State Consumer Disputes Redressal Commission
Dr.H.Narayana vs Commissioner, Bwssb, on 15 March, 2021
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TA No.3/2021
Date of Filing : 10.03.2021
Date of Disposal: 15.03.2021
BEFORE THE KARNATAKA STATE CONSUMER DISPUTES
REDRESSAL COMMISSION, BENGALURU
DATED:15th MARCH 2021
PRESENT
Mr KRISHNAMURTHY B. SANGANNANAVAR: JUDICIAL MEMBER
Mrs DIVYASHREE M: LADY MEMBER T.A No.3/2021 Dr.H.Narayan, No.19, 14th Main, 14th Cross West of Chord Road 2nd Stage, 2nd Phase Bengalurru-560 086 Applicant (By In-person)
-Versus-
1. Commissioner BWSSB, Cauvery Bhavan Bengaluru-560 009
2. Chief Engineer (Technical) Cauvery Bhavan Bengaluru-560 009
3. The Assistant Executive Engineer N7 Division, Double Road B-Sector, Yelahanka New Town Yelahanka, Bengaluru-560 064 Respondents
-: ORDER:-
By Mr KRISHNAMURTHY B. SANGANNANAVAR: JUDICIAL MEMBER
1. This is an Application filed under Section 48 of the Consumer Protection Act, 2019 for transfer of Consumer Complaint No.498/2019 pending on the file of III Additional 1 2 TA No.3/2021 District Consumer Disputes Redressal Commission, Bengaluru to any other District Consumer Disputes Redressal Commission, Bengaluru, in the interest of justice.
2. The Complainant/Applicant is present before the Commission and he represent himself as a party to the application. He submits, his age about 74 years and is a senior citizen. We heard him and perused the proceedings of the Consumer Complaint No.498/2019, pending on the file of III Additional DCDRC, Bengaluru and contents of the Application.
The Commission ascertained from the Registry, III Additional DCDRC, Bengaluru is kept vacant and IV Additional DCDRC, Bengaluru, placed in-charge of the said Commission. In other words IV Addl. DCDRC, is holding additional charge of the said Commission.
3. We have to take notice of the fact, Bengaluru is a Megacity and in the recent past commercial activities are growing in past speed, similarly disputes are mounting on the files of various Courts and the Consumer Courts are not exceptions, where pendency are mounting day by day. It is stated years old Consumer Disputes are heavily pending consideration of the DCDRC.
4. Since this complaint is one amount such complaint, filed by a Senior Citizen on 13.03.2019, raising certain consumer issue against the OPs. It is to be noted herein, the object of Consumer Act and its procedure being summary in nature, quite natural litigating consumers expecting swift disposal. In such, situation, it would be just and proper for the Commission, to dispose of the application filed for transfer from one Commission to any of the 2 3 TA No.3/2021 other Commissions of Bengaluru City, however without issuing any notice to the respondent, to avoid further delay and to dispose of, even expressing any view on the contents of the application, in the better interest and smooth functioning of the Commissions. In other words it would help the Commissions, to devote its precious time to decide on substantial consumer complaints pending on its own file. Commission ascertained from the Registry that the Officer of OP in the complaint is also located where the Principal DCDRC is located. Thus, considering the said fact, we are of the view to transfer the case to the Principal Bengaluru Urban DCDRC, Bengaluru-9.
In the above such conclusion, acting under section.48 of CP Act,2019, this Commission, order to withdraw the Consumer Complaint No.498/2019, pending on the file of III Addl. DCDRC and transferred to Bengaluru Urban DCDRC, Bengaluru, for disposal in accordance with law.
5. Intimate the order to the transferor and transferee Commissions to act upon to dispose of the complaint as early as possible keeping in mind the object of the CP Act.
Lady Member Judicial Member
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