ORIENTAL INSURANCE CO. LTD. Vs. M.M. SHARMA

JUDGEMENT

(1.) In a Consumer Complaint filed by the respondent/complainant, the District Forum, vide its order dated 20.03.2014, directed as under:

(2.) After the aforesaid order of the District Forum, the complainant/respondent executed a consent dated 11.09.2014 which reads as under:

(3.) Thereafter, the petitioner handed over a cheque of Rs. 79,440/- to the complainant before the District Forum on 23.09.2014 when the following order was passed by the District Forum which reads as under: