State Consumer Disputes Redressal Commission
Ch.Narayana Reddy S/O Ch.Raja Reddy vs The New India Assurance Co.Ltd., on 21 October, 2013
BEFORE A.P STATE CONSUMER DISPUTES REDRESSAL COMMISSION AT HYDERABAD E.A.No.4 OF 2009 IN CC NO.13 OF 2008 Between: Ch.Narayana Reddy S/o Ch.Raja Reddy H.No.4-123, Janmabhoomi Nagar, Post Mancherial, Adilabad District Andhra Pradesh-208 Petitioner/complainant A N D 1.
The New India Assurance Co.Ltd., rep. by its Divisional Manager, Old No.114, New No.204, Kutchery Rd., Mylapore, Chennai-4, Now rep. by its S.Madhava Rao S/o SV Naidu aged 53 years, Dy.Manager New India Insurance Co.Ltd., Regional office, Surya Tower, 5th Floor Ranigunj, Secunderabad
2. Divisional Forest Officer (DFO) Bhadrachalam South Bhadrachalam Khammam District
3. Divisional Forest Officer Mancherial Division Mancherial District Adilabad Respondents/opposite parties E.A.No.5 OF 2009 IN CC NO.14 OF 2008 Between:
K.Prakash Reddy S/o K.Mohan Reddy H.No.4-123, Janmabhoomi Nagar, Post Mancherial, Adilabad District Andhra Pradesh-208 Petitioner/complainant A N D
1.
The New India Assurance Co.Ltd., rep. by its Divisional Manager, Old No.114, New No.204, Kutchery Rd., Mylapore, Chennai-4, Now rep. by its S.Madhava Rao S/o SV Naidu aged 53 years, Dy.Manager New India Insurance Co.Ltd., Regional office, Surya Tower, 5th Floor Ranigunj, Secunderabad
2. Divisional Forest Officer (DFO) Palavancha Division Palavancha, Khammam Dist. Respondents/opposite parties E.A.No.6 OF 2009 IN CC NO.15 OF 2008 Between:
K.Prakash Reddy S/o K.Mohan Reddy H.No.4-123, Janmabhoomi Nagar, Post Mancherial, Adilabad District Andhra Pradesh-208 Petitioner/complainant A N D
1.
The New India Assurance Co.Ltd., rep. by its Divisional Manager, Old No.114, New No.204, Kutchery Rd., Mylapore, Chennai-4, Now rep. by its S.Madhava Rao S/o SV Naidu aged 53 years, Dy.Manager New India Insurance Co.Ltd., Regional office, Surya Tower, 5th Floor Ranigunj, Secunderabad
2. Divisional Forest Officer (DFO) Badrachalam South Bhadrachalam, Khammam District Respondents/opposite parties Counsel for the Petitioner M/s P.Gopal Das Counsel for the Respondents M/s S.Raj Kumar (R1) QUORUM:
SRI R.LAKSHMINARASIMHA RAO, HONBLE MEMBER & SRI THOTA ASHOK KUMAR, HONBLE MEMBER MONDAY THE TWENTY FIRST DAY OF OCTOBER TWO THOUSAND THIRTEEN Oral Order (As per Sri R.Lakshminarasimha Rao, Honble Member) *** The learned counsel for the respondent has filed memo stating that the order of this Commission in C.C.No.13, 14 and 15 of 2008 dated 30.12.2008 was set aside by the Honble National Commission in F.A.Nos.117, 118 and 119 of 2009 dated 08.05.2013. As the present EA seeking execution of the aforementioned order which was held set aside by the National Commission, this EA is closed giving liberty to the petitioner to file fresh application.
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MEMBER Sd/-
MEMBER Dt.21.10.2013 KMK*