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Date of Filing : 27.06.2023
Date of Order : 20.07.2023
BEFORE THE DISTRICT CONSUMER DISPUTES REDRESSAL COMMISSION,
TIRUVARUR
PRESENT: THIRU. S.J. CHAKKKARAVARTHY, B.A, B.L,.……… PRESIDENT THIRU. N. LAKSHMANAN, B.SC., M.A., …………….. MEMBER-I TMT. C. PACKIALAKSHMI., M.A., PGDCL., D.LITT ……... MEMBER -II
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DECIDED ON THIS 20TH DAY OF JULY 2023
E.A.No.33/2023
IN
C.C. No. 148/2022
J. Rajkumar, S/o. Jayaraman, D.No. 4/499A, Main Road, Nedungudi Village, Semangalam Taluk, Thiruvarur District. .... Petitioner/Complainant
/Versus/
1. Junior Engineer, Operation and Maintenance, Tamil Nadu Generation and Distribution Corporation Ltd Keela Theru, Thamaraikulam, Adiyakkamangalam, Thiruvarur Taluk,
Thiruvarur District.
2. Assistant Electrical Engineer, Operation and Maintenance, Tamil Nadu Generation and Distribution Corporation Ltd Keela Theru, Thamaraikulam, Adiyakkamangalam, Thiruvarur Taluk,
Thiruvarur District.
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3. Superintendent Engineer, Operation and Maintenance, Tamil Nadu Generation and Distribution Corporation Ltd, Durgalaya Road,
Pavithramanickam,
Thiruvarur Taluk,
Thiruvarur District. …Respondents/Opposite parties -------
Counsel for the Petitioner/Complainant : Mr. S. Mariya John David, Thiruvarur. --------
ORDER
By President THIRU. S.J. CHAKKKARAVARTHY, B.A, B.L.
The Petitioner/Complainant has filed the Execution Application for seeking relief to direct the Respondents/Opposite parties to pay the award amount to the Petitioner/Complainant and the said application is pending before this Commission. On 20.07.2023 the Petitioner/Complainant has appeared before this Commission and the Petitioner/Complainant has filed the Memo by stating that the Respondents/Opposite parties has paid the entire award amount which was mentioned in the Execution Application of a sum of Rs.10,945/- through cheque to the Petitioner/complainant . Hence the Petitioner/Complainant prays to dismiss the Execution Application.
As per the Memo dated 20.07.2023, we are of the view that the matter in issue between the parties were settled and the Petitioner/Complainant has received the award amount which was passed in C.C. No. 148/2022 dated 30.03.2023 on the file of the District Commission. Hence we terminated the Execution Application, without cost. Dictated to the Steno - Typist by me, transcribed and typed by him and corrected and pronounced by us on this 20thday of July 2023.
S/d---/ S/d---/ S/d---/
Member-I Member-II President
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