State Consumer Disputes Redressal Commission
New India Assurance Co Ltd vs Jagrut Nagrik Vadodra on 13 October, 2008
Versus Smt.Linaben P.Desai, ember (ate; 13 for By this applicatitm efs. 10,000x-- depesited 392 sf 206 prayed to be refunded by theapplicant --
along cards suggesting theservigce Imtiee fipponents.
havepemsied the Bmh cars bears postal seal and signature ofthe opponent 110.1 and Brespectively. Thugh a:rpp%0nents have sewedwith% the 110ti%ce, they have chosen not toappear and abject the prayer. In af abave, application is the amount found tea have been deposited, getherwith interest ac%cmedthe%r6I1 is orcleredj to be refunded t insurancacempany PflY€€ to Ld. advecate fr aver the PrPcsident Member