State Consumer Disputes Redressal Commission
The Branch Manager, vs A. Samsudhin, Son Of Abdul Sukkur, on 5 April, 2023
Daily Order IN THE STATE CONSUMER DISPUTES REDRESSAL COMMISSION, CHENNAI BEFORE Hon'ble THIRU. JUSTICE R. SUBBIAH :: PRESIDENT Thiru.R.VENKATESAPERUMAL :: MEMBERFA. No. 86/2021
(Against the order in C.C. No.8/2015, dated 26.7.2018, on the file of District Consumer Commission, Thiruvannamalai) DATED THIS THE 5th DAY OF APRIL 2023 The Branch Manager, M/s Sree Gokulam Chit & Finance Co.(P).Ltd, No.15/B, R.R.Towers, Vellore Main Road, Thiruvannamalai 606 601 ..Appellant/opposite party Vs A.Samsudhin, Son of Abdul Sukkur, No.53/28, Patel Abdul Razaq street, Thiruvannamalai 606 601 ..Respondent/complainant Counsel for the Appellant/opposite party : M/s L.Rajasekar Counsel for the Respondent/complainant : M/s D.Muthukumarappa This appeal came up for hearing before us, this commission made the following order in open court :-
Docket order Both present. Today when the matter is taken up for hearing, a joint memo of compromise has been filed signed by both the parties stating that the matter has been amicably settled between the parties.
In view of the compromise memo, this appeal is disposed off.
Registry is directed to discharge the mandatory deposit along with accrued interest to the appellant/opposite party.
Sd/- Sd/- R VENKATESAPERUMAL R SUBBIAH MEMBER PRESIDENT