State Consumer Disputes Redressal Commission
Sri A.Chenna Reddy S/O.Gurivikadapa ... vs The Divisional Manager,Kadapa Town & ... on 11 February, 2014
BEFORE THE A.P.STATE CONSUMER DISPUTES REDRESSAL COMMISSION: HYDERABAD. E.A.No.02/2010 in C.D.No.37/2008 Between: Sri A.Chenna Reddy S/o.Gurivi Reddy aged about 52 years, Proprietor, Harishita Motors, LML Show room, Madras Road, Kadapa Town and District. ..Petitioner/complainant And The Divisional Manager, (Senior Divisional Manager Sri Veeranarayana), The New India Assurance Company Ltd., Divisional office, Sairam Towers, Nagarajupeta, Kadapa Town & Dist. ..Respondent/Opp.party.
Counsel for the Petitioner Mr M.Hari Babu Counsel for the Respondent: M/s Katta Laxmi Prasad.
QUORUM: SRI R.LAKSHMINARASIMHA RAO, HONBLE MEMBER.
AND SRI THOTA ASHOK KUMAR, HONBLE MEMBER TUESDAY, THE ELEVENTH DAY OF FEBRUARY, TWO THOUSAND FOURTEEN Order (As per Sri R.Lakshminarasimha Rao, Honble MEMBER) *** Counsel for the petitioner has submitted that the respondent has deposited an amount of Rs.8,44,685/- and in terms of the order in E.A.I.A.No.1055/2013 dated 24/7/2013, the petitioner has filed part satisfaction memo and has withdrawn the said amount.
In the circumstances, the E.A. is closed giving liberty to the petitioner to file fresh Execution petition for balance amount, if any. There shall be no order as to costs.
MEMBER.
MEMBER.
JM Dt.11-2-2014 .