Bharti Axa General Insurance Company Ltd. Vs Mool Chand Lalwani

Case No: Revision Petition No. 645 Of 2021

Date of Decision: Nov. 25, 2024

Acts Referred: Consumer Protection Act, 1986 — Section 21(b)#Indian Penal Code, 1860 — Section 378

Hon'ble Judges: Avm J. Rajendra, Avsm Vsm (Retd.),Presiding Member

Bench: Single Bench

Advocate: Navneet Kumar, Harsh Sharan, Avnish Dave, Aadhar Saha

Final Decision: Dismissed