State Consumer Disputes Redressal Commission
Dileep.K.R, vs Purushothaman C.S, on 19 March, 2012
Daily Order
Kerala State Consumer Disputes Redressal Commission Vazhuthacaud,Thiruvananthapuram Transfer Application No. TA/12/1 1. SUN DIRECT DTH SERVICE TRANS ASIA CORPORATE PARK,SEA PORT AIRPORT ROAD,KAKKANAD,COCHIN ERNAKULAM KERALA ...........Appellant(s) Versus 1. DILEEP.K.R KALADY ILLAM,VALLIKUNNU.P.O MALAPPURAM KERALA ...........Respondent(s) BEFORE: HONARABLE MR. JUSTICE SHRI.K.R.UDAYABHANU PRESIDENT PRESENT: ORDER
KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION VAZHUTHACAUD, THIRUVANANTHAPURAM.
TRANSFER APPLICATION.1/12
ORDER DATED : 19.03.2012
PRESENT:
JUSTICE SHRI. K.R. UDAYABHANU : PRESIDENT
SHRI. M.K. ABDULLA SONA : MEMBER
Dileep.K.R, Kalady illam, Vallikkunnu.P.O, : PETITIONER Malappuram-673 314.
(By Adv: Sri.Nijoy.P.K) Vs. Purushothaman C.S, For & on behalf of Sun Direct DTH Service, Sun Direct TV Private Ltd., Trans Asia Corporation Park, :COUNTER PETITIONER XIV/396-C, 7th floor, Seaport Airport Road, Chittettukara, Kakkanad, Cochin-682 037.
ORDER JUSTICE SHRI. K.R. UDAYABHANU: PRESIDENT Applicant is the opposite party in CC.182/11 in the file of CDRF, Malappuram. The allegation of the appellant is that from the very beginning the Forum is prejudiced and biased against the applicant.
We find that the allegation as such stands not substantiated as evidently no order to the prejudice of the applicant has been issued by the Forum. Hence just on the apprehension of the applicant the matter cannot be transferred to another Forum which would cause inconvenience to the complainant who was present before this Commission. He has objected to the application for transfer the complaint. In the circumstances the application is dismissed. The Forum is directed to dispose of the matter on merits.
In the result the transfer application is dismissed.
Forward a copy of this order to the Forum.
JUSTICE K.R. UDAYABHANU: PRESIDENT M.K. ABDULLA SONA : MEMBER VL.
[HONARABLE MR. JUSTICE SHRI.K.R.UDAYABHANU] PRESIDENT