Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

State Consumer Disputes Redressal Commission

Chatrapati Sambhaji Maharaj Co. ... vs Salim Makboolbhai Bagwan, For Himself & ... on 7 October, 2010

  
 
 
 
 BEFORE THE HON



 

 
    
     
     


       
          
           
           


          BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL 
        
         
           
           


          COMMISSION, MAHARASHTRA, MUMBAI
        
      
    
     

 
  
   
     
     

 
  
   
     
     
        
         
         
            
             
             


            First Appeal No. A/10/1059
          
           
             
             


            (Arisen out of Order Dated 30/08/2010 in Case No. 595/07 of District 
            Kolhapur)
          
        
         

 
      
       
         
         

 
      
       
         
         
            
             
             
                
                 
                 

1.

Chatrapati Sambhaji Maharaj Co.

Operative Society Ltd.

Pimpode (Bd) Taluka - Koregaon, Dist.

Satara Branch, Sambhajinagar, Kolhapur Through its Chairman Ashok Dinkar Lembhe Kolhapur Maharashtra   ...........Appellant(s) Versus

1. Salim Makboolbhai Bagwan, for himself & for Respondent No. 3 & 4 as guardian for himself & for Respondent No. 3 & 4 as guardian, R/at C. S. No. 710/11, Room No. 9 B Mahada Colony, Ring Road, Kolhapur Maharashtra

2. Sau. Havabi Salim Bagwan C.S. No. 710/11, Room No. 9 b Mahada Colony, Ring Road, Kolhapur Kolhapur Maharashtra

3. Kum. Rahisa Salim Bagwan C.S. No. 710/11, Room No. 9 b Mahada Colony, Ring Road, Kolhapur Kolhapur Maharashtra

4. Kum. Tayab Salim Bagwan C.S. No. 710/11, Room No. 9 b Mahada Colony, Ring Road, Kolhapur Kolhapur Maharashtra

5. Shri. Yashwant Nagari Sahakari Patsanstha Ltd., Kolhapur Through its Manager Anil S. Raut Res. at Dakway Galli, Mangalwar, Peth, Kolhapur Kolhapur Maharashtra

6. Pandurang Balaso Patil, Ex. Chairman Residing at 631/2, Shri. Gajanan Krupa, Near Devakar Panand, Radha Nagari Road, Kolhapur Kolhapur Maharashtra

7. Tukaram Bapuso Patil, Chairman Residing at 237/35 B, Hanuman Nagar, Pachgav Road, Kolhapur Maharashtra

8. Chandrakant Maruti Salokhe, Chairman Res.at 711/A, Vashi Naka,Kolhapur Kolhapur Maharashtra

9. Uday Yashwant Karambe, Director 1714 A Ward, Shivaji Peth, Kolhapur Kolhapur Maharashtra

10. Vijay Datatray Charapale, Director Plot No. 5, Chawdekar Vasaha, Kolhapur

11. Mahadev Shankarrao Chavan, Director Plot No. 13, Vidhyavihar Coloney, Kolhapur

12. Manohar Vasantrao Mane, Director 2774 A Ward, Shivaji Peth, Kolhapur

13. Bablu Rajaram Rajput, Director 1035, E Bagal Chwok, Kolhapur

14. Chandrashekhar Shankar Rajmane, Director Res. at 1731/34 D, Mangalwar Peth, Kolhapur

15. Sharad Baburao Kamble,Director 713 A Ganjimal, Kohapur

16. Ravindra Rangrao Yadav,Director Plot No. 6, Tararani Housing Soc., Kohapur

17. Mohan Damodar Dawari, Director Plot No. 94 B, Rajopadaya Nagar, Kolhapur

18. Avinash Shridhar Agnihotri,Director Plot No. 22, Juni More Colony, Kolhapur

19. Kalpana Anil Patil, Director & Advocate Plot No. 25, More Colony, Kolhapur

20. Smt. Pramila Vishnupant Wadkar, Director State Bank Co. Op. Housing Society, Kolhapur

21. M. D. Galatagekar, Retired Manager Devakar Panand, Radhanagari Road, Kolhapur   ...........Respondent(s)       BEFORE:

   
Hon'ble Mr. S.R. Khanzode PRESIDING MEMBER   Hon'ble Mr. Dhanraj Khamatkar Member     PRESENT:
H G WAKSE , Advocate for the Appellant       ORDER   Per Shri S.R. Khanzode Honble Presiding Judicial Member:
 
Heard Mr.H.G. Wakse, Advocate for the Appellant.
 
This is an appeal u/sec 27-A of the Consumer Protection Act, 1986 (The Act for brevity) preferred against the order dated 30.08.2010 dismissing the application of appellant/original opposite party no.18 to delete it from the execution.  We find that such type of deletion cannot be made since it will be an interference with the award passed and which the executing Forum cannot do.  For non-compliance of the award, execution proceeding under section 27 of Consumer Protection Act, 1986 was filed.  Consumer Forum has to take necessary cognizance and to proceed to hold trial.  The defence of the appellant that it fulfilled the award as against it and there is no non-compliance on its part be taken into consideration at an appropriate stage of trial.  Under the circumstances, we are finding no merit in this appeal and hence, we pass the following order:  
 
O  R  D  E  R      
(i)               Appeal stands dismissed  in limine.
   
(ii)               No order as to costs.
   

Pronounced Dated the 7th October, 2010 [Hon'ble Mr. S.R. Khanzode] PRESIDING MEMBER       [Hon'ble Mr. Dhanraj Khamatkar] Member   ep