Manappuram Finance Limited vs United India Insurance Company ...
2022 Latest Caselaw 8539 Ker

OP(C) NO. 1766 OF 2021
                                      1


               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
 WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                         OP(C) NO. 1766 OF 2021
AGAINST THE ORDER/JUDGMENT IN CC 148/2018 OF K.S.CONSUMER
                        DISP.REDRESSAL COMN.,TVM
PETITIONER/S:

               MANAPPURAM FINANCE LIMITED,
               MANAPPURAM HOUSE, VALAPPAD, THRISSUR DISTRICT,
               PIN-680 567, REPRESENTED BY ITS MANAGER-LEGAL,
               PRIYALAL.N.G.

           BY ADVS.
           R.BINDU (SASTHAMANGALAM)
           G.RAJAGOPAL (KUMMANAM)



RESPONDENT/S:

    1      UNITED INDIA INSURANCE COMPANY LIMITED,
           24, WHITES ROAD, CHENNAI, PIN-600 014.

    2      THE DIVISIONAL OFFICER, M/S. UNITED INDIA
           INSURANCE COMPANY LIMITED,
           PARK HOUSE, ROUND NORTH, THRISSUR, PIBN-680 001.

    3      THE STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
           THIRUVANANTHAPURAM, PIN-695 001, REPRESENTED BY
           ITS SECRETARY.

               BY ADV P.K. MANOJKUMAR (B/O)




        THIS    OP   (CIVIL)    HAVING    COME   UP    FOR    ADMISSION   ON
06.07.2022,       THE   COURT    ON   THE   SAME      DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 1766 OF 2021
                             2



                         JUDGMENT

The original petition is filed, interalia, to direct

the Consumer Disputes Redressal Commission,

Thiruvananthapuram to consider and dispose of CC

No.148/2018, within a time frame.

2. Pursuant to the order dated 13.10.2021 passed

by this Court, the Commission, through its Secretary,

by communication dated 17.11.2021, has informed this

Court that the above case can be disposed of within a

period of two months.

3. Heard; Smt.R.Bindu, the learned counsel

appearing for the petitioner and Sri.P.K.Manojkumar,

the learned counsel appearing for the respondents 1

and 2.

In the light of the pleadings and the materials on

record and after perusing the communication

submitted by the Commission, I direct the Consumer OP(C) NO. 1766 OF 2021

Disputes Redressal Commission, Thiruvananthapuram

to consider and dispose of C.C.148/2018 in accordance

with law, as expeditiously as possible, at any rate on or

before 23.12.2022.

sd/-

C.S.DIAS, JUDGE

rkc/06.07.2022 OP(C) NO. 1766 OF 2021

APPENDIX OF OP(C) 1766/2021

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 07.09.2018.