State Consumer Disputes Redressal Commission
Sou. Vibhavari Dhananjay Kulkarni, vs Sou. Sangita Satish Kumbhar, on 30 April, 2010
BEFORE THE HON
BEFORE THE HONBLE STATE CONSUMER DISPUTES
REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI
(1) Revision Petition
Nos.30/2010 Date of filing: 24/02/2010
In Complaint No.212/2008
Date of order: 30/04/2010
District Forum: Sangli.
Sou. Vibhavari
Dhananjay Kulkarni,
R/o. Khare Group
Housing Societies,
Damani Road,
Vishrambaug, Sangli,
Tal: Miraj, Dist.
Sangli
..Applicant
(Org. Opp. No.2)
V/s.
1.
2.
3.
4.
5.
6.
7.
8.
9.
10.
11.
12.
13.
14.
15.
16. Sou. Sangita Satish Kumbhar, R/o. At Post Herle, Tal: Hatkanangale, Dist. Kolhapur.
Sou. Varsha Umesh Kumbhar, R/o. At Post Karoshi, Tal: Chikodi, Dist. Belgaon.
Sou. Minakshi Umesh KUmbhar, R/o. At Post Hupari, Tal. Hatkanangale, Dist. Kolhapur.
Shri Ramu Babu Kumbhar, R/o. Malgaon, Tal:
Miraj, Dist. Sangli.
Mahadevi Vitthal Kumbhar, R/o. Neminathnagar, Shantiben Colony, Tal: Miraj, Dist. Sangli.
Shri Sainath Mahila Nagari Sahakari Patsanstha Maryadit, Vishrambag, Sangli, Main Office at Swagat Apartment, S.T. Colony Road, Vishrambag, Sangli.
Sou. Sanjivani Ashok Deshpande, Vice Chairman, R/o. Khare Group Housing Societies, Damani Road, Vishrambaug, Sangli, Tal: Miraj, Dist. Sangli.
Sou. Megha Bhaskar Kulkarni, Member, R/o. Dr. Kulkarni, savarkar Colony Marg, No.1, Vishrambag, Sangli, Tal:
Miraj, Dist. Sangli.
Sou. Smita Pradeep Mohite, Member, R/o. 100 Feet Rqaod, Vishrambag, Sangli, Tal:
Miraj, Dist. Sangli.
Sou. Kusum Chandrakant Navale, R/o. Near Federal Bank, Vishrambag, Sangli, Tal: Miraj, Dist.
Sangli.
Sou. Charuta Chandrashekhar Chinchore, Member, R/o Near Raghukul Apartment, 100 Feet Rqaod, Near Federal Bank, Vishrambag, Sangli, Tal: Miraj, Dist. Sangli.
Sou. Shalini Balaso Patil, Member, R/o. Datta Nagar, Vishrambag, Sangli, Tal: Miraj, Dist. Sangli.
Sou. Meena Anil Hebalikar, Member, R/o. Neminathnagar, Shantiban Colony, Baba Bangala, Plot No.17, Tal: Miraj, Dist. Sangli.
Sou. Jayashri Ashok Sale, Member, R/o. S.T. Colony Road, Samdev Apartment, Vishrambag, Sangli, Tal: Miraj, Dist. Sangli.
Sou. Sunanda Dhunappa Banjavad, R/o. Savarkar Marg No.3, Dhananjay Bangla, Vishrambag, Sangli, Tal: Miraj, Dist. Sangli.
Administrator, Shri Sainath Mahila Nagari Sahakari Patsanstha Maryadit, Vishrambag, Sangli, Main Office at Swagat Apartment, S.T. Colony Road, Vishrambag, Sangli.
..Respondents (Respondent Nos. 1 to 6 are contesting parties and rest of the Respondents are formal parties) Quorum : Shri S. R. Khanzode, Honble Presiding Judicial Member Mrs.S.P. Lale, Honble Member Appearance : Mr. Anant Vadgaonkar, Advocate for Revisionist.
Mr. Prashant Jadhav, Advocate for Respondent Nos.1 to 6 Mr. Atul Kore, Advocate for Respondent No.15.
(2) Revision Petition Nos.31/2010 Date of filing: 24/02/2010 In Complaint No.213/2008 Date of order: 30/04/2010 District Forum: Sangli.
Sou. Vibhavari Dhananjay Kulkarni, R/o. Khare Group Housing Societies, Damani Road, Vishrambaug, Sangli, Tal: Miraj, Dist. Sangli ..Applicant (Org. Opp. No.2) V/s.
