State Consumer Disputes Redressal Commission
Fusion Coaching Centre, Top Floor, Sco ... vs Bishan Singh, H.No. 1014, Phase 7, S.A. ... on 4 July, 2011
F.A. No. 2006 of 2010 1
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
S.C.O. NO.3009-10, SECTOR 22-D, CHANDIGARH.
First Appeal No. 2006 of 2010
Date of institution : 23.11.2010
Date of decision : 4.7.2011
Fusion Coaching Centre, Top Floor, SCO No. 23, Phase 7, S.A.S. Nagar, Mohali
through its Proprietor Rajeev Khurana.
Appellants
Versus
Bishan Singh, H.No. 1014, Phase 7, S.A. S. Nagar, Mohali.
.........Respondent
First Appeal against the order dated 20.10.2010 of the District Consumer Disputes Redressal Forum, S.A.S. Nagar, Mohali.
Before:-
Hon'ble Mr.Justice S.N.Aggarwal, President. Sh. Piare Lal Garg, Member Present:-
For the appellant : Sh. Sandeep Bhardwaj, Advocate with Sh. Rajeev Khurana and Sh. Harpreet Singh, Representatives.
For the respondent : Sh. Bishan Singh, in person .
JUSTICE S.N. AGGARWAL, PRESIDENT The parties have settled the matter. Statement of the respondent has been recorded. Under the settlement the appellants have made the payment of Rs. 3200/- to Bishan Singh, respondent in cash today in court and have further stated that the amount of Rs. 16,800/- deposited by the appellants at the time of filing of the appeal in this Commission be also paid to Bishan Singh, respondent. This settlement has been arrived at by the appellants as a goodwill gesture as they are working for the welfare of the students.
The appellants had deposited a sum of Rs. 16,800/- in this Commission at the time of filing of this appeal on 23.11.2010. This amount be remitted to Bishan Singh, F.A. No. 2006 of 2010 2 respondent by way of crossed cheque/bank draft immediately. The interest on the amount of Rs. 16,800/-, if any, be remitted to the appellants.
Disposed of.
(JUSTICE S.N. AGGARWAL)
PRESIDENT
July 4, 2011. (SH. PIARE LAL GARG)
Rupinder MEMBER
F.A. No. 2006 of 2010 3