K.Kamala & 3 ors v. Apollo Hospitals run...

IN THE TAMIL NADU STATE CONSUMER DISPUTES REDRESSAL COMMISSION, CHENNAI -

600 003.

BEFORE Hon'ble Thiru. Justice R.SUBBIAH PRESIDENT Thiru. R. VENKATESAPERUMAL MEMBER

C.C. No.81/2013

DATED THE 26^THDAY OF APRIL 2023

1. K. Kamala, W/o. Mr. T. A. Krishnamoorthy,

2. VAK. Balaji Shrinivaas, S/o. Mr. T.A. Krishnamoorthy, Both are residing at:-

New No.10, Kamakodi Nagar, Tambaram Sanitorium,

Chennai - 47.

3. Sridevi Raja, W/o. V.S. Raja, P.O. Box 10760, Carrier Middle East Dubai,

U.A.E.

4. Aarthi Anandan, W/o. P.R. Anandan, No.21, Nehru Street, Madavaram,

Chennai - 600 060. .. Complainants.

- Versus -

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Apollo Hospitals run and managed by

1. M/s. Apollo Hospitals Enterprise Ltd. A Company registered under Companies Act, 1956, Represented by the Chief Executive Officer, Office at:-

No.21, Greams Lane,

Chennai - 600 006.

2. Dr. V. Balaji, Vascular Surgeon, M/s. Apollo Hospitals, No.21, Greams Lane, Chennai - 600 006.

3. Dr. Yogaraj, Neurologist, M/s. Apollo Hospitals, No.21, Greams Lane, Chennai - 600 006. .. Opposite parties. Counsel for the complainants : M/s. Sathya Narayanan Opposite parties 1 & 2 : Exparte

Counsel for the 3^rdopposite party : M/s. K. Krishnamoorthy This consumer complaint coming up before us on 26.04.2023 for appearance of the complainant and 3^rd opposite party, Joint Memo of Compromise filed and for appropriate orders and this Commission made the following Order in open court:

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Docket Order The 2^ndComplainant in person and Counsel for the 3^rdOpposite party present. Today, when the matter is taken up for consideration, it is represented by both that the matter has been amicably settled between the parties in the Mediation Advisory Centre on 19.04.2023 and also a Joint Memo of Compromise has been filed by them to that effect.

As per the compromise, the Counsel for 3^rdopposite party has handed over a cheque vide No.095671 dt.09.03.2023 for a sum of Rs.7,00,000/- drawn in favour of the 1^stcomplainant towards full and final settlement. The complainants have also expressed his full satisfaction. Hence, recording the Joint Memo of Compromise, this Consumer Complaint is disposed off. The Joint Memorandum of Compromise shall form part of the order. No costs.

Sd/- Sd/-

R.VENKATESAPERUMAL R.SUBBIAH

MEMBER PRESIDENT

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