State Consumer Disputes Redressal Commission
R.Ramesh, S/O Rajaram, vs The Regional Manager,M/S ... on 27 March, 2014
BEFORE THE STATE CONSUMER DISPUTES REDRESSAL COMMISSION AT PUDUCHERRY THURSDAY, the 27th day of March, 2014 First Appeal No.6/2013 R.Ramesh, S/o Rajaram, No.8, Nehru Nagar, Villianur Main Road, Karikalampakkam, Puducherry. . Appellant Vs. 1.
The Regional Manager, M/s Cholamandalam DBS Finance Ltd., Dare House, First Floor, No.2, NSC Bose Road, Chennai.
2. The Branch Manager, M/s Cholamandalam DBS Finance Ltd.
No.7, Sethala Complex, Third Floor, Gingee Salai, Puducherry. .. Respondents (On appeal against the order passed by the District Forum, Puducherry in Consumer Complaint No.29 of 2008, dated 13.11.2013) Consumer Complaint No.29 of 2008 R.Ramesh, S/o Rajaram, No.8, Nehru Nagar, Villianur Main Road, Karikalampakkam, Puducherry.
. Complainant Vs.
1. The Regional Manager, M/s Cholamandalam DBS Finance Ltd., Dare House, First Floor, No.2, NSC Bose Road, Chennai.
2. The Branch Manager, M/s Cholamandalam DBS Finance Ltd.
No.7, Sethala Complex, Third Floor, Gingee Salai, Puducherry. .. Opposite Parties BEFORE:
HONBLE THIRU JUSTICE K.VENKATARAMAN PRESIDENT TMT.K.K.RITHA, MEMBER FOR THE APPELLANT:
Thiru V.Annamalai, Advocate, Puducherry.
FOR THE RESPONDENTS:
Tvl.R.Thiroumavalavan & R.Ramachandiran, Advocates, Puducherry.
O R D E R (By Honble Justice President) This appeal is filed by the complainant against the order of the District Forum, Puducherry in Consumer Complaint No.29/2008, dated 13.11.2013, seeking enhancement of compensation awarded to the appellant/complainant.
2. Upon notice, the respondents entered appearance through their counsel and hence the appeal stands posted for arguments.
3. On 13.02.2014, the counsel appearing for both the parties advanced their arguments and at the end of the argument, learned counsels reported that the matter could be settled and hence, the matter stands posted for reporting settlement.
4. To-day, when the matter is called, the 1st respondent/O.P.1 had tendered a cheque for Rs.32,000/-
(Rupees Thirty-Two Thousand only), dt. 25.03.2014 drawn on HDFC Bank, Puducherry as full and final settlement. The counsel appearing for the appellant/complainant also received the same and represented that there is no further claim against the respondents/Opposite parties. In view of the same, the appeal stands disposed as settled between the parties.
Dated this the 27th day of March, 2014.
(Justice K.VENKATARAMAN) PRESIDENT (K.K.RITHA) MEMBER