State Consumer Disputes Redressal Commission
Religare Health Insurance Co. Ltd. vs Harjeet Singh Dhillon on 3 February, 2017
Cause Title/Judgement-Entry Punjab State Consumer Dispute Redressal Commission Dakshan Marg, Sector 37-A , Chandigarh First Appeal No. A/28/2016 (Arisen out of Order Dated 23/11/2015 in Case No. 225/2015 of District Firozpur) 1. Religare Health Insurance Co. Ltd. Taneja Towers, SCO 28, Ranjit Avenue, District Shopping Complex, Amritsar Punjab ...........Appellant(s) Versus 1. Harjeet Singh Dhillon S/o Didar Singh Dhillon, R/o Kothi No. 41 A, Basant Avenue Amritsar Punjab ...........Respondent(s) BEFORE: Gurcharan Singh Saran PRESIDING MEMBER Mrs. Surinder Pal Kaur MEMBER For the Appellant: For the Respondent: Dated : 03 Feb 2017 Final Order / Judgement
2nd Additional Bench STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
First Appeal No.28 of 2016 Date of institution: 08.01.2016 Date of Decision: 03.02.2017
Religare Health Insurance Co. Ltd., through its Authorized Signatory having its Office at Taneja Towers, SCO-28, Ranjit Avenue, Distt. Shopping Complex, Amritsar-143001.
.....Appellant Versus Harjeet Singh Dhillon s/o Sh.Dildar Singh Dhillon, R/o Kothi No.41-A, Basant Avenue, Amritsar, Punjab.
Respondent First Appeal against order dated 24.06.2015 of District Consumer Disputes Redressal Forum, Amritsar.
Before:-
Shri Gurcharan Singh Saran, Presiding Judicial Member Mrs. Surinder Pal Kaur, Member Present:-
For the appellant : Sh.S.S. Gill, Advocate For the respondent : Sh. Ashish Aggarwal, Advocate
Gurcharan Singh Saran, Presiding Judicial Member Order In view of the statement given by the counsel for the appellant that cheque No.189902 dated 28.11.2016 of Rs.2,98,429/- has been delivered to be respondent/complainant and statement of Sh. Ashish Aggarwal, Advocate counsel for the respondent to this effect has been recorded. Accordingly, the appeal filed the appellant is dismissed as withdrawn.
The appellant/OP No.1 had deposited a sum of Rs.25,000/- at the time of filing of the appeal and further deposited another sum of Rs.75,000/- vide order dated 29.02.2016. The registry is directed to refund these amounts along with interest, accrued, if any to the appellant forthwith.
(Gurcharan Singh Saran) Presiding Judicial Member February 03, 2017 (Surinder Pal Kaur) PK/- Member [ Gurcharan Singh Saran] PRESIDING MEMBER [ Mrs. Surinder Pal Kaur] MEMBER