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Citedby 2 docs
Lufthansa German Airlines vs Rish Bajoria And Ors. on 8 January, 2007
Mr. Reju Thomas, Vadackeparambil vs The National Insurance ... on 4 August, 2008

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[Section 13(2)] [Section 13] [Complete Act]
Central Government Act
Section 13(2)(b) in The Consumer Protection Act, 1986
(b) where the opposite party, on receipt of a copy of the complaint, referred to him under clause (a) denies or disputes the allegations contained in the complaint, or omits or fails to take any
action to represent his case within the time given by the District Forum, the District Forum shall proceed to settle the consumer dispute,--
(i) on the basis of evidence brought to its notice by the complainant and the opposite party, where the opposite party denies or disputes the allegations contained in the complaint, or
(ii) on the basis of evidence brought to its notice by the complainant where the opposite party omits or fails to take any action to represent his case within the time given by the Forum.