State Consumer Disputes Redressal Commission
Mr.Shajan J.Joseph vs Mr. B.R.Nandakumar, Director, Vgn ... on 27 September, 2024
Daily Order IN THE TAMIL NADU STATE CONSUMER DISPUTES REDRESSAL COMMISSION, CHENNAI - 600 003. BEFORE Hon'ble Thiru. Justice R.SUBBIAH PRESIDENT C.C. No.07/2018 DATED THE 27th DAY OF SEPTEMBER 2024 Mr. Shajan J. Joseph, S/o. Mr. E.J. Joseph, No.10/69 A, Edayath Rose View, Vellanoor Main Road, Avadi, Chennai - 600 062. .. Complainant. - Versus - 1.
Mr. B.R. Nandakumar, Director, VGN Homes Private Limited, No.333, Poonamallee High Road, Amaindakarai, Chennai - 600 029.
2. Mr. V.N. Devadoss, Partner, Shivani Constructions, No.333, Poonamallee High Road, Amaindakarai, Chennai - 600 029.
3. The President, CREDAI, 8th Floor, 8E No.526 (560-562) Century Plaza, Anna Salai, Thiru Vi Ka Kudiyiruppu, Teynampet, Chennai - 600 018. .. Opposite parties.
Counsel for the Complainant : M/s. G. Munendran Counsel for the Opposite parties : M/s. G. Peranban This consumer complaint coming up before me on 27.09.2024 for making substantial payment and this Commission made the following Order in open court:
DOCKET ORDER Both present.
Today, when the matter is taken up for consideration, it is represented by the Counsel for Opposite parties that the matter has been amicably settled between the parties. Thus, the opposite parties have paid a sum of Rs.60,000/- by way of cheque vide No.01895 dt.17.09.2024 drawn on Union Bank of India and paid the balance amount of Rs.15,000/- by way of cash on 27.09.2024 totally of Rs.75,000/- to the complainant. A Memo on Compromise Settlement has been filed to that effect.
Further, the Counsel for complainant sought permission of this Commission to withdraw the Deposit of Rs.67,037/- made by the complainant vide order dt.17.10.2019 made in MP No.265/2019. The complainant have agreed to accept the offer made by the opposite parties.
Recording the Memo on Compromise Settlement, this Consumer Complaint is disposed off. The said Memo shall form part of the order. No costs.
The Registry is directed to discharge the deposit of Rs.67,037/- with accrued interest in favour of the complainant.
Sd/-
R.SUBBIAH PRESIDENT