State Consumer Disputes Redressal Commission
J. Xavier , S/0 Joseph vs Kerala State Co-Operative Housing ... on 5 June, 2010
Daily Order First Appeal No. 388/2007 (Arisen out of order dated in Case No. of District )
1. J.Xavier & Other Chavara ....Appellant Versus
1. Kerala State Co-Operative Housing Federation ltd Kaloor ....Respondent
1. Kerala State Co-Operative Housing Federation ltd Kaloor ....Respondent BEFORE :
HONARABLE MR. JUSTICE SHRI.K.R.UDAYABHANU , PRESIDENT PRESENT:
None for the Appellant None for the Respondent *JUDGEMENT/ORDER KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION VAZHUTHACADU THIRUVANANTHAPURAM IA.423/09 IN A.388/07 ORDER DATED:5..6..2010 PRESENT JUSTICE SHRI.K.R.UDAYABHANU : PRESIDENT
1. J. Xavier , S/0 Joseph Thottumkarezath House at Tomy Dale, Post, Puthukod, -- PETITIONERS Chavara - 691 583.
2. Marry Morris Thottumkarezath House at Tomy Dale, Post, Puthukod, Chavara - 691 583.
(By Adv.N.Kesava kurup) Vs. Kerala State Co-operative Housing -- RESPONDENT Federation Ltd, 4330, Kaloor, Reptd. by its General Manager in charge of Managing Director, Joseph Rebello.
ORDER JUSTICE SHRI.K.R.UDAYABHANU : PRESIDENT No representation. Dismissed.
JUSTICE K.R.UDAYABHANU : PRESIDENT Pronounced Dated the 05 June 2010 [HONARABLE MR. JUSTICE SHRI.K.R.UDAYABHANU] PRESIDENT