State Consumer Disputes Redressal Commission
1. The Superintending Engineer, Tneb ... vs 1. Consumer Protection Council, Tamil ... on 19 December, 2013
IN THE TAMILNADU STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MADURAI BENCH.
Present: Thiru.A.K. ANNAMALAI, M.A.M.L.,M.Phil., Presiding Judicial Member
Thiru.S. SAMBANDAM, B.Sc, Member F.A.No.566/2012 (Against the order in C.C.No.82/2010, dated 30.08.2011 on the file of DCDRF, Thanjavur) THURSDAY, 19 DAY OF DECEMBER 2013.
1. The Superintending Engineer, TNEB Distribution Circle, Thanjavur - 613 007.
2. The Chairman, Tamil Nadu Electricity Board, Chennai - 600 002. Appellants/Opposite Parties Vs
1. Consumer Protection Council, Tamil Nadu, Trichi.
2, RMS Buildings, Thillainagar Main Road, Tiruchirappalli-18.
On behalf of
2. K.M. Bindhu Sadhagn, 22, Gandhi Nagar, Kumbakonam. Respondents/Complainants Counsel for Appellants/Opposite Parties: Mr.M. Mohan Babu, Advocate, Standing Counsel for TNEB.
Counsel for Respondents/Complainants: Served. Called Absent.
2This appeal coming before us for final hearing on 19.12.2013 and on hearing the appellant side and upon perusing the material records this Commission made the following:
ORDER THIRU. A.K.ANNAMALAI, PRESIDING JUDICIAL MEMBER. (Open Court)
1. For appellants, memo of appearance by Mr.M. Mohan Babu, Advocate, Standing Counsel for TNEB, filed. Appellants' side heard. Respondents already remained absent in spite of notice served. The appellants side filed hand receipt for payment of the money as per the award to the 2nd complainant/2nd respondent as well as the letter addressed by the 2nd complainant to the appellant stating the receipt of sum of Rs.2,91,453/- towards the refund of deposit as well as share amount excluding interest by way of full payment on the basis of compromise and thereby nothing survives in this appeal on recording the documents relied on by the appellants. Hence, the appeal is disposed of accordingly.
The Registry is directed to return the mandatory Fixed Deposit with accrued interest duly discharged in favour of the appellants/opposite parties S. SAMBANDAM, A.K. ANNAMALAI, MEMBER. PRESIDING JUDUCIAL MEMBER.
INDEX: YES / NO TCM/Mdu Bench/Orders- 2013/Dec