State Consumer Disputes Redressal Commission
Parma Nand Ahuja Son Of Seth Gopi Ram ... vs Gokul Chand Chuni Lal, Mandi No. 2, Near ... on 28 May, 2010
Lok Adalat Lok Adalat STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, S.C.O. NO. 3009-10, SECTOR 22-D, CHANDIGARH. First Appeal No. 278 of 2006 Date of institution: 20.02.2006 Date of decision : 28.05.2010 1.
Parma Nand Ahuja son of Seth Gopi Ram Ahuja, resident of Ahuja Street, Fazilka.
2. Vinod Ahuja son of Parma Nand Ahuja
3. Madhu Ahuja wife of Vinod Ahuja, residents of M-144, Greater Kailash Part-1, New Delhi all partners of M/s Khem Chand Bahadar Chand Commission Agents, Mandi No. 2, Abohar, District Ferozepur.
.Appellants Versus
1. Gokul Chand Chuni Lal, Mandi No. 2, Near Clock Tower, through its partner Guldesh Kumar, aged 70 years son of Shri Gokal Chand, resident of Abohar, District Ferozepur.
Respondent
2. KHEM CHAND BAHADUR CHAND AHUJA COMMISSON AGENTS, mandi No. 2, Abohar through one of its partner Dev Mitter Ahuja, son of Rai Sahib Kundan Lal Ahuja, Residents of Street No. 10, Abohar.
3. Dev Mitter Ahuja
4. Surinder Mohan Ahuja
5. Satish Kumar Ahuja, sons of Rai Sahib Kundan Lal Ahuja, Residents of Street No. 10, Abohar Respondents First Appeal against the order dated 20.6.2005 of the District Consumer Disputes Redressal Forum, Ferozepur Before :-
Honble Mr. Justice S.N. Aggarwal President.
Mrs. Amarpreet Sharma, Member.
Present :-
For the appellant : None For respondent No.1 : Sh. D.K.Singla, Advocate For respondents No. 2-5 : Ms. Sona Ayear, Advocate for Sh.
Sandeep Suri, Advocate with Sh.
Bharat Bhushan Goyal, Manager JUSTICE S.N. AGGARWAL, PRESIDENT:
Sh.
Bharat Bhushan Goyal, Manager submits that the appellants have settled the matter with respondent No.
1. As per the compromise, the amount deposited by the appellants in this appeal alongwith interest, if any, be released to the firm M/s Gokul Chand Chuni Lal in full and final settlement of the claim. The learned counsel for the respondent No. 1 on the instructions of Sh.Shashi Midda S/o Sh. Guldesh Kumar, respondent partner in the firm M/s Gokul Chand Chuni Lal also agrees with the proposal made by Sh. Bharat Bhushan Goyal.
Accordingly, the appeal stands disposed of in terms stated above.
The appellants deposited an amount of Rs.25,000/- in this Commission at the time of filing of appeal on 20.2.2006 and a sum of Rs. 3,22,377/- was deposited by the appellants on 21.2.2006. The amount of Rs.3, 47,377/- alongwith interest, if any, be released in the favour of the firm Gokul Chand Chuni Lal in full and final settlement of their claim against the appellants by way of crossed cheque/bank draft.
(JUSTICE S.N. AGGARWAL) PRESIDENT (MRS. AMARPREET SHARMA) MEMBER May 28, 2010 KK