1.
2.
3.
4.
5.
6.
7.
8.
9.
10.
11.
12.
13. Mr. Appasaheb Bhau Kumbhar, Mrs. Sunita Manik Kumbhar, Both resident of Pujari Plot No.38, Vishram Baug, Sangli.
Shri Sainath Mahila Nagari Sahakari Patsanstha Maryadit, Vishrambag, Sangli, Main Office at Swagat Apartment, S.T. Colony Road, Vishrambag, Sangli.
Sou. Sanjivani Ashok Deshpande, Vice Chairman, R/o. Khare Group Housing Societies, Damani Road, Vishrambaug, Sangli, Tal: Miraj, Dist. Sangli.
Sou. Megha Bhaskar Kulkarni, Member, R/o. Dr. Kulkarni, savarkar Colony Marg, No.1, Vishrambag, Sangli, Tal:
Miraj, Dist. Sangli.
Sou. Smita Pradeep Mohite, Member, R/o. 100 Feet Rqaod, Vishrambag, Sangli, Tal:
Miraj, Dist. Sangli.
Sou. Kusum Chandrakant Navale, R/o. Near Federal Bank, Vishrambag, Sangli, Tal: Miraj, Dist.
Sangli.
Sou. Charuta Chandrashekhar Chinchore, Member, R/o Near Raghukul Apartment, 100 Feet Rqaod, Near Federal Bank, Vishrambag, Sangli, Tal: Miraj, Dist. Sangli.
Sou. Shalini Balaso Patil, Member, R/o. Datta Nagar, Vishrambag, Sangli, Tal: Miraj, Dist. Sangli.
Sou. Meena Anil Hebalikar, Member, R/o. Neminathnagar, Shantiban Colony, Baba Bangala, Plot No.17, Tal: Miraj, Dist. Sangli.
Sou. Jayashri Ashok Sale, Member, R/o. S.T. Colony Road, Samdev Apartment, Vishrambag, Sangli, Tal: Miraj, Dist. Sangli.
Sou. Sunanda Dhunappa Banjavad, R/o. Savarkar Marg No.3, Dhananjay Bangla, Vishrambag, Sangli, Tal: Miraj, Dist. Sangli.
Administrator, Shri Sainath Mahila Nagari Sahakari Patsanstha Maryadit, Vishrambag, Sangli, Main Office at Swagat Apartment, S.T. Colony Road, Vishrambag, Sangli.
..Respondents (Respondent Nos. 1 to 2 are contesting parties and rest of the Respondents are formal parties) Quorum : Shri S. R. Khanzode, Honble Presiding Judicial Member Mrs.S.P. Lale, Honble Member Appearance : Mr. Anant Vadgaonkar, Advocate for Revisionist.
Mr. Prashant Jadhav, Advocate for Respondent Nos. 1 and 2.
Mr. Atul Kore, Advocate for Respondent No.10.
-: ORAL ORDER :-
Per Shri S.R. Khanzode, Honble Presiding Judicial Member:
Both these Revision Petitions we are disposing of by this common order since they involve common questions of law based upon identical facts.
We heard the counsels present for the parties.
These Revision Petitions admittedly as submitted before us, are directed against the directions to issue the certificates u/sec. 25(3) of the Consumer Protection Act, 1986 (hereinafter referred to as the Act) in execution application nos. 01/2009 and 02/2009. It is not disputed that the certificates u/sec 25(3) of the Consumer Protection Act 1986 were issued as per the orders/awards passed in Consumer Complaint Nos.212 and 213 of 2008. It is also not disputed that the orders/awards passed in the above referred consumer complaints reached finality in view of Sec.24 of the Act since no appeals are preferred against them.
Ld. Counsel appearing for the Revisionist, tried to convince us that it was an ex-parte award passed and no such award could be passed since Administrator is appointed for the Society. The grievance made may be correct or otherwise, but, these are the issues need to be decided in the appropriate proceedings. Since awards/orders sought to be executed reached finality, the certificates issued u/sec. 25(3) of the Consumer Protection Act 1986 cannot be assailed by filing such revisions. We find no illegality in the action taken u/sec. 25(3) of the Consumer Protection Act 1986. Consequently, we find revision petitions devoid of any substance and pass the following order:
O R D E R
(i) Revision Petition Nos. 30/2010 and 31/2010 stand dismissed.
(ii) No order as to costs.
(S.P. Lale) (S.R. Khanzode) Member Presiding Judicial Member ep