Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

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

State Consumer Disputes Redressal Commission

S.Muhammed Basheer vs M/S.Samad Hospital,Rep.By ... on 10 October, 2022

  	 Cause Title/Judgement-Entry 	    	       STATE CONSUMER DISPUTES REDRESSAL COMMISSION  THIRUVANANTHAPURAM             Execution Application No. EA/3/2022  ( Date of Filing : 18 Jul 2022 )  In  Complaint Case No. CC/03/27             1. S.Muhammed Basheer  Jessy manzil, Mamoodu, Venjaramoodu, Tvpm ...........Appellant(s)   Versus      1. M/s.Samad Hospital,Rep.by Dr.Sathi.M.Pillai                                            Near KSRTC Bus Station,Attingal,Tvpm                                           ...........Respondent(s)       	    BEFORE:      HON'BLE MR. JUSTICE SRI.K.SURENDRA MOHAN PRESIDENT    HON'BLE MR. SRI.T.S.P.MOOSATH JUDICIAL MEMBER      SRI.RANJIT.R MEMBER      SMT.BEENAKUMARI.A MEMBER     SRI.RADHAKRISHNAN.K.R MEMBER            PRESENT:      Dated : 10 Oct 2022    	     Final Order / Judgement    

 KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION,

 

 VAZHUTHACAUD, THIRUVANANTHAPURAM

 

 E.P. No. 3/2022 in O.P. No. 27/2003

 

 ORDER DATED: 10.10.2022

 

 PRESENT:

 

HON'BLE JUSTICE SRI. K. SURENDRA MOHAN    : PRESIDENT

 

SRI.T.S.P. MOOSATH                                                       : JUDICIAL MEMBER

SRI.RANJIT. R                                                                   : MEMBER

 

SMT. BEENA KUMARY. A                                              : MEMBER

 

SRI. RADHAKRISHNAN K.R.                                        : MEMBER

 

 

 

 DECREE HOLDERS/COMPLAINANTS:

 

 

Mohamed Basheer, Jessy Manzil, Mamoodu, Venjaramoodu, Thiruvananthapuram.

 

Sainam Beevi, Jessy Manzil, Mamoodu, Venjaramoodu, Thiruvananthapuram.

 

(By Adv. C. Sasidharan Pillai)                                                                         Vs.   JUDGMENT DEBTORS/OPPOSITE PARTIES:

 
M/s Samad Hospital, represented by Dr. Sathi M. Pillai, Near KSRTC Bus Station, Attingal.
 
Dr. Sathi M. Pillai, M/s Samad Hospital, Near KSRTC Bus Station, Attingal.
 
(By Adv. S.K. Vinod)       ORDER HON'BLE JUSTICE SRI. K. SURENDRA MOHAN : PRESIDENT   Decree Holder represented through counsel.  The counsel for the Decree Holder submits that the decree in this case has been satisfied by the judgment debtor and that satisfaction of the decree may be recorded.  This E.P is therefore closed, recording satisfaction of the decree. 
   
JUSTICE K. SURENDRA MOHAN  : PRESIDENT                                                               T.S.P. MOOSATH  : JUDICIAL MEMBER                                     RANJIT. R                : MEMBER                                                                                                               BEENA KUMARY. A         : MEMBER                                                                                                               RADHAKRISHNAN K.R.  : MEMBER   jb         [HON'BLE MR. JUSTICE SRI.K.SURENDRA MOHAN] PRESIDENT     [HON'BLE MR. SRI.T.S.P.MOOSATH] JUDICIAL MEMBER     [ SRI.RANJIT.R] MEMBER     [ SMT.BEENAKUMARI.A] MEMBER     [ SRI.RADHAKRISHNAN.K.R] MEMBER