State Consumer Disputes Redressal Commission
Muthulekshmi S vs Assistent Exicutive Engineer, Kerala ... on 18 March, 2026
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
KERALA
FIRST APPEAL NO. SC/32/A/708/2017
MUTHULEKSHMI S
PRESENT ADDRESS - MUTHU LEKSHMI NIVAS, M G ROAD, ATTINGAL, TVM.,KERALA.
.......Appellant(s)
Versus
ASSISTENT EXICUTIVE ENGINEER, KERALA WATER AUTHORITY
PRESENT ADDRESS - SUBDIVISION, ATTINGAL, W S SECTION, 1/11 ATTINGAL.,KERALA.
.......Respondent(s)
BEFORE:
HON'BLE MR. JUSTICE SRI.B.SUDHEENDRA KUMAR , PRESIDENT
FOR THE APPELLANT:
NEMO
FOR THE RESPONDENT:
NEMO
DATED: 18/03/2026
ORDER
KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION VAZHUTHACAUD, THIRUVANANTHAPURAM APPEAL No.708/2017 ORDER DATED: 18.03.2026 (Against the order in C.C.No.231/2012 on the files of DCDRC, Thiruvananthapuram) PRESENT:
HON'BLE JUSTICE SRI. B. SUDHEENDRA : PRESIDENT KUMAR SRI. AJITH KUMAR D. : JUDICIAL MEMBER SRI. K.R. RADHAKRISHNAN : MEMBER APPELLANT:
Muthulekshmi S, Muthulekshmi Nivas, M.G.Road, Attingal P.O, Attingal Village, Chirayinkil Taluk, Thiruvananthapuram (by Adv. N. Kuttappan Thazhassery, Adv.M.G.Syamkumar, Adv.A.S.Prasanth, Adv. Jithin K.Abhijath & Adv. Adarsh S.S) Vs. RESPONDENTS:
1.
Assistant Executive Engineer, Kerala Water Authority, Sub Division, Attingal, W.Section 1/11 Attingal
2. Chief Engineer, Kerala Water Authority, Head Office, Thiruvananthapuram
3. Cashier/Bill Collector, Kerala Water Authority, Sub Division Attingal, W.S Section 1/11, Attingal ORDER HON'BLE JUSTICE SRI. B. SUDHEENDRA KUMAR: PRESIDENT There was no representation for the appellant continuously. Therefore, as per proceedings dated 30.01.2025, this Commission issued notice to the learned counsel for the appellant and posted the case to 10.04.2025. However, the appellant had no representation on 10.04.2025 and on the subsequent date. The appellant has also no representation on this date. Thus, the appellant is not having any representation continuously before this Commission.
2. From the conduct of the appellant, we are satisfied that the appellant has no interest in prosecuting the appeal. In the said circumstances, we are inclined to dismiss this appeal as provided under Rule 11 (6) (a) of the Consumer Protection (Consumer Disputes Redressal Commissions) Rules, 2020.
In the result, this appeal stands dismissed for non-prosecution.
JUSTICE B. : PRESIDENT
SUDHEENDRAKUMAR
AJITH KUMAR D. : JUDICIAL
MEMBER
K.R. RADHAKRISHNAN : MEMBER
VS
..................
SRI.B.SUDHEENDRA KUMAR
PRESIDENT