State Consumer Disputes Redressal Commission
M/S Mohan Lal Vinod Kumar, Commission ... vs Kundan Lal Son Of Sayian Ram, Resident Of ... on 22 July, 2011
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
SCO NOS.3009-12, SECTOR 22-D, CHANDIGARH.
First Appeal No. 923 of 2006
Date of institution : 19.7.2006
Date of Decision : 22.7.2011
M/s Mohan Lal Vinod Kumar, Commission Agents, Mandi No. 2 Abohar, District
Ferozepur through its Proprietor Vinod Kumar
.....appellant.
Versus
1.Kundan Lal son of Sayian Ram, resident of Village Diwan Khera, Tehsil Abohar District Ferozepur.
2. Lekh Raj son of Juma Ram resident of Dhani Karnail Singh Wali, Dakhli Abohar District Ferozepur.
...Respondents First Appeal against the order dated 23.5.2006 of the District Consumer Disputes Redressal Forum, Ferozepur.
Before:-
Hon'ble Mr. Justice S.N. Aggarwal, President. Mrs.Amarpreet Sharma, Member Present:-
For the appellant : Sh. Sandeep Khunger, Advocate For respondent No. 1 : Sh. M.K. Sajjan, Advocate For respondent No. 2 : Ex-parte JUSTICE S.N. AGGARWAL, PRESIDENT Learned counsel for the appellants submitted that the matter has been settled with the respondents. Under the statement the appellants made the payment of Rs. 43000/- to the respondent. Further submits that the amount of Rs. 25000/- deposited by the appellants in this Commission at the time of filing of the appeal alongwith interest if any be released to Kundan Lal, respondent No. 1 and the matter stands settled between the parties. Further submits that the appellants have filed the civil suit, they will withdraw the same against Kundan Lal, respondent No. 1. Learned counsel for the appellants also submitted that the respondent has received these amounts in full and final settlement of his claim.
Accordingly this appeal is disposed of as compromised and as full and final settlement between the parties.
The amount of Rs. 25000/- deposited by the appellants in this Commission at the time of filing of the appeal on 19.7.2006 alongwith interest if any be remitted to Kundan Lal, respondent No. 1 by way for crossed cheque/bank draft immediately.
(Justice S.N.Aggarwal) President (Mrs.Amarpreet Sharma) Member July 22, 2011 Rupinder