State Consumer Disputes Redressal Commission
1. Mr. Alvito Martins, vs 1. Mr. Rob Miermet, on 22 February, 2010
THE STATE CONSUMER DISPUTES REDRESSAL COMMISSION THE STATE CONSUMER DISPUTES REDRESSAL COMMISSION PANAJI GOA Present: Hon. Justice D. G. Deshpande .. President Smt. Sandra Vaz e Correia Member
Appeal No.13/2009
1. Mr. Alvito Martins, Director of Appellants No.2, of major age, resident of H.No.1633, Pundalik Nagar, Alto Porvoirm, Bardez Goa.
(Original O.P. No.2)
2. Club de Goa, Pundalik Nagar, Porvorim, Bardez Goa. Appellants (Original O.P. No.5) v/s
1. Mr. Rob Miermet, Resident of 7, Aditya Vihar, Near Bamboo Motels, Verem, Bardez Goa.
(Original Complainant)
2. Mr. Edward Rodricks, Son of late Valentine Rodricks, Resident of Anchorazge, 322, Munang, Assagao, Bardez Goa.
(Original O.P. No.1)
3. Mr. Walter Dubnbar, Piqueno Chuvar, Anjuna, Bardez Goa.
(Original O.P. No.3)
4. Mr. Joseph Gomes, Anchorage, 322, Munang, Assagao, Bardez Goa. Respondents (Original O.P. No.4) For the Appellant Advocate N. Bodke.
For the Respondent No.1 ..Advocate S. Saudegar.
Dated: 22-02-2010 ORDER [Per Justice D.G. Deshpande, President]
1. At the outset attempt was made by us for reconciliation. Counsel for the Appellant and Respondent No.1 showed their willingness to consider any suggestion made by this Commission. An amount of Rs.45,000/- has already been awarded to Respondent No.1 by the District Forum. He wanted some interest in addition. Therefore, the figure of Rs.55,000/- was suggested by us. After consulting his client i.e. respondent no.1 who was present before the Commission today, willingness was shown to compromise the matter for Rs.55,000/-. Therefore the Appellant is directed to hand over a Demand Draft for Rs.55,000/- (Rupees Fifty Five thousand only) either to Respondent No.1 or his advocate who in turn will issue a receipt in satisfaction of the claim.
2. The matter in dispute stands disposed on these terms. No order as to costs.
[Justice D. G. Deshpande] President [Sandra Vaz e Correia] Member