State Consumer Disputes Redressal Commission
Mr.Hemant Shrigopal Agarwal vs The Kanchan Nalanda Chs Ltd. on 18 September, 2008
CONSUMER DISPUTES REDRESSAL COMMISSION CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA STATE, MUMBAI FIRST APPEAL NO. 69 OF 2008 Date of filing : 17/01/2008 IN CONSUMER COMPLAINT NO. 09 OF 2004 Date of order : 18/09/2008 DISTRICT CONSUMER FORUM : MUMBAI SUBURBAN Mr.Hemant Shrigopal Agarwal R/at K-404, Sunder Nagar, S.V. Road, Malad (W), Mumbai-400 064. Appellant/org. complainant V/s. The Kanchan Nalanda CHS Ltd. Regd. Office at Plot No.12-B, K Unit, Sunder Nagar, S.V. Nagar, Malad (W), Mumbai 400 064. Respondent/org. O.P. Corum : Justice Mr.B.B. Vagyani, Honble President Shri S.R. Khanzode, Honble Judicial Member
Present: Mr.Shivram Naik, Advocate for the appellant.
- : ORAL ORDER :-
Per Justice Mr. B.B. Vagyani, Honble President Feeling aggrieved by the dismissal order dated 06/12/2007 passed by Mumbai Suburban District Consumer Forum, the org. complainant has filed this appeal.
The District Consumer Forum has given reasons on page-3 of the order, particularly first paragraph. The complainant is a beneficiary. The Consumer Protection Act, 1986 requires approval of the first person for filing consumer complaint. No such approval was placed before the Forum below. Therefore, the Forum below taking recourse to the legal provisions contained in Section 2(1)(d)(ii) of Consumer Protection Act, 1986 dismissed the complaint. The dismissal order does not suffer from any illegality. No interference is called. In the result, we pass the following order :-
-: ORDER :-
1. Appeal stands dismissed summarily.
2. No order as to costs.
3. Copies of the order be furnished to the parties.
(S.R. Khanzode) (B.B. Vagyani) Judicial Member President