National Consumer Disputes Redressal
M/S Rational Handloom Co Private ... vs M/S Oriental Insurance Company ... on 3 July, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI CONSUMER CASE NO. 565 OF 2014 1. M/s RATIONAL HANDLOOM CO PRIVATE LIMITED, 66-67, Heavy Industrial Area, JODHPUR. ...........Complainant(s) Versus 1. M/s ORIENTAL INSURANCE COMPANY LIMITED, A-25/27, Asaf Ali Road, NEW DELHI - 110024. ...........Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE AJIT BHARIHOKE, PRESIDING MEMBER HON'BLE MRS. REKHA GUPTA, MEMBER
For the Complainant : Mr. Navneet Kumar, Advocate with Ms.Riddhi Sanchit, Advocate For the Opp.Party : Mr. Kishore Rawat, Advocate Dated : 03 Jul 2015 ORDER
Parties have filed joint application IA No.4019 of 2015 praying for recording of the settlement arrived at between the parties and withdrawal of complaint.
Application is duly supported by affidavit of Shri Anil Bhati, Authorized Representative of the complainant and Shri E.Chandrasekharan, Chief Manager of Oriental Co. Ltd. Execution of the said affidavits by the concerned person is confirmed by the respective counsels. Learned counsels for the parties submit that parties have settled the matter and it is argued that opposite party shall pay a sum of Rs.1,83,32,645/- after adjusting the reinstatement of Rs.2,763/- to the complainant in full and final settlement of the claim, within 30 days from today. We are satisfied that parties have voluntarily arrived at settlement without any compulsion. Therefore, we accept the settlement and allow the complainant to withdraw this complaint. Complaint is dismissed as withdrawn/settled. Parties shall be bound by the terms and conditions of the settlement.
......................J AJIT BHARIHOKE PRESIDING MEMBER ...................... REKHA GUPTA MEMBER