claim cannot be rejected on the ground of delay.
(2017) ACJ 2747 : (2017) AIR(SCW) 4836 : (2017) AIR(SC) 4836 : (2018) AllSCR 185 : (2018) 1 AndhLD 71 : (2017) 3 ApexCourtJudgments(SC) 758 : (2017) 6 BCR 450…
Consumer Protection Act, 1986, S.12–Dismissal in Default-Second complaint on same set of facts is maintainable when the first complaint was dismissed in default or non prosecution
(2016) 166 AIC 65 : (2016) AIR(SCW) 2209 : (2016) 4 AIRBomR 267 : (2016) 3 AIRJharR 404 : (2016) AIR(SC) 2209 : (2016) 2 ALLMR 974 : (2016) 2…
Railway Theft of Luggage- the theft of the articles of the complainant happened solely on account of the deficiency on the part of the Indian Railways in rendering services to him by not deputing a TTE to remain present in the coach throughout the journey—Award of compensation by for a below upheld.
(2017) 1 ConLT 63 : (2017) 1 LawHerald(SC) 172 NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION GENERAL MANAGER (GENERAL) NORTHERN RAILWAY — Appellant Vs. LAKHANJI PURWAR — Respondent ( Before : Mr. Justice V.K. Jain,…