State Consumer Disputes Redressal Commission
Joshy Sudheendran vs The Managing Director M/S Souparnika ... on 17 March, 2023
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION THIRUVANANTHAPURAM Complaint Case No. CC/24/2022 ( Date of Filing : 11 Aug 2022 ) 1. JOSHY SUDHEENDRAN MANGALATH VEEDU KORANI P O ATTINGAL THIRUVANANTHAPURAM 695104 2. SANDHYA JOSHY MANGALATH VEEDU KORANI P O ATTINGAL THIRUVANANTHAPURAM 695104 ...........Complainant(s) Versus 1. THE MANAGING DIRECTOR M/S SOUPARNIKA PROJECTS AND INFRASTRUCTURE PVT LTD NO 750 C BLOCK FIRST MAIN ROAD AECS LAYOUT KUNDALAHALLI BANGALORE 560037 2. THE MANAGING DIRECTOR SOUPARNIKA PROJECTS VETTUKULAM ARCADE OPPOSITE MARIVANIOUS COLLEGE THIRUVANANTHAPURAM 695015 ............Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE SRI.K.SURENDRA MOHAN PRESIDENT HON'BLE MR. SRI.AJITH KUMAR.D JUDICIAL MEMBER SRI.RANJIT.R MEMBER SMT.BEENAKUMARI.A MEMBER SRI.RADHAKRISHNAN.K.R MEMBER PRESENT: Dated : 17 Mar 2023 Final Order / Judgement KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, VAZHUTHACAUD, THIRUVANANTHAPURAM C.C. No. 24/2022 JUDGMENT DATED: 17.03.2023 PRESENT: HON'BLE JUSTICE SRI. K. SURENDRA MOHAN : PRESIDENT SRI. AJITH KUMAR D. : JUDICIAL MEMBER
SRI.RANJIT. R : MEMBER SRI. RADHAKRISHNAN K.R. : MEMBER COMPLAINANTS:
Joshy Sudheendran, Mangalathu Veedu, Korani P.O., Attingal, Thiruvananthapuram-695 104.
Sandhya Joshy, Mangalathu Veedu, Korani P.O., Attingal, Thiruvananthapuram-695 104.
(By Adv. Sreevaraham N.G. Mahesh) Vs. OPPOSITE PARTIES:
The Managing Director, M/s Sowparnika Projects and Infrastructure Pvt. Ltd., No. 750, C Block, First Main Road, AECS Layout, Kundalahalli, Bangalore-560 037.
The Managing Director, Sowparnika Projects, Vettakulam Arcade, Opp: Marivanious College, Thiruvananthapuram-695 015.
(By Advs. Nair Ajay Krishnan & Narayan R.) JUDGMENT HON'BLE JUSTICE SRI. K. SURENDRA MOHAN : PRESIDENT Both sides represented through counsel. It is submitted that the dispute in this case has been settled among the parties, outside court. What remains is only execution of the sale deed in favour of the complainant which the opposite parties have agreed to complete before 31.03.2023. In view of the above, this complaint is dismissed as withdrawn.
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JUSTICE K. SURENDRA MOHAN : PRESIDENT Sd/-
AJITH KUMAR D. : JUDICIAL MEMBER Sd/-
RANJIT. R : MEMBER Sd/- RADHAKRISHNAN K.R. : MEMBER jb
[HON'BLE MR. JUSTICE SRI.K.SURENDRA MOHAN] PRESIDENT [HON'BLE MR. SRI.AJITH KUMAR.D] JUDICIAL MEMBER [ SRI.RANJIT.R] MEMBER [ SMT.BEENAKUMARI.A] MEMBER [ SRI.RADHAKRISHNAN.K.R] MEMBER