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State Consumer Disputes Redressal Commission

Anupam Finlease (India) Ltd., vs Muraleedharan, S/O Kannan, on 26 December, 2011

  
 Daily Order


 
		



		 






              
            	  	       Kerala State Consumer Disputes Redressal Commission  Vazhuthacaud,Thiruvananthapuram             First Appeal No. A/11/832  (Arisen out of Order Dated 27/08/2011 in Case No. CC/11/161 of District Kasaragod)             1. The Branch Manager,Anupam Finlease (India) Ltd  Kanjagad,Kasargod  Kasargod  Kerala ...........Appellant(s)  Versus      1. Muraleedharan  Madivayal,Pilicode,Kasaragod  Kasaragod  Kerala ...........Respondent(s)       	    BEFORE:      HONARABLE MR. JUSTICE SHRI.K.R.UDAYABHANU PRESIDENT            PRESENT:       	    ORDER   

   KERALA   STATE  CONSUMER DISPUTES REDRESSAL COMMISSION VAZHUTHACAUD, THIRUVANANTHAPURAM. 
 

   
 

 APPEAL  NO. 832/2011 
 

  
 

                              JUDGMENT DATED:26-12-2011 
 

   
 

  
 

 PRESENT: 
 

   
 

   
 

JUSTICE SHRI. K.R. UDAYABHANU              :  PRESIDENT 
 

  
 

SHRI.S. CHANDRAMOHAN NAIR          :  MEMBER 
 

Anupam Finlease ( India) Ltd., Repd., by its Branch Manager, Kanjagad Branch,                                               : APPELLANT Kasaragod District-600 079.

 

  
 

(By Adv:Sri.C.S.Rajmohan) 
 

  
 

          Vs. 
 

Muraleedharan, S/o Kannan, 
 

Madivayal, Pilicode,                                            : RESPONDENT 
 

Kasaragod-671 353. 
 

  
 

 JUDGMENT 
 

   
 

 JUSTICE SHRI. K.R. UDAYABHANU:  PRESIDENT 
 

  
 

   
 

Appellants are the opposite parties/financiers in CC.161/11 in the file of CDRF, Kasaragod.  The complaint stands allowed.

 

2.      The opposite party/appellant was exparte before the Forum.  It is submitted that by the time the counsel reached the Forum the matter was over and that he could not appear before the Forum in time.

 

3.      In the circumstances and in view of the fact that the order is not a considered order, the same is set aside on condition that the appellant/opposite party pay a sum of Rs.5000/- towards cost to the complainant or deposit the same which can be withdrawn by the complainant.  On payment of cost the Forum will permit the opposite parties to contest the matter.  The Forum will issue notice to the complainant.  The matter stands posted before the Forum on 24.1.2012.

 

Office will forward a copy of this order to the Forum.

   

JUSTICE K.R. UDAYABHANU:  PRESIDENT       S. CHANDRAMOHAN NAIR:  MEMBER   VL.

      [HONARABLE MR. JUSTICE SHRI.K.R.UDAYABHANU] PRESIDENT