State Consumer Disputes Redressal Commission
Lic Of India, And Another Mahabubnagar. vs Smt.R.Bhagya Lakshmi Mahaboobnagar on 30 March, 2009
BEFORE THE A BEFORE THE A.P.STATE CONSUMER DISPUTES REDRESSAL COMMISSION : AT HYDERABAD. FA.No.1696/2007 against CC.No.21/2007 District Consumer Forum, Mahabubnagar. Between: 1.
The Zonal Manager, LIC of India, South Central Zone Office, Jeevana Bhagya, Saifabad, Hyderabad
2.The Branch Manager, LIC of India, Mahabubnagar.
Appellants/Opp.Parties.
And Smt.R.Bhagya Lakshmi, W/o.late R.Vijaya Kumar, Aged about 38 years, Occ: Housewife, R/o.Station Road,Mahabubnagar.
Respondent/Complainant.
Counsel for the Appellant :
Mr.A.V.Satyanarayana Rao.
Counsel for the Respondent :
Respondent served.
QUORUM: THE HONBLE SRI JUSTICE D.APPA RAO, HONBLE PRESIDENT, SMT.M.SHREESHA, HONBLE LADY MEMBER, AND SRI K.SATYANAND, HON'BLE MALE MEMBER.
MONDAY, THE THIRTIETH DAY OF MARCH, TWO THOUSAND NINE.
Oral Order (Per Honble Sri Justice D.Appa Rao, President) ******* The learned counsel for the appellants filed a memo seeking permission to withdraw the appeal on the ground that the entire amount was paid to the complainant/respondent herein. In the circumstances, the appeal is dismissed as withdrawn. The appellants are permitted to withdraw the statutory amount deposited while preferring the appeal.
PRESIDENT LADY MEMBER MALE MEMBER Dt:30.03.2009.