State Consumer Disputes Redressal Commission
.M. Ramaiah vs Sri. Anand. V. Satya Narayan. on 2 November, 2022
Cause Title/Judgement-Entry KARNATAKA STATE CONSUMER DISPUTES REDRESSAL COMMISSION BASAVA BHAVAN, BANGALORE. First Appeal No. A/1621/2022 ( Date of Filing : 29 Jul 2022 ) (Arisen out of Order Dated 08/07/2022 in Case No. CC/181/2021 of District Mysore) 1. .M. Ramaiah S/o. Late Madaiah, Aged about 72 years, Gouse Nio.452, New Extension, N.R.Mohall, Mysore- 570007. ...........Appellant(s) Versus 1. Sri. Anand. V. Satya Narayan. Mettal Store No. 2902, Lasker Mohall, Halladkeri, Mysore 2. . . ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE Huluvadi G. Ramesh PRESIDENT HON'BLE MR. Krishnamurthy B.Sangannavar JUDICIAL MEMBER HON'BLE MRS. Smt. Divyashree.M MEMBER PRESENT: Dated : 02 Nov 2022 Final Order / Judgement 02.11.2022 A/1621/2022 Appellant is present. Having heard on his appeal by overruling the objections raised by the office, examined the impugned order and grounds of appeal, found no grounds to entertain the appeal under CPA 2019 considering the contents of the complaint and findings recorded by the Commission below. Accordingly dismissed the appeal at the stage of admission itself with no order as to cost.
LM JM [HON'BLE MR. JUSTICE Huluvadi G. Ramesh] PRESIDENT [HON'BLE MR. Krishnamurthy B.Sangannavar] JUDICIAL MEMBER [HON'BLE MRS. Smt. Divyashree.M] MEMBER