State Consumer Disputes Redressal Commission
National Consumer Awareness Group vs Dawinderpal Singh on 11 March, 2013
2nd Bench
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB
SECTOR 37-A, DAKSHIN MARG, CHANDIGARH.
First Appeal No.1126 of 2009.
Date of Institution: 11.08.2009.
Date of Decision: 11.03.2013.
National Consumer Awareness Group Society (Regd.) through its
Chairman, Lt. Col. P.J.S. Mehta, Babe Ke, near Furniture Market, Sector-
53, Chandigarh.
.....Appellant.
Versus
Dawinderpal Singh S/o Sh. Raghbir Singh, H.No.315, Phase-1, Mohali.
...Respondent.
First Appeal against the order dated
05.03.2009 of the District Consumer
Disputes Redressal Forum, SAS Nagar,
Mohali.
Before:-
Sh. Inderjit Kaushik, Presiding Member.
Sh. Vinod Kumar Gupta, Member.
Present:- Lt. Col. P.J.S. Mehta, Chairman of appellant along with Sh. Mandeep Saini, Advocate, counsel for the appellant.
Sh. Dawinder Paul Singh, respondent with counsel Sh. R.S. Bedi, Advocate.
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INDERJIT KAUSHIK, PRESIDING MEMBER:-
Statements of Lt. Col. P.J.S. Mehta, Chairman of the appellant along with counsel Sh. Mandeep Singh, Advocate as well as Sh. Davinder Paul Singh, respondent along his counsel Sh. R.S. Bedi, Advocate, have been recorded.
In view of the statement of the parties, the appeal is disposed of. The appellant shall pay Rs.2,47,500/- along with interest @ 9% per First Appeal No.1126 of 2009 2 annum w.e.f. the date of deposit till realization, including cost of litigation of Rs.1,000/- within six months from today i.e. on or before 10.09.2013 to the respondent failing which, the respondent will be at liberty to take appropriate action against the appellant in accordance with law. On receipt of payment, the respondent shall surrender the membership and concerned documents and all rights in the appellant-Society and he shall not claim any other relief from the appellant-Society. The parties shall remain bound by their statements made today before this Commission.
The appellant had deposited an amount of Rs.25,000/- with this Commission at the time of filing of the appeal on 11.08.2009 and another sum of Rs.99,000/- vide receipt dated 10.09.2009 in compliance of the order dated August 12, 2009 passed by this Commission. Both these amounts with interest accrued thereon, if any, be remitted by the registry to the appellant by way of a crossed cheque/demand draft after the expiry of 45 days.
(Inderjit Kaushik) Presiding Member (Vinod Kumar Gupta) Member March 11, 2013.
(Gurmeet S)