State Consumer Disputes Redressal Commission
Kilimanoor Co-Operative Agriculture ... vs M.M.Shibly on 18 April, 2012
Daily Order
Kerala State Consumer Disputes Redressal Commission Vazhuthacaud,Thiruvananthapuram Revision Petition No. RP/12/24 (Arisen out of Order Dated 12/01/2012 in Case No. CC/11/178 of District Thiruvananthapuram) 1. KILIMANOOR CO OPERATIVE AGRI AND RURAL DEVELOPMENT BANK KILIMANOOR TRIVANDRUM KERALA ...........Appellant(s) Versus 1. M.M.SHIBLY AMC 2/15,GRAMOM,ATTINGAL TRIVANDRUM KERALA ...........Respondent(s) BEFORE: HONARABLE MR. JUSTICE SHRI.K.R.UDAYABHANU PRESIDENT PRESENT: ORDER
KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION
VAZHUTHACAUD THIRUVANANTHAPURAM
REV.24/12
ORDER DATED 18.4.2012
PRESENT
JUSTICE SHRI.K.R.UDAYABHANU -- PRESIDENT
SHRI.K.CHANDRADAS NADAR -- JUDICIAL MEMBER
Kilimanoor Co-operative Agriculture and Rural Development Bank, Kilimanoor, -- REV.PETITIONER Reptd. by its Secretary.
(By Adv.Girish Kumar A.G & Ors) Vs.
1. M.M.Shibly, AMC 2/15, Gramam, Attingal, Thiruvananthapuram. -- RESPONDENTS
2. The Managing Director, Kerala State Co-operative Agricultural and Rural Development bank Ltd;
Regional Office P.B.No.192 Thiruvananthapuram -1.
ORDER JUSTICE SHRI.K.R.UDAYABHANU, PRESIDENT The revision petitioners are the opposite parties in CC.178/07 in the file of CDRF, Thiruvananthapuram. The order is sought to be revised the order issued in IA.331/11 seeking to file additional version. The Forum has disallowed the application.
2. It is submitted by the counsel for the revision petitioners that the complainant has filed the proof affidavit and thereafter filed an additional proof affidavit containing fresh statement of facts. The Forum has noted that there is no changing circumstances and no new facts were introduced. In the circumstances, we find that there is no prejudice caused to the revision petition as he has sought sufficient opportunity to contest the contentions of the complainant at the time of evidence. After filing proof affidavit and additional proof affidavit filing additional version will result in starting the matters afresh. It is to be noted that as per the CP Act the matter is to be disposed of within 3 months. The matter is of the year 2007.
In the circumstances, there is no scope for admitting the revision petition. The revision petition is dismissed in limine JUSTICE K.R.UDAYABHANU -- PRESIDENT K.CHANDRADAS NADAR -- JUDICIAL MEMBER [HONARABLE MR. JUSTICE SHRI.K.R.UDAYABHANU] PRESIDENT