State Consumer Disputes Redressal Commission
Sou.Manisha Rameshwar Londhe & Ors vs Kailas Digambar Masal & Ors on 6 April, 2010
CONSUMER DISPUTES REDRESSAL COMMISSION CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA STATE, MUMBAI FIRST APPEAL NO.1065 OF 2009 Date of filing: 27/08/2009 IN CONSUMER COMPLAINT NO.18/2009 Date of order : 06/04/2010 DISTRICT CONSUMER FORUM : SOLAPUR 1.
Sou.Manisha Rameshwar Londhe R/o.Choudhary Plot, Kurduwadi Taluka Mhada, District Solapur
2. Ajinath R.More Chinchgaon, Taluka Mhadha District Solapur
3. Pralhad Raghu More R/o.Mungshi, Taluka Mhadha District Solapur
4. Sandeepan Laxman Bagal Near S.T.Stand, Kurduwadi Taluka Mhadha District Solapur
5. Shivaji M.Bhosale R/o.Barloni, Taluka Mhadha District Solapur
6. Laxman Digambar Karande R/o.Sasure, Taluka Barshi District Solapur
7. Ahmd.Majid Ahmd.Kadar Bagwan R/o.Patel chowk, Kurduwadi Taluka Mhadha District Solapur
8. Shrimant V.Bodkute R/o.Varkunte, Taluka Karmala District Solapur
9. Bhanudas Maruti Nil R/o.Nimgaon, Taluka Karmala District Solapur
10. Adinath Barma Lade R/o.Bhosare, Taluka Mhadha District Solapur
11. Nagnath S.Navale R/o.Barloni, Taluka Mhadha District Solapur
12. Machindra B.Shinde R/o.Knhe(She.) Taluka Mhadha District Solapur Appellants/org.O.Ps v/s.
1.Kailas Digambar Masal R/o.PWD Block-B, Room no.5 T.V.Center, Kumtha naka, Solapur
2. Yashraj Kailas Masal Since minor through Father Kailas D.Masal R/o.PWD Block-B, Room no.5 T.V.Center, Kumtha naka, Solapur
3. Digambar Dagadu Masal R/o.Keskarwadi, Post Bhalwani Taluka Pandharpur, Dist.Solapur
4. Sou.Rukmini D.Masal R/o.Keskarwadi, Post Bhalwani Taluka Pandharpur, Dist.Solapur (Kailas D.Masal P/A for respondent nos.3&4).Respondents/org.complainants Quorum : Mr.S.R.Khanzode, Honble Presiding Judicial Member Mr. Dhanraj Khamatkar, Honble Member Present:
Mr.Sachin Pawar-Advocate for the appellant.
: ORAL ORDER:
Per Mr.S.R.Khanzode, Honble Presiding Judicial Member Heard Mr.Sachin Pawar-Advocate for the appellants.
This appeal arises out of order dated 18/6/2009 passed in consumer complaint no.18/2009 Mr.Kailas Digambar Masal v/s.Chairman, Sant Rohidas Gramin Bigarsheti Sahakari Patsanstha Maryadit and others.
This appeal is preferred by some of the O.Ps being nos.3,4,6,7,8,10 to 16 challenging the direction/award to refund deposit amounts kept with the Pat Sanstha by the respondents/org.complainants.
It is not disputed that on 08/12/2007 fixed deposits of Rs.50,000/- each for 30 months period were kept by the complainants and said Pat Sanstha failed to return those deposits and, therefore, consumer complaint was filed. Only point that has been advanced before us by Ld.counsel appearing for the appellants that on a complaint made by original complainant no.1-Kailash Digambar Masal to the District Deputy Registrar of Co-operative Society, Kolhapur said authority had issued a letter dated 07/01/2009 asking Assistant Registrar Co-operative society to take cognizance of the said complaint and to ensure refund of the deposits. On the basis of this document it is tried to be argued that the complainants have taken a parallel remedy before the Deputy Registrar of Co-operative societies and, hence, consumer complaint is not tenable. We are not impressed by such arguments. It is not a judicial proceeding nor a proceeding under the law which would hamper before proceeding before Consumer Fora.
No other points are advanced before us to challenge the impugned order. After perusal of order we find no fault with the impugned order. Consequently, finding this appeal devoid of any substance we pass following order:-
ORDER Appeal stands dismissed in limine.
Copies of the order be furnished to the parties.
(Dhanraj Khamatkar) (S.R.Khanzode) Member Presiding Judicial Member Ms.