State Consumer Disputes Redressal Commission
.Hosdurg Taluk Consumer Co-Operative vs C.V.Narayanan, S/O Kannan, on 24 November, 2010
Daily Order
Transfer Application No. TA/10/1 1. The Secretary,Hosdurg Taluk Society Ltd Hosdurg,Kanhangad Kasargod Kerala ...........Appellant(s) Versus 1. C.V.Narayanan Vainingal,Bengalam,Pudukai Village Kasargod Kerala ...........Respondent(s) BEFORE: HONARABLE MR. JUSTICE SHRI.K.R.UDAYABHANU PRESIDENT PRESENT: ORDER
KERALA STATE CONSUMER DISPUTES REDRESSAL
COMMISSION VAZHUTHACADU THIRUVANANTHAPURAM
TRANSFER APPLICATION.1/2010
ORDER DATED:24..11..2010
PRESENT
JUSTICE SHRI.K.R.UDAYABHANU : PRESIDENT
SHRI.S. CHANDRAMOHAN NAIR : MEMBER
1.Hosdurg Taluk Consumer Co-operative Society Lyd., No.L.451, Hosdurg, P.O.Kanhangad, Kasaragod District, R/by its Secretary, K.G.Prabhakaran. : PETITIONERS
2.K.V. Narayanan, S/o K.V.Koran, P.O.Kanhangad.
(By Adv.Sri.P.Narayanan)
Vs.
C.V.Narayanan, S/o Kannan,
Vainingal, P.O.Bengalam, : RESPONDENT
Pudukai Village, Hosdurg Taluk,
Kasaragod District.
ORDER
JUSTICE SHRI.K.R.UDAYABHANU : PRESIDENT
The petitioners are the opposite parties in CC.67/10 in the file of CDRF, Kasaragod. The petitioners have sought for getting the case transferred to CDRF, Kannur on the ground that in a connected matter ie OS.110/07 in the file of Subordinate Judges Court, Hosdurg the respondent/complainant was represented by Advocate Remadevi, who is at present a Member of the CDRF, Kasaragod.
2. Respondent/complainant was served. There is no appearance for the respondent. In the circumstances the application is allowed. CC.67/10 in the file of CDRF, Kasaragod shall stand transferred to CDRF, Kannur. CDRF, Kasaragod will forward the case records to CDRF, Kannur. On receipt of the records, CDRF, Kannur shall issue notice to both sides and dispose of the matter on merits.
Office will forward copy of this order to both the Forums urgently.
JUSTICE K.R.UDAYABHANU: PRESIDENT S. CHANDRAMOHAN NAIR : MEMBER VL.
[HONARABLE MR. JUSTICE SHRI.K.R.UDAYABHANU] PRESIDENT