State Consumer Disputes Redressal Commission
Hdfc Life Insurance Co. Ltd. vs Jaswinder Kaur on 6 July, 2020
FIRST ADDITIONAL BENCH
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
PUNJAB, DAKSHIN MARG, SECTOR-37 A, CHANDIGARH
First Appeal No.315 of 2019
Date of Institution: 27.05.2019
Date of Decision : 06.07.2020
1. HDFC Life Insurance Co. Ltd., Branch above ICICI Bank Banga
Road, through its Branch Manager.
2. HDFC Life Insurance Co. Ltd., Registered Office, 11th Floor,
Lodha Excelus, Apollo Mill Compound, N.M. Joshi Road,
Mahalaxmi, Mumbai-400011, through its General Manager.
Presently both the appeals have been filed through Sh. Arpit
Higgins, Manager (Legal), HDFC Standard Life Insurance Co.
Ltd., First & Second Floor, SCO No.149-151, Sector 43-B,
Chandigarh.
.......Appellants/opposite parties No.1&2
Versus
1. Jaswinder Kaur wife of Sh. Rampal R/o Village Kathgarh, Tehsil
Balachaur, District SBS Nagar.
.......Respondent No.1/complainant
2. HDFC Bank Limited, College Road, Ropar, District Roop Nagar,
through its Branch manager.
3. HDFC Bank Limited, Trade World, A Wing Ground, Floor,
Opposite Kamala Mills Compound, Senapati Bapat Marg, Lower
Parel, Mumbai-400013, through its Managing Director.
.......Respondents No.2&3 /opposite parties No.2&3
Appeal against order dated 24.04.2019
of District Consumer Disputes
Redressal Forum Shaheed Bhagat
Singh Nagar.
Quorum:-
Mr. Rajinder Kumar Goyal, Presiding Member
Mrs. Kiran Sibal, Member Present:-
For appellants : Sh. Nitin Thatai, Advocate For respondent No.1 : Sh. Kapil Khanna, Advocate For respondents No.2&3 : Ex parte First Appeal No.315 of 2019 2 RAJINDER KUMAR GOYAL, PRSIDING MEMBER :
The matter has been compromised between the parties.
Learned counsel for appellants has made the following statement:-
"That the matter has been settled between the appellants and respondent No.1 and the appellants are ready to refund the amount of Rs.37,500/- to the respondent No.1 and the appellants wishes to withdraw the above said appeal in lieu of settlement arrived at between the parties, subject to that the executions filed by respondent No.1 would be withdrawn as full and final settlement has been arrived. Remaining amount of Rs.12,500/- deposited by the appellant in the present appeal be refunded to the appellants along with interest accrued on the total deposited amount."
2. On the other hand, learned counsel for respondent No.1 has made the following statement:-
"That the matter has been settled between the appellants and respondent No.1 and the appellants are ready to refund the amount of Rs.37,500/- to the respondent No.1 and the appellants wishes to withdraw the above said appeal in lieu of settlement arrived at between the parties, The executions filed by respondent No.1 would be withdrawn as full and final settlement has been arrived".
3. In view of the statements of counsel for appellants and respondent No.1. The appeal is dismissed as withdrawn, as the matter has been fully satisfied.
4. Amount of Rs.50,000/- was deposited by the appellants in this case. Amount of Rs.37,500/- be remitted to respondent No.1/complainant and remaining amount along with interest which has accrued thereon, if any, shall be remitted by the registry to the First Appeal No.315 of 2019 3 appellants/opposite parties No.1&2, whosoever deposited, by way of a crossed cheque/demand draft after the expiry of 45 days of the sending of certified copy of the order to it.
5. The appeal could not be decided within the statutory period due to heavy pendency of court cases.
(RAJINDER KUMAR GOYAL) PRESIDING MEMBER (KIRAN SIBAL) MEMBER July 06, 2020 DB