State Consumer Disputes Redressal Commission
Sh. Khem Chand vs Sh. Hukmi Ram Verma And Ors. on 31 March, 2010
H
H.P.STATE CONSUMER DISPUTES REDRESSAL
COMMISSION,
SHIMLA-9.
F.A.
No. 513 of 2007
Decided on 31.3.2010.
Sh. Khem
Chand, S/o Sh. Chet Ram,
R/o village Karech, P.O. Majrahna,
Tehsil
Theog, District Shimla, H.P.
....Appellant.
Versus
1.
Sh. Hukmi Ram Verma,
R/o Village Palgad, P.O. Majrahna, Tehsil Suni,
District Shimla, H.P.
2.
Sh. Mahinder Pal, S/o Sh. Khema Nand,
R/o Village Dhakli, P.O. Bharena,
Tehsil Theog, District Shimla,
H.P.
3.
Sh. Prem Singh, S/o Sh. Tulsi Ram,
R/o Village Palgad, P.O. Dharogra,
Tehsil Suni, District Shimla,
H.P.
..Respondents.
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Honble Mr. Justice Arun Kumar Goel (Retd.), President.
Honble Mrs. Saroj
Sharma, Member.
Honble Mr. Chander Shekher Sharma, Member.
Whether approved for reporting ?
For the Appellant. Mr. S.S.Roach, Advocate vice Mr. B.M.Chauhan, Advocate for the appellant.
For the Respondents. Mr. Peeyush Verma, Advocate for respondent No.1.
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ORDER Justice Arun Kumar Goel (Retd.) President.
1. When this case was taken up today, learned counsel for the parties present submitted that they have settled the matter out of court and have thus compromised the claim which is subject matter of Complaint No. 98/2004, decided on 19.9.2007, by District Consumer Forum, Shimla out of which this appeal has arisen. As per settlement appellant has issued a cheque in the sum of Rs. 60,000/- payable to respondent No.1, and at the same time as per agreement the entire deposited amount with up-to-date interest accrued on it will also be payable to respondent No.1 Hukmi Ram Verma. Learned counsel for the parties prayed for recording this settlement and thereby modifying the order of District Forum below against which this appeal has arisen.
2. In the light of the above settlement between the parties, the order of District Forum, Shimla in Complaint No. 98/2004, decided on 19.9.2007, is modified thereby holding that the appellant in all is liable to pay Rs. 85,000/-. Office is directed to remit sum of Rs. 25,000/- with up-to-date interest accrued on it to Sh. Hukmi Ram Verma, R/o Village Palgad, P.O. Dharogra, Tehsil Suni, District Shimla, H.P. And the balance sum of Rs. 60,000/- has already been received by respondent No.1 by means of cheque from the appellant, thus claim of respondent No.1 in terms of this modification stands fully satisfied.
3. All interim orders passed from time to time shall stand vacated forthwith.
4. Learned counsel for the parties have undertaken to collect copy of this order free of cost from the Court Secretary as per Rules, and office is directed to send the same to other respondents in the like manner.
(Justice Arun Kumar Goel) (Retd).
President (Saroj Sharma) Member (Chander Shekher Sharma) Member Suneera 31.3.2010.