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Delhi HC: Any Legal Heir or Representative Can File Consumer Complaint on Deceased’s Behalf - (22 Sep 2025)

CONSUMER

Delhi High Court held that any legal heir or representative of a deceased consumer can file a consumer complaint on their behalf. Justice Manoj Jain noted that the Consumer Protection Act, 1986 makes no distinction between class-I or class-II heirs under the Hindu Succession Act, 1956.

Tags : LEGAL HEIR   REPRESENTATIVE   CONSUMER COMPLAINT  

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