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State Consumer Disputes Redressal Commission

R.Balamurugan S/O Mr.P.Rajagopal, Vgn ... vs Mr.B.R.Nandakumar , Director , Vgn ... on 28 November, 2023

  	 Daily Order 	   

 IN THE TAMIL NADU STATE CONSUMER DISPUTES REDRESSAL COMMISSION, CHENNAI - 600 003.

 

BEFORE          Hon'ble Thiru. Justice R.SUBBIAH                           PRESIDENT

 

                     

 

                     

 

 C.C. No.75/2019

 

DATED THE 28TH DAY OF NOVEMBER 2023

 

1.

R. Balamurugan, S/o. Mr. P. Rajagopal,  

2. Mrs. Nanthini Gayathri, W/o. Mr. R. Balamurugan, Both residing at:-

VGN Aviv Court,  B 302, NO.12/4 B, Kamaraj Nagar Main Road, Govarthanagiri, Avadi, Chennai - 600 071.                                                                                  .. Complainants.                                                   
- Versus -
1. Mr. B.R. Nandakumar, Director, VGN Homes Private Limited, No.333, Poonamallee High Road, Amaindakarai, Chennai - 600 029.
 
2. Mr. V.N. Devadoss, Partner, Shivani Constructions, No.333, Poonamallee High Road, Amaindakarai, Chennai - 600 029.
 
3. The President, CREDAI, 8th Floor, 8E No.526 (560-562), Century Plaza, Anna Salai, Thiru Vi Ka Kudiyiruppu, Teynampet, Chennai - 600 018.
 
4. The Managing Director, India Bulls Housing Finance Limited, F-60, 2nd Floor, Malhotra Buildings, New Delhi - 110 001.
 
5. The Manager, India Bulls Housing Finance Limited, AC Block, No.7, 3rd Floor, 2nd Avenue, Anna Nagar, Chennai - 600 040.                                                                         .. Opposite parties.
 

Counsel for the complainants 1 & 2                   : M/s. G. Munendran Counsel for the opposite parties 1 & 2               : M/s. G. Peranban 3rd Opposite party                                               : Exparte (M/s. AAV Partners) Opposite parties 4 & 5                                       : Exparte   This consumer complaint coming up before us on 28.11.2023                                                             for appropriate orders that the matter has been settled before the Mediation Advisory Centre and this Commission made the following Order in open court: 

 
                                            Docket Order   The matter has been referred to the Mediation Advisory Center vide order of this Commission dt.31.08.2023 and it has been settled before the Project Executive.
A Memo has been filed by the complainants in which, both parties and  their Counsels have affixed their signature.   In the said Memo, it has been stated that the opposite parties have paid a sum of Rs.75,000/- to the complainants by way of Cheque No.098047 dt.22.11.2023 drawn on Union Bank towards full and final settlement.
Hence, recording Memo, this Consumer Complaint is disposed off.  The Memo shall form part of the order.   No costs.
 
                                                                                                              Sd/-                                                                        
                                                                                   R.SUBBIAH                                                                                                                                        PRESIDENT