State Consumer Disputes Redressal Commission
1.M/S. Cpf India Pvt Ltd., vs V. Babu on 4 September, 2023
1
BEFORE THE TELANGANA STATE CONSUMER DISPUTES
REDRESSAL COMMISSION:HYDERABAD
(ADDITIONAL BENCH)
FA. No. 212/2019
AGAINST ORDERS
In
C.C. 01/2018
ON THE FILE OF DISTRICT CONSUMER COMMISSION,
KHAMMAM
Between :
1.M/s. CPF (India) Pvt. Ltd., Rep. by its Managing Director, Regd. Office at F2, 01st Floor, No.40, 02nd Street, Sparton Nagar, Mugappair East, Chennai - 600037.
2. M/s. CPF (India) Pvt. Ltd., Rep. by its Managing Director, Factory at D.No. 4-65, Marribandham (V), Nuzvid (M), Krishna District, A.P. Rep. by Dr. Natarajan Kandasamy, Asst. Vice President, Integration.
3. Satyam, M/s. CPF (India) Pvt. Ltd., Rep. by its Branch Manager, Branch at D.No. 1-54, Main Road, Beside Raja Bapayya Hospital, Sathupalli, Khammam District.
....Appellants/Opposite Parties And Mr. V. Babu, S/o. Ponnaiah, Aged about: 40 years, R/o. H.No. D-102, Pilot Colony, Bandarugudem (V), Manuguru Municipality, Khamman District, Telangana State.
..... Respondents/Complainant Counsel for the Appellants/Opposite Parties: M/s. U. Pratap Rao & Mr. M. Srinivas Counsel for the Respondents/Complainant : Mr. V. Babu (PIP) QUORUM: HON'BLE SRI V.V.SESHUBABU, MEMBER (M-J) & HON'BLE SMT R.S. RAJESHREE, MEMBER (N-J) MONDAY THE FOURTH DAY OF SEPTEMBER TWO THOUSAND TWENTY THREE 2 Oral Order :
1. This appeal is filed U/Sec. 15 of the Consumer Protection Act, 1986, praying this Commission may be pleased to allow this appeal and set aside the order dt. 19.02.2019 served on the appellant on 06.03.2019 passed in CC. No. 01/2018 on the file of the District Consumer Forum at Khammam, and pass such further order or orders which are deem fit and proper in the interest of justice.
2. Appellant counsel present and brought to the notice of this commission that the District Forum failed to give them an opportunity to file their evidence affidavit. The docket proceedings of the District Forum also reveal that the evidence affidavit of complainant not filed as also the evidence affidavits of op No. 2 & 3 though they have filed written version. The marking of documents for the complainant is also not reflected on the docket. Therefore, we are of the view that it is a fit case to remand with a direction to the district commission receive the evidence affidavit on both sides and also marking documents if any, for both sides and then by following the due process of law dispose the complaint on merits at the earliest. The appellant is permitted to withdraw the amounts deposited at the time of preferring the appeal.
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MEMBER(M-J) MEMBER (M-NJ)
Dt: 04.09.2023.
BSR
3
VVS (M-J) & RSR (M-NJ)
TELANGANA STATE
CONSUMER DISPUTES
REDRESSAL COMMISSION
AT HYDERABAD
FA. No. 212/2019
AGAINST ORDERS
In
C.C.01/2018
ON THE FILE OF DISTRICT
CONSUMER COMMISSION,
KHAMMAM
ORDER DATE : 04.09.2023.
BSR