State Consumer Disputes Redressal Commission
Kapurchand Kotecha Urban Co-Operative ... vs Mangilal Bhimchand Jain on 19 November, 2013
1 FA/214/2010 Date of filing :03/03/2010 Date of order :19/11/2013 MAHARASHTRA STATE CONSUMER DISPUTE REDRESSAL COMMISSION,MUMBAI, CIRCUIT BENCH AT AURANGABAD.
FIRST APPEAL NO. : 214 OF 2010 IN COMPLAINT CASE NO.: 850 OF 2008 DISTRICT CONSUMER FORUM : JALGAON.
01. Kapurchand Kotecha Urban Co-operative Credit Society Ltd Bhuswal through its Manager Pramod Surupchand Chhajed R/o.Bhuswal, Tq.Bhuswal Dist. Jalgaon.
02. Shantilal Javerilal Surana R/o.Bhuswal Tq.Bhuswal Dist.Jalgaon Working as Chairman of the Kapurchand Kotecha Urban Co-operative Credit Society Ltd Bhuswal. Appellants.
VERSUS Mangilal Bhimchand Jain R/o.Ram Mandir Ward Bhuswal Tq.Bhuswal, Dist.Jalgaon.
(Claiming to be President of Mahaveer Seva Sangh Bhuswal) Respondent.
CORAM : Mr.S.M.Shembole, Hon`ble Presiding Judicial Member.
Mrs.Uma Bora, Hon'ble Member.
Mr.K.B.Gawali, Hon`ble Member.
O R A L O R D E R Per.Mr.S.M.Shembole Hon'ble Presiding Judicial Member.
1. Both the appellants as well as their counsel Shri. A.D.Shinde are absent. Respondent Shri. Mangilal Bhimchand Jain as well as his counsel Shri.S.G.Chapalgaonkar are also absent .However, proxy Adv. Shri.Sandip Gaikwad appeared with authority letter of Adv.Shri.Chapalgaonkar for the respondent. On last date as well as earlier date nobody for the appellants was present therefore the appeal deserves to be dismissed in default.
22. However, we have gone through the copy of impugned judgment and order and we find that the impugned judgment and order is just, proper and legal. Hence the appeal is dismissed. No order as to cost.
K.B.Gawali Mrs.Uma Bora S.M.Shembole Member Member Presiding Judicial Member Patil A.H. Steno H.G.