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Om Sahakari Pat Purvatha Sanstha Maryadit v. Suresh Balaji Bhagat & Ors

Om Sahakari Pat Purvatha Sanstha Maryadit v. Suresh Balaji Bhagat & Ors

(National Consumer Disputes Redressal Commission, New Delhi)

Revision Petition No. 670/2011 | 25-09-2014

ORAL -1- JUSTICE J.M.MALIK

1. Counsel for the parties present. They state that parties have entered into a compromise. The OP/petitioner has agreed to pay a sum of Rs.3,00,000/-, in full and final settlement of the dispute pending between the parties.

2. It is stated by the counsel for the OP/petitioner that a sum of Rs.98,150/- has been deposited with the Additional District Forum, Nagpur, in Complaint No.37/2010. The complainant/ respondent is authorized to get it withdrawn from the Additional District Forum, Nagpur. The Additional District Forum, Nagpur is directed to release the said amount in favour of the complainant/ respondent, along with interest accrued thereon, if any.

3. The remaining amount of Rs.2,01,850/- be paid by the OP to the complainants in installments of Rs.50,000/- each, but the last installment will be paid in the sum of Rs.51,850/-. The first installment will be paid within one month from today. The second installment will be paid on 15.12.2014. The third installment will be paid on 15.02.2015 and the last installment will be paid on 24.04.2015. If there is any default in any of the installments, the entire amount will become payable and executable. If there is default in the last payment, the OP will have to pay interest @ 12% p.a., from 15.02.2015, till realization.

4. The amount(s) deposited, if any, with the State Commission, will be withdrawn by the OP. The State Commission concerned is directed to release the amount(s) so deposited by the OP, along with interest accrued thereon.

5. The remaining amounts deposited, if any, with the fora also can be withdrawn by the OP. Fora below is directed to release the same, in favour of OP, along with interest, accrued thereon, if any. The matter stands disposed of. ......................J J.M. MALIK PRESIDING MEMBER ...................... DR. B.C. GUPTA MEMBER

Advocate List
Bench
  • MR. J.M. MALIK, PRESIDING MEMBER
  • MR. B.C. GUPTA, MEMBER
Eq Citations
  • LQ/NCDRC/2014/4215
Head Note

Consumer Protection Act, 1986 — S. 12 — Compromise — Final settlement of dispute — Counsel for parties present — Parties stated to have entered into compromise — OP/petitioner agreed to pay a sum of Rs.3,00,000/-, in full and final settlement of dispute pending between parties — Amounts deposited with District Forum, State Commission and other fora, directed to be released in favour of OP, along with interest accrued thereon — First installment of Rs.2,01,850/- to be paid by OP to complainants in installments of Rs.50,000/- each, but last installment to be paid in sum of Rs.51,850/- — First installment to be paid within one month from date of judgment — Second installment to be paid on 15.12.2014, third installment on 15.02.2015 and last installment on 24.04.2015 — If there is any default in any of the installments, entire amount to become payable and executable — If there is default in last payment, OP to pay interest @ 12% p.a., from 15.02.2015, till realization — Consumer Protection — Compromise