Found 0 result
Showing 111- 120 of 0 result for ""
1. THE present complaint has been filed under Section 17 of the Consumer Protection Act, 1986 by Ms. Kalpana Dube alleging deficiency in service on the part of O.P. Nos. 1 to 3. THE case of the complainant is that she b…
Bakhshish Kaur, J. 1. Rajiv Samsonpetitioner was convicted and sentenced to undergo RI for three years and to pay a fine of Rs. 500/, in default to further undergo RI for one month under Section 363 I.P.C. He was also…
Vijender Singh Malik, J.@mdashLearned counsel for the petitioners wishes to withdraw the petition on the ground that the matter has been compromised. Dismissed as withdrawn.
K. Kannan, J.@mdashThe appeal is at the instance of the owner challenging the liability cast on him and exonerating the Insurance Company. The petition had been filed on an express averment that the deceased Ladeep Mohd…
Das, J.@mdashIn my opinion the decision of the learned Subordinate Judge is right and ought to be affirmed. The facts, shortly, are as follows: 2. In 1913 the present plaintiff instituted a suit, being Suit No. 144 of …