State Consumer Disputes Redressal Commission
V.Ganesan No.2 Melapallivasal Village ... vs The Managing Director M/S Scoot Tiger ... on 25 April, 2023
Daily Order IN THE STATE CONSUMER DISPUTES REDRESSAL COMMISSION, CHENNAI BEFORE Hon'ble THIRU. JUSTICE R. SUBBIAH :: PRESIDENT Thiru.R.VENKATESAPERUMAL :: MEMBERFA. No. 501/2022
(Against the order in C.C. No. 37/2020 dated 6.9.2022 on the file of District Consumer Commission, Kanchipuram District @ Chengalpattu) DATED THIS THE 25th DAY OF APRIL 2023 V.Ganesan, Son of Vellaichamy, No.2, Mela Pallivasal street, Puthuvayal village @ post, Karaikudi Taluk, Sivaganga District, Tamil Nadu, India - 630 108 ..Appellant/complainant Vs
1.The Managing Director, M/s Scoot Tiger Air Pvt Ltd, Singapore Changi Airport post office, P.O.Box No. 1091, Singapore 918 158
2. Mr. Prakash, Scoot Desk counter staff, M/s Scoot Tiger Air Pvt Ltd, Kamarajar International Airport, Meenambakkam, Chennai - 600 027 ..Respondents/opposite parties Counsel for Appellant/complainant : M/s S.Vasavi Sridevi Counsel for 1st Respondent : M/s T.S.Gopalan This appeal is coming on before us for hearing today, this commission made the following order in open court :-
Docket order Both present. Today when the matter is taken up for hearing, a joint memo of compromise has been filed signed by both the parties stating that the matter has been amicably settled between the parties.
In view of the compromise memo, this appeal is disposed off. Joint memo of compromise shall form part of the order.
Sd/- Sd/- R VENKATESAPERUMAL R.SUBBIAH MEMBER PRESIDENT