State Consumer Disputes Redressal Commission
New India Assurance Co. Ltd. vs Naseem Ahmaed on 8 March, 2022
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION,UTTARAKHAND 23/16, Circular Road, Dalanwala, Dehradun, Uttarakhand 248001 Dehradun-248001 Final Order Miscellaneous Application No. MA/3/2020 ( Date of Filing : 20 Jul 2020 ) In First Appeal No. FA/11/261 1. New India Assurance Co. Ltd. branch office Dehradun Road, rishikesh through its Regional office Gulfam House, 8/7-6 Astley Hall Dehradun Uttarakhand ...........Appellant(s) Versus 1. Naseem Ahmaed s/o Ali Hassan, Naseem Iron Merchant, Upeer Bazar, Near Jail Pauri Puuri Uttarakhand 2. State Bank of India through its Branch Manager, Pauri Pauri Garhwal Uttarakhand ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE D.S. Tripathi PRESIDENT HON'BLE MR. Udai Singh Tolia MEMBER PRESENT: Dated : 08 Mar 2022 Final Order / Judgement Sh. Suresh Gautam, Advocate has put in appearance on behalf of the applicant, in place of previously engaged counsel Sh. M.K. Kohli, Advocate, who is reported to be no more.
Heard learned counsel for the applicant.
This miscellaneous application has been filed by the applicant for releasing the amount of Rs. 25,000/- (Rupees Twenty Five Thousand Only), which was deposited by the applicant towards mandatory deposit while filing First Appeal No. 261 of 2011; The New India Assurance Company Limited Vs. Sh. Naseem Ahmed and another.
The appeal filed by the applicant was partly allowed by this Commission vide order dated 24.04.2019 and as per office report dated 20.07.2020, the applicant has deposited the entire decretal amount before the District Commission.
Accordingly, the miscellaneous application is allowed and the aforesaid amount of Rs. 25,000/- (Rupees Twenty Five Thousand Only) deposited by the applicant, be released in favour of the applicant.
Let the record be consigned. [HON'BLE MR. JUSTICE D.S. Tripathi] PRESIDENT [HON'BLE MR. Udai Singh Tolia] MEMBER