State Consumer Disputes Redressal Commission
Daya Rani vs National Consumer Awareness Group ... on 13 July, 2016
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION, UNION TERRITORY, CHANDIGARH. Appeal No. 75 of 2016 Date of Institution 10.03.2016 Date of Decision 13.07.2016 Daya Rani wife of Sh. Ragbir Chand, resident of House No.35, Ward No.11, District Sangrur (Pb.). .....Appellant/Complainant. Versus National Consumer Awareness Group Society, through its Chairman Sh.P.J.S.Mehta resident of Apartment No.401, Building No.19, Royal Estate, Zirakpur, SAS Nagar, Mohali. ......Respondent/Opposite Party. BEFORE: SH. DEV RAJ, PRESIDING MEMBER.
SMT. PADMA PANDEY, MEMBER.
Argued by:
Sh. Ashish Bansal, Advocate for the appellant.
Sh. Jasmandeep, Advocate for the respondent.
PER PADMA PANDEY, MEMBER Vide our detailed order of the even date, recorded separately, in Appeal No.54 of 2016 titled " Sumit Singla Vs. National Consumer Awareness Group Society", this appeal has been partly accepted and the impugned order of the Forum has been set aside. Consequently, the complaint filed by the complainant, before the Forum, has been partly allowed.
2. Certified copy of the main order, passed in Appeal No.54 of 2016 titled " Sumit Singla Vs. National Consumer Awareness Group Society" be placed on this file also.
3. Certified Copies of this order be sent to the parties, free of charge.
4. The file be consigned to Record Room, after completion.
Pronounced.
13.07.2016 Sd/-
(DEV RAJ) PRESIDING MEMBER Sd/-
(PADMA PANDEY) MEMBER rb