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[Cites 4, Cited by 0]

State Consumer Disputes Redressal Commission

M. Thamban Nair, vs P.V. Madhavi on 30 December, 2011

  
 Daily Order


 
		



		 






              
            	  	       Kerala State Consumer Disputes Redressal Commission  Vazhuthacaud,Thiruvananthapuram             Revision Petition No. RP/11/72  (Arisen out of Order Dated 16/11/2011 in Case No. CC/04/216 of District Kasaragod)             1. Thamban Nair  Palai Quarters,Near SNOP College,Perole,Nileswar,Kasargod  Kasargod  Kerala ...........Appellant(s)  Versus      1. P V Madhavi  Kasargod  Kasargod  Kerala ...........Respondent(s)       	    BEFORE:      HONARABLE MR. JUSTICE SHRI.K.R.UDAYABHANU PRESIDENT            PRESENT:       	    ORDER   KERALA STATE CONSUMER DISPUTES             REDRESSALCOMMISSION VAZHUTHACAUD, THIRUVANANTHAPURAM. 
 

  
             Rev. P.  72/2011 & 73/2011 
                             COMMON ORDER DATED 30.12.2011 
 

                                                       
 

PRESENT:- 
 

  
  JUSTICE SHRI.K.R.UDAYABHANU     :       PRESIDENT  
 SHRI. S.  CHANDRAMOHAN NAIR        :       MEMBER 
 

REV. P .  N0. 72/2011   PETITIONERS  

     1.     M. Thamban Nair, S/o Late Anikkil Kunhiraman Nair,              Palai Quarters, Near SNDP College, Perole P.O.,              Nileswar, Kasargod.

  

2.             P. Narayani, W/o Thamban Nair, Proprietorix,              M/s. Mylitta Finance, Palai Quarters, Near SNDP College,                      Perole P.O., Nileswar, Kasargod.

            

                                           (Rep. by Adv. Sri. Narayan R)                                                                                                       Vs                                       COUNTER PETITIONER  

1.          P.V. Madhavi(dead)  

2.          P.V. Kalyani, W/o Damodaran, Thaikadappuram P.O, Neeleswaram P.O., Kasargod- 671 314.

 

3.          P.V. Chiruthakunhi, W/o K.V. Narayanan,

                          -do-

 

4.          P.V. Sukumaran, S/o Late Madhavi,

                         -do-

 

5.          P.V. Sarojini, W/o Kunhikoran,       Chathamath, Hosdurg, Kasargod District.

                              

  REV. P .  N0. 73/2011                                           Vs PETITIONER             

       1.   M. Thamban Nair, S/o Late Anikkil Kunhiraman Nair,              Palai Quarters, Near SNDP College, Perole P.O.,              Nileswar, Kasargod.

  

2.     P. Narayani, W/o Thamban Nair, Proprietorix,              M/s. Mylitta Finance, Palai Quarters, Near SNDP College,                      Perole P.O., Nileswar, Kasargod.

            

                                           (Rep. by Adv. Sri. Narayan R)                                                                                                                                                              Vs                                       COUNTER PETITIONER                 M.K. Narayanan,          Perole, Nileslwar P.O., Kasargod.              

 

           
 

   
 

   
 

         
 

                                            
  COMMON ORDER   
 

                                                       
   JUSTICE SHRI.K.R.UDAYABHANU     :       PRESIDENT  
    
  The Revision Petitions are filed by the Judgment Debtors/respondents in E.P. 101/10 in O.P. 216/04 and E.P. No. 102/10 in O.P. 215/04 respectively in the file of CDRF, Kasargod.     The orders sought to be revised is the one dated 16.11.2011 directing to issue a non bailable warrant to the J.Ds  

  It is the contention of the counsel for Revision Petitioners that the original orders in the O.P.s of the Forum were not appealed against.  The orders in O.Ps are  dated 27.1.2004  and  5.11.2005 respectively.  According to the revision petitioners they have paid certain amounts thereafter and the matters were amicably settled.  It is also contented that the Revision Petitions have been filed under order 21 Rule 37 CPC and order 21 Rules 38 and 40 of CPC to arrest and commit the Decree Debtor to civil prison. .  It is contended that the above provisions are not applicable with respect to the proceedings under the CP Act.  It is also contended that as per Section 468(2)(c) of the Criminal procedure cord, the criminal court is not empowered to take cognizance of an offence after 3 years if it the offence is punishable with imprisonment for a term exceeding 3 years.  In the instant case the maximum sentence that can be awarded under Section 27(1) of the C.P. Act  is 3 years and hence the application for execution is barred by limitation. We find that incorrect quoting of a provision is not a reason to reject the application especially in matters under the C.P. Act wherein strict pleadings are not to be insisted.           The contention that the application is barred by limitation  also cannot be upheld  in view of the fact that Section. 468 CRPC is not applicable with receipt to the proceedings under Section 27 of the C.P. Act which is confined to the execution of the order of the fora .  The proceedings before the Forum are of a civil nature and the period of limitation for execution is 12 years.  The Forum has been empowered with the powers of the Judicial First Class Magistrate only to see that the orders of the Forum are executed and not intended to punish the decree debtor.

 

          In the result, we find that both the above contentions are devoid of merit.  There is no scope for admitting revision petitions.  Thus the Revision Petitions are dismissed in limine.

 

          The office will forward a copy of this order to the Forum.

 
                                    JUSTICE K.R.UDAYABHANU      : PRESIDENT 
 

  
 

  
 

                                 S. CHANDRA MOHAN NAIR           :  MEMBER 
 

ST 
 

  
 

                                                           
   
            
                [HONARABLE MR. JUSTICE SHRI.K.R.UDAYABHANU]  PRESIDENT