State Consumer Disputes Redressal Commission
M/S. Eicher Motors Ltd, vs M. Babu., on 13 October, 2010
Daily Order
First Appeal No. A/09/5 (Arisen out of Order Dated 23/10/2008 in Case No. CC 126/2006 of District Kasaragod) 1. M/S EICHER MOTORS LTD. PITHAMPUR & ANOTHER BEFORE: SMT.VALSALA SARNGADHARAN PRESIDING MEMBER PRESENT: ORDER APPEAL No. 5/2009
JUDGMENT DATED: 13.10.2010
PRESENT:-
SMT. VALSALA SARANGADHARAN : MEMBER
SHRI. S. CHANDRAMOHAN NAIR : MEMBER APPELLANTS
1. M/s. Eicher Motors Ltd, Regd. Office: Plot No. 102.
Industrial Area No.1 Pithambur Dt. Dhar (M.P.) 454775
2. Automotive Marketing [P] Limited, Pavangad: P.O., Puthiyangadi;
Calicut -21 (Rep. by Adv. Sri. P. Raghunathan & Raghukumar) Vs RESPONDENT
1. M. Babu., S/o Aithappa, Kolaviadka House, Nekraje, Perdala P.O., Kasargod.
2. Sukanya, W/o Janardhanan, Murugan Nilaya, Chattankukzhi, Vidya Nagar, Kasargod.
3. Padmanabha, S/o Late Kote Poojari, Cherugoli House, P.O.,Mangalpady, Kasargod.
(Rep. by Adv. Sri. S.S. Kalkura & others.) ORDER SMT. VALSALA SARANGADHARAN ; MEMBER This appeal was taken up for hearing on 13.10.2010 and at the time of hearing the counsel for both sides submitted that the parties have arrived at a settlement and that the appellants have agreed to pay Rs. 5,000/- to each respondent/complainant towards full and final settlement of the case and an endorsement has been made to that effect by the counsel for the appellants and the respondents.
Hence appeal is disposed of as settled.
VALSALA SARANGADHARAN : MEMBER S. CHANDRAMOHAN NAIR : MEMBER [ SMT.VALSALA SARNGADHARAN] PRESIDING MEMBER