State Consumer Disputes Redressal Commission
1. T.V. Swamy vs 1.Mr.Praveen Kumar on 20 July, 2022
1
BEFORE THE TELANGANA STATE CONSUMER DISPUTES
REDRESSAL COMMISsION: HYDERABAD.
FA.NO.07/2019
AGAINST THE ORDERS IN CC.NO.524 OF 2015 ON THE FILE
OF DISTRICT COMMISSION-I, HYDERABAD
Between:
1.T.V.Swamy, S/o.T.Venu Gopal, Flat 101 Sri Sai Nidhi Residency, 1028 Srinagar Colony, 8-3-966/7, Hyderabad - 500 073 (Expired on 24.03.2018 Memo filed on 12.04.2018)
2. Turamalla Kusuma Kumari (78) W/o.Late Sri Thota Venkata Swamy, Flat No.102, Sri Sai Nidhi Residency, 1028 Srinagar Colony, 8-3-966/7, Hyderabad - 500 073 Ph.No.9440054240 . Appellants/Complainants And
1. Praveen Kumar Chief General Manager (eng.rev) HMWSSB, Administration Building, Transmission Circle, Khairatabad, Hyderabad - 500 004.
Phone: 040-668/2222, 040-66669000
2. The Asst.Divisional Engineer TSSPDCL Operation Circle North Hyderabad, Srinagar Colony electricity office, Srinagar Colony electricity office, Srinagar Colony, Hyderabad 500 073.
PAs per the memo dt: 4/1/2016 3 Sri Sai Nidhi Welfare Association, President Ms.B.Neelima, Flat 302, Plot No.90, Gayathri Nest, Srinagar Colony, Ameerpet, Hyderabad-500073. OP3, Amended as per JA 194/2016 dt. 1/3/2017 Respondents/Opposite Parties Counsel for the Appellants/ Complainants Mrs. Turmalla Kusuma Kumari (PIP] Counsel for the Respondents/ Opposite Parties :Sri Vidyadhar Kalyani - R1 (Sri P. Ganeshwar Rao R2] -
Sri N. Laxmidhar - R3 2 QUORAM: SRI JUsTICE M.S.K.JAISWAL, HON'BLE PRESIDENT, HON'BLE SMT.MEENA RAMANATHAN...LADY MEMBER WEDNESDAY, THE TWENTIETH DAY OF JULY TWO THoUSAND TWENTY Two * Order
1. This is an appeal filed by the under Section-15 of Appellants/Complainants Consumer Protection Act,1986 Commission to direct the praying this Opposite Parties to restore name, T.V.Swany CAN No.063191954 by to HMWSSB; restore name, T.V.Swamy to Service No.SZO15944 by TSSPDCL; quash the illegal association "Sri Sai Nidhi Residency Welfare Association" regtd 457/2013; pay the compensation towards mental agony and physical strain to an amount of Rs.50,000/- each from HMWSSB, TSSPDCL and costs.
2. Today also there is no was the representation for the Appellant as case on several dates of hearing in the past. On the previous date of hearing, it was made clear that if there is no representation today, the appeal will be dismissed. In there is no spite of that, representation for the Appellant. Counsel for Respondents present. Hence, the appeal is dismissed for default.