State Consumer Disputes Redressal Commission
1. Smt. Samidha Abhijit Choudhary 2. ... vs Hdfc Ergo General Insurance Co. Ltd. on 18 January, 2018
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
MAHARASHTRA, MUMBAI
Complaint Case No.CC/14/510
Smt. Samidha Abhijit Choudhary,
Widow of late Shri Abhijit Ananta
Choudhary,
Residing at:
Flat No.1001, Millenium Icon,
PlotNo.50/51, Sector 15,
NaviMumbai 410 210 ...........Complainant(s)
Versus
1.HDFC Ergo General Insurance Company Limited, Having office at:
6th Floor,Leela Business Park, Andheri Kurla Road, Andheri (E), Mumbai 400 059.
2. HDFC Ltd., Housing Development Finance Corporation Limited, Ramon House, H.T. Parekh Marg, 169, Backbay Reclamation, Churchgate, Mumbai 400 020. And 1st Floor, Goodwill Avenue, Plot No.1, Sector 40, Opp. Seawoods Rly. Station, Seawoods, Nerul (E), Navi Mumbai 400 706. ........Opponent(s) BEFORE:
Shri P. B. Joshi, Presiding Judicial Member ORDER Complainant is present along with Advocate Mr.T.S. Shilotri. Advocate Mr.A.S. Vidyarthi is present for the opponent no.1. Authorized Officer of opponent no.2 is present along with Advocate Mr.Vishal Tambat. They have submitted consent terms. Consent terms are signed by all the parties, even opponent no.1 and advocates of all the parties. They admit the contents of the consent terms and pray that matter be disposed of in view of the consent terms. Hence, complaint is disposed of in view of consent terms.
Pronounced on 18th January, 2018.
[P.B. Joshi] Presiding Judicial Member ep