State Consumer Disputes Redressal Commission
Smt, Rajrani W/O Tarachaand Bhalla vs National Insurance Co. Ltd on 31 October, 2013
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
STATE CONSUMER
DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
CIRCUIT BENCH
AT NAGPUR
5 TH FLOOR, ADMINISTRATIVE
BUILDING NO. 1
CIVIL LINES,
NAGPUR-440 001
First Appeal
No. A/02/637
(Arisen out
of Order Dated 15/02/2002 in Case No. CC/00/207 of District Forum,
Nagpur)
Smt, Rajrani W/o Tarachaand Bhalla,
R/o Plot No 111, Gurunanakpura, Nagpur-17
Through her Authorised Representative and
Son Shri Rajendra Pal S/o Tarachand Bhalla.
....... Appellant(s)
Versus
The Branch Manager,
National Insurance Co. Ltd.,
Divisional Office No.2,
Paul Commercial Complex,
5th floor, Ajni Chowk,
Nagpur-440 010.
...... Respondent(s)
BEFORE:
HON'ABLE MR. B.A. Shaikh, Judicial PRESIDING MEMBER HON'BLE SMT.JAYSHREE YENGAL MEMBER HON'BLE MR.N. ARUMUGAM MEMBER PRESENT:
ORDER (Delivered on 31/10/2013) PER SHRI B.A. SHAIKH, HON'BLE PRESIDING MEMBER.
Ms. Kirankumari Tarachand Bhalla is present. She is daughter of appellant- Smt. Rajrani Tarachand Bhalla and she filed pursis stating that her mother Smt. Rajrani Tarachand Bhalla died on 21/03/2006, leaving behind her and one son namely Rajendra Tarachand Bhalla. She also stating that her brother Mr. Rajendra Tarachand Bhalla died on 16/04/2007 and there is sole legal heir of the deceased appellant. She submitted that she is not interested in prosecuting the present appeal and she may be granted permission to withdraw the appeal. She filed death certificate of the appellant and his brother. In view of the said submission the appeal is dismissed.
Dated:- 31/10/2013.
[HON'ABLE MR.
B.A. Shaikh, Judicial] PRESIDING MEMBER [ HON'BLE SMT.JAYSHREE YENGAL] MEMBER [ HON'BLE MR.N. ARUMUGAM] MEMBER ay