State Consumer Disputes Redressal Commission
The Managing Director, Tata Motor ... vs B.Palani, Tanjore District. & Another on 9 November, 2022
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n IN THE CIRCUIT BENCH OF THE TAMILNADU STATE CONSUMER DISPUTES
REDRESSAL COMMISSION, MADURAI.
Present: THIRU.N. RAJASEKAR, PRESIDING JUDICIAL MEMBER
THIRU.S.KARUPPIAH, JUDICIAL MEMBER F.A. No.131/2018 (Against the order in C.C.No.22/2015, dated 05.05.2016 on the file of the District Forum, Thanjavur.) WEDNESDAY, THE 09th DAY OF NOVEMBER 2022.
1. The Managing Director, Tata Motor Finance Limited, Kailash Building, No.15,B,2599, 1st Floor, South Main Street, Tanjore. 1st Appellant/1st Opposite Party
2. Thiru.D.Suresh, Tata Motor Finance Limited, Kailash Building, No.15,B,2599, 1st Floor, South Main Street, Tanjore. 2nd Appellant/3rd Opposite Party
-Vs-
1. B.Palani, S/o Balupillai, 24E, Singarathoppu Street, Kumbakonam Town & Taluk, Tanjore District. 1st Respondent/Complainant
2. ACT India (Agent), No.2851, Trichi Main Road, Tanjore. 2nd Respondent/2nd Opposite Party 2 Counsel for Appellants-1&2/Opp.Parties-1&3 : M/s.K.S.Law Firm.
Counsel for Respondent-1/Complainant : Mr.S.Deenadhayalan, Advocate.
Counsel for Respondent-2/Opposite Party-2 : Dismissed.
DOCKET ORDER THIRU.N.RAJASEKAR, PRESIDING JUDICIAL MEMBER.
No representation for the appellant. Written arguments of appellant not filed after giving sufficient opportunities. Appeal is dismissed for default.
Sd/-xxxxxxxx Sd/-xxxxxxxxxxx
S.KARUPPIAH, N. RAJASEKAR,
JUDICIAL MEMBER. PRESIDING JUDICIAL MEMBER.
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