State Consumer Disputes Redressal Commission
S Padmaja vs Shahana on 21 July, 2023
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION THIRUVANANTHAPURAM First Appeal No. A/377/2023 ( Date of Filing : 13 Jun 2023 ) (Arisen out of Order Dated 21/01/2023 in Case No. CC/199/2022 of District Alappuzha) 1. S PADMAJA MANAGER ORIENTAL INSURANCE CO LTD DIVISIONAL OFFICE ALAPPUZHA ...........Appellant(s) Versus 1. SHAHANA VERUNGOTTACKAL PONNAD P O MANNANCHERRY ALAPPUZHA 688538 2. BEEMA MOL A VERUNGOTTACKAL PONNAD P O MANNANCHERRY ALAPPUZHA 688538 3. ORIENTAL INSURANCE CO LTD DIVISIONAL OFFICE ALAPPUZHA 4. THE ORIENTAL INSURANCE CO LTD DIVISIIONAL OFFICE ALAPPUZHA ...........Respondent(s) BEFORE: HON'BLE MR. SRI.AJITH KUMAR.D PRESIDING MEMBER SMT.BEENAKUMARI.A MEMBER SRI.RADHAKRISHNAN.K.R MEMBER PRESENT: Dated : 21 Jul 2023 Final Order / Judgement
KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, VAZHUTHACAUD, THIRUVANANTHAPURAM APPEAL No. 377/2023 JUDGMENT DATED: 21.07.2023 (Against the Order in C.C. 199/2022 of CDRC, Alappuzha) PRESENT:
SRI. AJITH KUMAR D. : JUDICIAL MEMBER SRI. RADHAKRISHNAN K.R. : MEMBER APPELLANT:
S. Padmaja, Divisional Manager, The Oriental Insurance Co. Ltd., Divisional Office, Alappuzha.
(By Adv. Varkala B. Ravikumar) Vs. RESPONDENTS:
Shahana, W/o Ajeesh Verungottackal, Ponnad P.O., Mannanchery, Alappuzha-688 538 now residing at Madhuraveli, Muhamma P.O., Alappuzha.
Beemamol. A, ..do.. ..do.. (By Adv. Ashraf A.)
The Oriental Insurance Co. Ltd., Divisional Office, Alappuzha.
JUDGMENT SRI. AJITH KUMAR D.: JUDICIAL MEMBER Appeal is admitted. Both parties are represented through counsel. A joint memo filed as the matter has been settled out of court. Appeal is allowed and an order is passed in view of the joint memo. The joint memo shall form part of the order.
AJITH KUMARD.: JUDICIAL MEMBER RADHAKRISHNAN K.R. : MEMBER jb [HON'BLE MR. SRI.AJITH KUMAR.D] PRESIDING MEMBER [ SMT.BEENAKUMARI.A] MEMBER [ SRI.RADHAKRISHNAN.K.R] MEMBER