State Consumer Disputes Redressal Commission
The Branch Manager, L.I.C. Of India vs Smt. Kumari Nayak on 12 November, 2022
Cause Title/Judgement-Entry IN THE STATE CONSUMER DISPUTES REDRESSAL COMMISSION ODISHA, CUTTACK First Appeal No. A/167/2007 ( Date of Filing : 17 Feb 2007 ) (Arisen out of Order Dated 29/12/2006 in Case No. CD/20/2005 of District Kandhamal) 1. The Branch Manager, L.I.C. of India Phulbani Branch, P.O/P.S: Phulbani, Dist.: Kandhamal ...........Appellant(s) Versus 1. Smt. Kumari Nayak W/o: Dharmaraj Naik, At/P.O: K. Nuagaon, P.S: Baliguda, Dist.: Kandhamal ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE Dr. D.P. Choudhury PRESIDENT HON'BLE MR. Pramode Kumar Prusty. MEMBER HON'BLE MS. Sudihralaxmi Pattnaik MEMBER PRESENT: Mr. U.K. Mishra, Advocate for the Appellant 1 Dated : 12 Nov 2022 Final Order / Judgement The matter is put up in National Lok Adalat today.
Learned counsel for the appellant is present. He submitted that he is ready to pay sum assured within one month. Impugned order may be modified by disposing the case without interest in view of fact this is a case of 2007, impugned order is modified directing the O.Ps to pay Rs. sum assured Rs.25,000/- within one month failing which it will carry interest @9% P.A. The appeal is disposed of in Lok Adalat accordingly. [HON'BLE MR. JUSTICE Dr. D.P. Choudhury] PRESIDENT [HON'BLE MR. Pramode Kumar Prusty.] MEMBER [HON'BLE MS. Sudihralaxmi Pattnaik] MEMBER