State Consumer Disputes Redressal Commission
Kadakkarappally Service vs Sri. V. Ajayan, on 2 April, 2013
Daily Order
Kerala State Consumer Disputes Redressal Commission Vazhuthacaud,Thiruvananthapuram First Appeal No. A/13/183 (Arisen out of Order Dated 30/11/2010 in Case No. CC/09/276 of District Alappuzha) 1. KADAKARAPPALLY CO.OPERATIVE BANK CHERTHALA ALAPPUZHA KERALA ...........Appellant(s) Versus 1. V.AJAYAN NIKARTHIL VEEDU,KADAKARAPPALLY.P.O,CHERTHALA ALAPPUZHA KERALA ...........Respondent(s) BEFORE: HON'ABLE MR. JUSTICE SRI P.Q.BARKATH ALI PRESIDENT SRI.M.K.ABDULLA SONA Member SMT.A.RADHA MEMBER HON'ABLE MR. SRI.K.CHANDRADAS NADAR JUDICIAL MEMBER PRESENT: ORDER
KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION VAZHUTHACADU THIRUVANANTHAPURAM APPEAL NO: 183/2013 ORDER DATED:02/04/2013 (Appeal filed against the order in C.C. No. 276/2009 on the file of CDRF, Alappuzha, dt: 30.05.2010) PRESENT JUSTICE SHRI. P.Q. BARKATH ALI -- PRESIDENT Kadakkarappally Service Co-operative Bank Ltd. No.1125 Kadakkarappally P.O., Cherthala - 688 529, Alappuzha, R/by its Secretary.
(By Adv. Sri. P.Rakesh Kumar) Vs. Sri. V. Ajayan, Nikarthil veedu, Kadakkaappally P.O., Cherthala, Alappuzha.
ORDER JUSTICE SHRI. P.Q. BARKATH ALI: PRESIDENT Amount not deposited. No representation for the appellant.
Appeal dismissed.
JUSTICE P.Q. BARKATH ALI: PRESIDENT nb [HON'ABLE MR. JUSTICE SRI P.Q.BARKATH ALI] PRESIDENT [ SRI.M.K.ABDULLA SONA] Member [ SMT.A.RADHA] MEMBER [HON'ABLE MR. SRI.K.CHANDRADAS NADAR] JUDICIAL MEMBER