State Consumer Disputes Redressal Commission
Kalaji Jugaji Thakor 9 Chauhan) vs Govt. Labour Office Gandhinagar on 23 June, 2009
BEFORE THE. C {ENSU BIS'?UFES EELDRESSAL (3OM:\»iISSI{JN
GUJARAT' «S-TA'I'TE, AH,~.\1}3D.*\BD.
Kalaji Xugaji Thaker { (lhauhaza)
Age : Adult,
0:29: Labnrsar
Residing at Bardoli fBa.riy::
Ta. ifleghsam, Dist} Gemdhinagar ...Ap§::eE!a11t
'detrsus
L C':<w1'.. Laban: Officer
Multistmied Buikiing
Scc:m:r--1 1, Gandhinagar.
2. Naiionafi Insurancc (:9. Ltd.,
Sterling Cinema §31fig\~'
3"' Finer, 55,. Murzbasx Read.
Faun, :'»a'Iun§b:_3i\ . . . .R§:Ep(':'I_3d£:tliS
BE~.FC.\'R,E: Jmtsticc: R.P.Dhniaki;a. Presiaieni
M.(}.. Gu.1a.'%»:2athi, 1\*I::m'be:r~
ORAL.-ORIDER: r;'}33cuiustic.e R.P,lZ3hu1a¥<ia, P:-asitiatslt}
{U':m':: 23. 06.2009}
Hemd Afvl Ratiaad id. Afimcate for tha appellant and perused mcsmi.
1.This appeal has been film by the appeiiam ihrough I1isadx-*a)c'ate. Shri AA?' .R:s!1md whsreilx he has prajgmi for saving 3sidrsth::_iucig:11ant dated 5.5.2069 dekivered by the hi Distrim Fm'um., iI1!'.:.'(li's'1§31a§I3f: No.i2(} £31" 2099.
2. I1 mflects frcsm me:_'§adgn1em1ami accerdiyzg hr: the Govt. Lnsbcmr Qfficezr, xvii}: 01? the apgsziksnt dim? wherrcin two w;:113p¥€1intE;. have: bean fih3::': far the remvery (sf insmmce ammmi. One has been fiied before the sixhmedzsbad City Fnruxtt on §{§.Z"~.."'{3{)9 which has been :1usnbsm:='i compiaint Nz3.33 taf 20053. The sectmd mmpiaim has been Had a': Gandhi.nagar District Fumm an 9'.3.'.3i3{1|E3 and the same has been rmarihered as C<1mplssintN::.2.{} of 3009. Thus, for the same cause of actizm. ivm cumpiaintsz have bx:-an flied and i31crefm'e one aomptaint is resquired to be Withdrawn. As per the smiled legai pasitinn cmnptaiut flied at Gandhismgat
-is either 'requinsd it: be wi'ihdm'wn or dismissed.
As per the appeiianfs s2d'.--~11c°-atsz» 111: signature: m"ti-m ccxn.1p§a,i;1am was ubzamcd' by the officers of the Opponemi ?'~ln..I an a biank paper' and he had signed since he §s'..!'E£):".'$£)ni3-" it? put his sigmxtuvc. He had no had intention. to tile the second complaint beaausa -of the Szh-ux~'<: reason and he being am illiterate person the same had happeneci. We Ld. A:ivc>ca:e: the gzppalzani has 5155.9 suizmificd that the apptfiam wvmxta to ssmminue with the comp§s1is1t:I\':o.S3 af 2009 pesxuziingg hefbre the Ahmedabad. 1'Ji5£fic--: Frzrmn (Adam.
13: is also submitted by the id. Adxmaie for the appeliant shat in view at' me above the order pmsed by the hi. District Fzanxm. iiandhinngar dimmng thxzt atppeilani ta pay Rs. 10{}{3f-- each ta the razspnndents may kimiiy be set aside and thus Carder may be nwdified 'so the ::.\:tenEt§1ai.th:: appellazat m.a_v be zsikwred In prsxceed with {he xsimplaint Nc1.33 ct!" '-3009, fiied befure {he L23. District Fmum (e'addI.}.
.A'h1I:edabat§.
In x-'i.ex_x= {in the facts am' circtznzstemms of the case and $1131?! thanghtful cnnsidemziem this fiiiktvwing order is passed-.
C3R.DE~.R:
1. Appeai is para}-' allawefi.
2. "me erder of dismissai (shirt: compissim No.20 of 2009, passed by the Ld. {)istric1:
Fonsm, Eiandi'1inagari.s confinnetxi and nzsis :3f the order gassved by {he Ld. I3isa3'i:::' Forum' Gandhinagar is set aside: Tim appefiant. may proceed with the cixnmpiaitat No. 83 of 2:069 pending befcm: the Ed. District Fsznsni (Add£.} and the Ld. Di£éit'i£:E Fnmm {A-:idI..} shaii pmceed with this uilmnpslazizit N033 of 215.309 afirsr g.ivi:1g cwppcmunit}-' In the gzariéex and dispaie +3ff'the 351816 in acczurdance with Iaw. g {.3 uutahani 3 ( R P 9?'10381<i<'= 1 Mexxzher 33%'-$'d'*'3'»"