AIR 1997 SUPREME COURT 2938 ::1997 AIR SCW 2956 ::1997 (3) Com LJ 380 SC ::(1997) 3 ComLJ 380 ::(1997) 26 CorLA 144 ::(1998) 1 CivLJ 794 ::1997 (6) SCC 383 ::(1997) 3 RecCivR 446 ::(1997) 4 Scale 531 ::1997 (117) Pun LR 870 ::1997 All CJ 2 1330 ::1997 (3) CurCC 137 ::1997 (3) APLJ 19 ::1998 (1) All WC 336 ::(1997) 2 CPR 205 ::(1997) 2 CPR 240 ::1998 (92) Com Cas 426 ::1997 (3) MadLW 295 ::(1997) 3 Pun LR 870 ::1997 (2) SCJ 427 ::1997 (2) BLJR 1720 ::(1997) 6 Supreme 338 ::(1997) 3 CPJ 1 ::(1997) 6 JT 211 (SC) ::1997 (6) JT 211

Supreme Court Of India

Hon'ble Judge(s): K. Ramaswamy, D. P. Wadhwa , JJ

(A) Consumer Protection Act (68 of 1986) , S.24A— (as insertedi n1993) Limitation Act (36 of 1963) , Art.44— Claim on insurance policy - Limitation - Complaint filed on basis that insurer had wholly denied the claim - Cause of action arises on date of denial of policy by insurer - Time begins to run from date of denial/repudiation of policy by insurer. (Para 8) (B) Consumer Protection Act (68 of 1986) , S.2(d)(ii)— 'Consumer' - Beneficiary of hired services - Marine insurance policy - Policy assigned to the Assignee by the insured much after goods had reached port of destination and after lapse of policy - Assignee cannot be said to be beneficiary of any service under the policy - Assignee is not a 'consumer' - Complaint by assignee under Act against insurer for deficiency in service, is not maintainable - He only has right to recover loss on account of short landing of goods from insurer by filing civil suit. (Para 11) .....