Iffco Tokio General Insurance Co. Ltd. Vs Ashok Laxman Mane And 2 Ors.

National Consumer Disputes Redressal Commission 27 Jul 2020 Revision Petition No. 3896 Of 2013 (2020) 07 NCDRC CK 0123
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Revision Petition No. 3896 Of 2013

Hon'ble Bench

V.K. Jain, Presiding Member

Advocates

Nishant Kishore, Prakash S. Jain, Punit K. Bhalla

Acts Referred
  • Motor Vehicle Act, 1988 - Section 157
  • Central Motor Vehicles Rules, 1989 - Rule 141

Judgement Text

Translate:
Madhya Pradesh High Court
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Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2020) 07 NCDRC CK 0123
  • Coram: V.K. Jain, Presiding Member
  • Bench: Single Bench
  • Advocates: Nishant Kishore, Prakash S. Jain, Punit K. Bhalla
Referenced Acts & Sections
  • Motor Vehicle Act, 1988 - Section 157
  • Central Motor Vehicles Rules, 1989 - Rule 141
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