State Consumer Disputes Redressal Commission
Kulwant Kaur And Another vs R.K.M. Housing Ltd. on 1 October, 2021
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
CHANDIGARH.
(Exercising the powers of Judicial Magistrate 1st Class conferred under
Section 27(2) of the Consumer Protection Act, 1986 now Section 72 (2) of the
Consumer Protection Act, 2019).
Execution Application No.317 of 2019
in
Consumer Complaint No.736 of 2018
Date of institution:29.05.2019
Date of Decision :01.10.2021
1.Kulwant Kaur D/o Mohinder Singh R/o House No.2738, Phase VII, Mohali
2. Hardial Singh S/o Bakhtawar Singh R/o House No.2738, Phase VII, Mohali Mobile 98141-24372 ....Deecre Holders Versus
1. R.K.M. Housing Ltd. through its Director Kanwaljit Singh R/o SCO No.1,2,3,4, Behind CGC, RKM City, Sector 112, Landran, SAS Nagar, Mohali 140307
2. Kanwaljit Singh R/o H.No.1568, Sector 34-D, Chandigarh ......Judgment Debtors Execution Application under Section 27 of the Consumer Protection Act, 1986. Quorum:-
Hon'ble Mrs. Justice Daya Chaudhary, President Mrs. Kiran Sibal, Member Present:-
For the DHs : Sh.Abinashi Singh, Advocate alongwith Sh.Hardial Singh, DH No.2 For the JDs : Sh.Vaneet Soni, Advocate with Sh.Kanwaljit Singh, in custody JUSTICE DAYA CHAUDHARY, PRESIDENT :
Learned counsel for the DHs, on instructions of Hardial Singh-DH No.2, submits that final settlement has been arrived between the parties and JDs/OPs have agreed to pay Rs.7 lac to the DHs within 6 months of his being released on bail. The matter between the parties has been Execution Application No.317 of 2019 2 settled as per final settlement dated 01.10.2021, which is duly signed between the parties. A copy thereof has been placed on record.
In view of the submissions made by learned counsel for the parties and settlement arrived between the parties, the present execution application is disposed of with the same terms as stated in the final settlement.
In case there is violation of any of the terms of the settlement and needful is not done by the JDs within the prescribed period, the DHs are at liberty to move application for revival of the present execution application.
JDs are discharged in this case only. A copy of this order be sent to the Superintendent, Burail Jail, Chandigarh.
(JUSTICE DAYA CHAUDHARY) PRESIDENT (KIRAN SIBAL) MEMBER October 01, 2021.
as Execution Application No.317 of 2019 3