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National Consumer Disputes Redressal

Tata Aig General Insurance Company Ltd. vs M/S. Kosmo Plastic Exports Pvt. Ltd. on 12 August, 2015

          NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION  NEW DELHI          FIRST APPEAL NO. 1083 OF 2014     (Against the Order dated 04/08/2014 in Complaint No. 7/2014       of the State Commission Punjab)        1. TATA AIG GENERAL INSURANCE COMPANY LTD.  Peninsula Corporate Park,
Nicholas Piramal Tower, 9th Floor,
Ganpathrao Kadam Marg, Lower Parel,
  Mumbai - 400 013  MAHARASHTRA ...........Appellant(s)  Versus        1. M/S. KOSMO PLASTIC EXPORTS PVT. LTD.  Through it's Director, Sri Praveen Ahuja  G.T. Road, Jalandhar  Punjab ...........Respondent(s) 
  	    BEFORE:      HON'BLE MR. JUSTICE V.B. GUPTA, PRESIDING MEMBER 
      For the Appellant     :      Ms. Anjalli Bansall, Advocate       For the Respondent      :     Mr.  Manoj Kumar, Advocate  
 Dated : 12 Aug 2015  	    ORDER    	    

It is stated by learned counsels for appellant  as well as respondent,   that both parties have mutually settled the matter. In pursuance of the settlement, 'Compromise Memo' duly signed by both parties is placed on record.

          In pursuance of the settlement, learned counsel for appellant has handed over a cheque for the sum of Rs.89,83,591/- (Rupees Eighteen Nine Lac Eighty Three Thousand Five Hundred and Ninty One only) in favour of respondent company  to learned counsel for the respondent.  Copy of the said cheque has been placed on record.

    -2-

          In view of the above settlement arrived at between the parties, counsel for respondent states,  that there is no objection in refunding the amount deposited by the appellant with the  State Commission  in compliance of order dated 23.1.2015 passed by this Commission, to the appellant.

          The amount lying deposited with the State Commission in terms of order dated 23.1.2015 passed by this Commission, be  refunded to the appellant alongwith interest accrued, if any.  Further, the statutory amount lying deposited with this Commission  be also refunded to the appellant, after due identification.

.         In view of the aforesaid settlement,  the appeal stand disposed of  accordingly. Both parties shall be bound by the terms of the  settlement.

           Dasti to both parties.                                                         

  ......................J V.B. GUPTA PRESIDING MEMBER