State Consumer Disputes Redressal Commission
P K Vasudeva Rao Bobbili Vijayanagaram ... vs Dr Rama Rajyam Bobbili Vijayanagaram ... on 13 June, 2014
BEFORE A.P STATE CONSUMER DISPUTES REDRESSAL COMMISSION AT HYDERABAD EA 16 of 2008 in CD 19 of 1995 Between: Sri P. K. Vasudeva Rao s/o P. Appa Rao Bobbili, Vijayanagaram District . Petitioner/complainant And Dr. Rama Rajyam w/o Dr. D. Parasuram Chupurupally street Bobbili, Vijayanagaram District .. Respondent/opposite party Counsel for the Petitioner : M/s. K. B. Ramanna Dora Counsel for the Respondent : Mr. K. Someswara Kumar EA 17 of 2008 in CD 52 of 1995 Between: 1.
Kum P. Sridevi D/o P. K. Vasudeva Rao Aged about 26 years, R/o Bobbili, Vijayanagaram District
2. Kum P. Pavana D/o P. K. Vasudeva Rao Aged about 23 years, R/o Bobbili, Vijayanagaram District . Petitioners/complainants And Dr. Rama Rajyam w/o Dr. D. Parasuram Chupurupally street Bobbili, Vijayanagaram District .. Respondent/opposite party Counsel for the Petitioners : M/s. K. B. Ramanna Dora Counsel for the Respondent : Mr. K. Someswara Kumar QUORUM:
Sri T. Ashok Kumar HONBLE MEMBER And Sri S. Bhujanga Rao .. HONBLE MEMBER Friday, the Thirteenth Day of June ` TWO THOUSAND FOURTEEN Oral Order (As per Sri T. Ashok kumar , Honble Member) *** Learned counsel for the respondent filed Memo enclosing copy of order dated 29.07.2013 in Civil Appeal Number 6146-6147/2013 on the file of Honble Supreme Court of India, copy of Demand Draft bearing No. 029055 for Rs.2,25,000/- and copy of Demand Draft bearing No. 284515 dated 20.12.2013 for Rs.2,25,000/- both taken in favour of the petitioner P. K. Vasudeva Rao and also copy of the letter from Sri Y. Rajagopal Rao, Advocate on record, Supreme Court of India addressed to Sri Ranjan Mukharjee, Advocate on record, Supreme Court of India, Counsel for the petitioner dated 27.08.2013 and another letter dated 08.12.2013. As per the orders of Hon ble Supreme Court of India in the said Civil Appeals, the decision of this State Commission is modified and the appellant therein who is the respondent herein is permitted to pay Rs.2,25,000/- on or before 31.08.2013 and the balance amount of Rs.2,25,000/- on or before 30.11.2013 by way of Demand Drafts in the name of P. K. Vasudeva Rao and thus the appeals were disposed of. The said copies of Demand Drafts and letters disclose that the respondent/opposite party obtained the Demand Drafts in the said manner and handed over the same to the counsel for the petitioner herein in the Honble Supreme Court of India. In such circumstances, EA 16/2008 and EA 17 of 2008 are closed as fully satisfied.
MEMBER MEMBER DATED :13.06.2014.