State Consumer Disputes Redressal Commission
P.V.Sanjeeva Raos/O.Late Rajeshwar ... vs M/S.Narne Estates Pvt. ... on 21 December, 2010
FA BEFORE THE A.P STATE CONSUMER DISPUTES REDRESSAL COMMISSION AT HYDERABAD. Tr.A.No.2 of 2010 against C.C.No.584/2009 District Forum-II, Hyderabad. Between: P.V.Sanjeeva Rao S/o.late Rajeshwar Rao Aged 51 years, R/o.H.no.3-4-791, Barkatpura, Hyderabad. ..Petitioner/ Complainant And 1.
M/s.Narne Estates Pvt. Ltd., Gunrock Enclave, Secunderabad-500 009 Rep. by its Managing Director.
2. The General Manager, (Customer Services) M/s.Narne Estates Pvt. Ltd., Gunrock Enclave, Secunderabad-500 009 Respondents/ Opp.parties.
Counsel for the Petitioner: Mr.K.Jagathpal Reddy Counsel for the Respondents: -served.
QUORUM: THE HONBLE SRI JUSTICE D.APPA RAO, PRESIDENT SRI SYED ABDULLAH, MEMBER.
AND SRI R.LAKSHMI NARASIMHA RAO, MEMBER TUESDAY, THE TWENTY FIRST DAY OF DECEMBER, TWO THOUSAND TEN Oral order:(Per Honble Justice Sri D.Appa Rao, President) *** None appears for the respondents despite service of notice.
This is an application filed by the petitioner/complainant to transfer the complaint from the file of District Forum-II, Hyderabad to District Forum-III, Hyderabad to be tried along with C.C.No.227/2009 on the ground that the subject matter is one and the same and between the same parties.
The respondents did not choose to contest, obviously, having no objection.
For the reasons stated above, we see no reason as to why this application should not be allowed.
In the result this application is allowed and C.C.No.584/2009 from the file of District Forum-II, Hyderabad is transferred to District Forum-III, Hyderabad to be tried along with C.C.No.227/2009, according to law.
Sd/-PRESIDENT.
Sd/-MEMBER.
SD/-MEMBER.
JM Dt.21-12-2010