National Consumer Disputes Redressal
Kamla Devi vs Branch Manager, Lic Of India & Anr. on 1 March, 2016
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 1751 OF 2009 (Against the Order dated 01/10/2008 in Appeal No. 419/1997 of the State Commission Uttar Pradesh) 1. KAMLA DEVI W/o. Late Shri Ram Bharose Lal Gupta . R/o. Mohalla Masjid Kaith Rampur Uttar Pradesh . ...........Petitioner(s) Versus 1. BRANCH MANAGER, LIC OF INDIA & ANR. The Branch Manager. LIC Of India Branch Galla Mandi Raudapur Nainital -26353 Uttarakhand 2. THE DIVISIONAL MANAGER Divisional Office,Life Insurance Corporation Of India,Haldwani Nainital ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE V.B. GUPTA, PRESIDING MEMBER HON'BLE MR. PREM NARAIN, MEMBER For the Petitioner : Mr. Madhurendra Kumar, Advocate with Mr. Vinod Kumar Gupta, Son of petitioner For the Respondent : Mr. U.C. Mittal, Advocate Dated : 01 Mar 2016 ORDER It is stated by learned counsel for both parties that both parties have amicably settled the matter and in pursuance of the settlement respondent shall pay a sum of Rs.1,00,000/- (Rupees One lakh) to the petitioner as ex-gratia payment. Learned counsel for petitioner as well son of petitioner who is present agrees to the aforesaid proposal.
In view of the above facts the present petition stands disposed of being compromised. Respondent shall pay a sum of Rs.1,00,000/- (Rupees One Lakh) to the petitioner directly by way of demand draft within four weeks at the new address handed over to the counsel for respondent today. In case respondent fails to comply with above direction within the specified period, petitioner shall have liberty to move application in this regard.
With these observations the revision petition stands disposed of.
Learned counsel for respondent states that respondent has already deposited Rs.25,000/- before the State Commission as statutory deposit and that amount may be permitted to be withdrawn by respondent. In case aforesaid amount of Rs.25,000/- is lying deposited with State Commission that should be released to respondent.
Dasti.
......................J V.B. GUPTA PRESIDING MEMBER ...................... PREM NARAIN MEMBER