State Consumer Disputes Redressal Commission
M/S Nikku Ram & Company vs Oic on 6 March, 2017
Daily Order 2nd Additional Bench STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
Execution Application No.72 of 2016 In/and Consumer Complaint No.147 of 2014 Date of institution: 25.05.2016 Date of Decision : 06.03.2017 M/s Nikku Ram & Company through its Partner Mr. Anish Gupta, F-19/49, Sector 8, Rohini, Delhi-110085.
.... Applicant/Decree Holder Versus The Oriental Insurance Company Limited Through its Branch Manager, Branch Office, Pheruman Chowk, Kotkapura, Near Old Grain Market, Kotkapura, District Faridkot (Punjab) 151204. The Oriental Insurance Company Limited through its Regional Manager, Surendra Building, SCO No.109-110-111, Sector 17-D. ....Opposite Parties/JDs Application under Section 27 of the Consumer Protection Act.
Before:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Shri Gurcharan Singh Saran, Judicial Member Present:-
For the decree holder : Sh.Munish Goel, Advocate For JDs : Sh. Ram Avtar, Advocate JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT Order Learned counsel for the applicant-complainant-DH has made a statement separately that he has been informed by the applicant-complainant-DH that he has received the payment from respondent-opposite parties-JDs. He further submits that he is not sure, whether the complete payment has been made and that liberty may be granted to him to move fresh application in case there is any deficiency in payment. Learned counsel for the JDs has stated that they had already paid the due amount.
In view of this the execution application is dismissed as infractuous. However, if there is any discrepancy in payment the applicant/DH has liberty to file the fresh application.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (GURCHARAN SINGH SARAN) JUDICIAL MEMBER March 06, 2017 PK/-