2008 (11) SCC 259 ::2009 (1) SCC (Cri) 127 ::(2008) 3 RecCivR 193 ::(2008) 7 Scale 351 ::(2008) 3 ACJ 2035 ::(2008) 3 AllMR 875 (SC) ::(2008) 71 All LR 813 ::(2008) 3 Cal HN 1 ::(2008) 3 All WC 2179 ::(2013) 4 CPR 803 ::(2013) 3 CPR 644 ::(2008) 5 CTC 184 (SC) ::(2008) 4 Mad LW 777 ::(2008) 40 OCR 642 ::(2008) 3 Ker LT 332 ::(2008) 3 Pun LR 754.2 ::AIR 2008 SC (Supp) 1166 ::(2008) 66 AllIndCas 3 (SC)

Supreme Court Of India

Hon'ble Judge(s): Tarun Chatterjee, Dalveer Bhandari , JJ

Consumer Protection Act (68 of 1986) , S.2(1)(g)— Motor Vehicles Act (59 of 1988) , S.149— Deficiency in service - Insurance service - Theft of motor vehicle comprehensively insured - Repudiation of claim on ground that vehicle insured for private use was used as taxi - Improper - In case of theft of vehicle, nature of use of vehicle cannot be looked into. (Para 14 15)