State Consumer Disputes Redressal Commission
Som Dutt Sharma vs The Managing Director, The New India ... on 23 July, 2013
BEFORE DISTRICT CONSUMER DISPUTES REDRESSAL FORUM SOLAN, H H.P. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, SHIMLA. First Appeal No.57/2013 Date of Decision: 23.07.2013 Som Dutt Sharma, son of Shri Faquir Chand, Resident of Village Santwan, Post Office Kandor, Tehsil Fatehpur, District Kangra, H.P. .......... Appellant Versus (1) The Managing Director, The New India Assurance Company, Regd. & Head Office, New India Assurance, 87 MMG Road, Mumbai-400 001, India. (2) The Divisional Manager, The New India Assurance Company Limited, Pathankot, Tehsil and District Pathankot, Punjab. (3) Raj Kumar, son of Shri Charan Dass, Resident of Village Banal, Post Office Barot Banal, Tehsil Fatehpur, District Kangra, H.P. .......... Respondents
Coram Honble Mr. Justice (Retd.) Surjit Singh, President Honble Mr. Chander Shekhar Sharma, Member Honble Mrs. Prem Chauhan, Member Whether approved for reporting?[1] For the Appellant:
Mr. Parveen Chandel, Advocate For the Respondents No.1 & 2:
Mr. Ratish Sharma, Advocate For the Respondent No.3: Ex-parte O R D E R:
Justice (Retd.) Surjit Singh, President (Oral) During the course of hearing, learned counsel representing the appellant says that the present appeal may be dismissed as withdrawn, but a direction be issued to the respondents to decide the claim in a time bound manner, after the information with regard to earthquake/tremor asked for by them, is supplied. We accept the request. Complaint is dismissed as withdrawn. Respondents are directed to decide the claim of the appellant/complainant within two months from the date of receipt of the information, pertaining to alleged earthquake/tremor, from the appellant/complainant.
2. A copy of this order be sent to each of the parties, free of cost, as per Rules.
(Justice Surjit Singh) President (Chander Shekhar Sharma) Member (Prem Chauhan) Member July 23, 2013 *dinesh* [1] Whether Reporters of the local papers may be allowed to see the order?