State Consumer Disputes Redressal Commission
Harjit Singh Hundal vs Icici Prudential Life Insurance ... on 23 April, 2010
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
S.C.O. NO.3009-10, SECTOR 22-D, CHANDIGARH.
Consumer Complaint No. 77 of 2009
Date of Institution : 22.10.2009
Date of decision : 23.04.2010
Harjit Singh Hundal resident of village Talla P.O. Maini, Tehsil Dasuya, District
Hoshiarpur presently residing at 164 Northdene Road LEICESTER Englan United
Kingdom through his power of attorney Harupinder Singh Shahi son of Joginder Singh
resident of village Sarhala (Mundia) P.O. Mundia via Bulowal District Hoshiarpur.
...Complainant
Versus
1.ICICI Prudential Life Insurance Company Ltd. through its Managing Director, ICICI Prulife Towers, 1089, Appasaheb Marathe Marg, Prabhadevi, Mumbai.
2. Branch Manager ICICI Prudential Life Insurance Company Ltd., Chhatari Road, Hoshiarpur.
3. Vishal Sharma son of Madhu Sudan Sharma Agent of ICICI Prudential Life Insurance Company Ltd. in his official as well as personal capacity resident of House No.85, Nai Abadi, Hoshiarpur, (Punjab).
...Respondents Complaint under Section 13 of the Consumer Protection Act, 1986.
Before:-
Hon'ble Mr.Justice S.N.Aggarwal, President.
Mrs.Amarpreet Sharma, Member.
Present:-
For the complainant : Sh.Satnam Singh, Advocate.
For the respondents : Sh.Karandeep Cheema, Advocate. JUSTICE S.N. AGGARWAL, PRESIDENT Learned counsel for respondents submits that respondents have already made payment of Rs.6,56,543/- to the complainant and now they are making the payment of Rs.15,65,000/- in full and final settlement of claim of complainant.
Learned counsel for complainant submitted that he has received cheque for a sum of Rs.15,65,000/- from learned counsel for respondents in favour of complainant dated 6.4.2010 and the complaint may be dismissed as fully satisfied.
Disposed of as settled.
(Justice S.N.Aggarwal) President (Mrs.Amarpreet Sharma) Member April 23, 2010.
Davinder