SNEHA SANJIV RAIKAR Vs. ANIL MUKUND DESSAI

JUDGEMENT

(1.) THIS order shall dispose of Decree Holder's application for execution of order dated 26.4.2000 in complaint No. 17/1999.

(2.) THIS Commission by an order dated 26.4.2000 in complaint No. 17/1999 directed the Judgment Debtor Shri Anil Mukund Dessai inter alia to pay to the Complainant a sum of Rs.50,000 as compensation towards tension, trouble and mental agony along with interest @ 18% from October 1996 till its actual payment and costs of Rs. 2000. The said order was challenged before the National Consumer Disputes Redressal Commission by way of appeal (F.A. no 196/2000) but was dismissed on 12.9.2006.

(3.) ACCORDING to the Decree Holder, an amount of Rs. 1,49,000 plus Rs. 2,000 as costs is due and payable by the Judgment Debtor as on date of filing of the execution application.