State Consumer Disputes Redressal Commission
Nirmal Kaur Wd/O Gurpal Singh R/O V. ... vs Life Insurance Corporation Of India on 4 May, 2010
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, S.C.O. NO.3009-10, SECTOR 22-D, CHANDIGARH.
First Appeal No. 694 of 2006 Date of institution : 16.05.2006 Date of decision : 04.05.2010 Nirmal Kaur Wd/o Gurpal Singh r/o V. Kainpur, Tehsil and District Ropar ...Appellant Versus Life Insurance Corporation of India, Branch Office Morinda through its Branch Manager Railway Road, Morinda, District Ropar.
Respondent First Appeal against the order dated 21.03.2006 of the District Consumer Disputes Redressal Forum, Ropar.
Before:-
Honble Mr.Justice S.N.Aggarwal, President.
Ms. Amarpreet Sharma, Member Present:-
For the appellant : Sh. Sanjay Gupta, Advocate For the respondent : Sh. Deepak Arora, Advocate JUSTICE S.N. AGGARWAL, PRESIDENT Learned counsel for the appellant submits that the appellant received the cheque bearing No. 702312 dated 13.03.2010 for an amount of Rs. 48860/-.
The claim of the appellant stands fully satisfied and the appeal may be dismissed as withdrawn.
Dismissed as withdrawn.
(JUSTICE S.N. AGGARWAL) PRESIDENT May 04, 2010.
Rupinder (MRS. AMARPREET SHARMA,) MEMBER