State Consumer Disputes Redressal Commission
Icici Lombard General Insurance ... vs Gurmeet Singh on 20 April, 2012
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
First Appeal No.172 of 2011
Date of Institution : 27.01.2011
Date of decision : 20.04.2012
ICICI Lombard General Insurance Company Limited, Quite Office No.10, Sector
40-B, Chandigarh, through its Branch Head / Authorised Signatory.
...Appellants
Versus
1. Gurmeet Singh son of Megh Singh, resident of VPO Kheri, Tehsil and
District Sangrur.
2. Indico Hightech Rural Development of Women Welfare Society through its
Chairman K.C.Bansal, # 82, Kaula Park, Sangrur now at Toor Complex, Dugri
Road, Ludhiana.
...Respondents
First Appeal against the order dated 19.10.2010 of
the District Consumer Disputes Redressal Forum,
Sangrur.
Before:-
Hon'ble Mr.Justice S.N.Aggarwal, President.
Sh.Baldev Singh Sekhon, Member.
Present:-
For the appellants : Sh.Sandeep Suri, Advocate with Ms. Gurpreet Bhullar, Manager (legal).
For respondent No.1 : Ms.Neha Sharma, Advocate. For respondent No.2 : Sh.Manvinder Singh, Advocate for Sh.B.S.Sra, Advocate.
JUSTICE S.N. AGGARWAL, PRESIDENT Learned counsel for the appellants submits that they are settling the matter with the respondents. They are willing to pay compensation at the rate of Rs.600/- per killa and Rs.5000/- as costs / compensation.
Learned counsel for respondent No.1 submits that although respondent No.1 was entitled to more, but they are settling the insurance claim with the appellants at the rate of Rs.600/- per killa plus Rs.5000/- as costs / compensation.
The appeal is disposed of as compromised and respondent No.1 is held entitled to insurance claim at the rate of Rs.600/- per killa and Rs.5000/- as costs/ compensation in lump sum in full and final settlement of their claim. First Appeal No.172 of 2011 2
Learned counsel for the appellants also submitted that the appellants have deposited an amount of Rs.18,560/- in this Commission at the time of filing of appeal. The appellants would pay the payable amount to the complainant / respondent directly within 45 days from today. Therefore, the deposited amount along with interest, if any, be refunded to the appellants.
Learned counsel for the appellants further submitted that the address of the appellants have changed. Therefore, the crossed cheque in favour of the appellants be given to him.
In these circumstances, the crossed cheque of amount of Rs.18,560/- deposited by the appellants along with interest, be issued in favour of the appellants, but the same be given to Sh.Sandeep Suri, counsel for the appellants.
This compromise will not have any affect on the merits of any other case.
(Justice S.N.Aggarwal) President (Baldev Singh Sekhon), Member April 20, 2012.
Davinder