State Consumer Disputes Redressal Commission
M/S R.B. Traders Maranda vs The New India Assurance Company Ltd & ... on 31 March, 2014
H.P. STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
SHIMLA.
Revision Petition No: 17/2014.
Date of Presentation: 27.03.2014.
Date of Decision: 31.03.2014.
..............................................................................
M/s R.B. Traders Maranda,
Post Office Maranda, Tehsil Palampur,
District Kangra, H.P.
Through its Proprietor Shanti Sharma,
Son of Sh. Shesh Ram,
R/o Village and Post Office Maranda,
Tehsil Palampur, District Kangra, H.P.
... Petitioner
Versus
1. The New India Assurance Company Ltd.,
Main Bazar, Palampur,
District Kangra, Himachal Pradesh.
2. State Bank of India (ADB) Palampur,
District Kangra, H.P.
Through its Manager,
Sh. D.C. Jagotra.
... Respondents
........................................................................................
...........
Coram
Hon'ble Mr. Justice (Retd.) Surjit Singh, President
Hon'ble Mrs. Prem Chauhan, Member.
Whether approved for reporting?1 For the Petitioner: Mr. Vivek Negi, Advocate.
For the Respondents: Nemo.
...................................................................................................... O R D E R:
Justice (Retd.) Surjit Singh, President (Oral) Learned counsel representing the revision petitioner submits that the revision petitioner, who is present in person also, would be satisfied in case he (revision petitioner) is directed to refund only that much 1 Whether reporters of the local papers may be allowed to see the order? M/s R.B. Traders Vs. New India Assurance Company Ltd. & Anr. (R.P. 17/2014) amount of money, which as per calculations, submitted by the State Bank of India, respondent No.2 herein, is due to it. He, however, disputes the calculations with regard to the money, due to it, submitted by the bank to learned District Forum.
2. In view of the above statement, we allow the present revision petition and modify the impugned order of the learned District Forum to the extent that the petitioner shall deposit only that much amount of money, out of the money released to him, which is due to the State Bank of India, as per calculations submitted by the bank before the learned District Forum, after adjustment of an amount of `4,53,699/-, remitted from this Commission. However, before releasing in favour of the bank, the additional amount, out of the amount to be refunded by the revision petitioner, learned District Forum shall adjudicate the controversy with regard to the amount of money actually due to State Bank of India, by taking into consideration the statement of calculations submitted by the bank as also the statement, if any, which the present revision petitioner submits. Disposed of.
3. A copy of this order be sent to each of the parties, free of cost, as per Rules.
(Justice Surjit Singh) 2 M/s R.B. Traders Vs. New India Assurance Company Ltd. & Anr. (R.P. 17/2014) President (Prem Chauhan) Member March 31, 2014.
N Mehta) 3