State Consumer Disputes Redressal Commission
Venugopalan P.G., S/O Gopalan Nair, vs The Assistant Engineer, on 11 May, 2010
Daily Order First Appeal No. A/10/156 (Arisen out of order dated 27/01/2010 in Case No. CC 159/04 of District Trissur)
1. Venugopal.P.G ....Appellant Versus
1. KSEB ....Respondent BEFORE :
HONORABLE JUSTICE SHRI.K.R.UDAYABHANU , PRESIDENT PRESENT:
None for the Appellant None for the Respondent *JUDGEMENT/ORDER KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION VAZHUTHACAUD, THIRUVANANTHAPURAM.APPEAL No. 156/2010
JUDGMENT DATED: 11-05-2010 PRESENT:
JUSTICE SHRI. K.R. UDAYABHANU : PRESIDENT APPELLANT Venugopalan P.G., S/o Gopalan Nair, Managing Partner, Krishna Timbers, Choolissery P.O., Thrissur District.
(Rep. by Adv. Sri. R.S. Kalkura & others) Vs RESPONDENTS
1. The Assistant Engineer, Mundur Electrical Section, Kerala State Electricity Board, Mundur.
2. The Kerala State Electricity Board represented by its Secretary, Thiruvananthapuram.
(Rep. by Adv. Sri. V.S. Vineeth Kumar) JUDGMENT JUSTICE SHRI. K.R. UDAYABHANU : PRESIDENT Not pressed. Dismissed.
JUSTICE K.R. UDAYABHANU: PRESIDENT V/L Pronounced Dated the 11 May 2010 [HONORABLE JUSTICE SHRI.K.R.UDAYABHANU] PRESIDENT