Jeny Mathew vs Consumer Disputes Redressal ...
2022 Latest Caselaw 7118 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR.JUSTICE V.G.ARUN
 FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944
                     WP(C) NO. 19648 OF 2022
PETITIONER/S:

             JENY MATHEW
             AGED 42 YEARS
             D/O. MATHEW, RESIDING AT CHENDRAYIL HOUSE, CMC
             - 25, CHERTHALA, ALAPPUZHA DISTRICT.
             BY ADVS.
             JOSEPH RONY JOSE
             E.A.JOSE

RESPONDENT/S:

     1       CONSUMER DISPUTES REDRESSAL COMMISSION
             ALAPPUZHA PAZHAVEEDU, P.O, ALAPPUZHA, PIN CODE
             - 688009, REPRESENTED BY ITS SENIOR
             SUPERINTENDENT.
     2       YESUDAS C.J
             CHAKKAMPARAMBU VEEDU, VADACKAL P.O, ALAPPUZHA,
             PIN - 688003.
     3       THOMAS P.J,
             KALARANS VARANAM P.O, ALAPPUZHA, PIN CODE -
             688555.
OTHER PRESENT:

             GP P.S.APPU


         THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   17.06.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.19648 of 2022

                                    -2-



                             JUDGMENT

Dated this the 17th day of June, 2022

Although, learned Counsel for the petitioner

raised various legal contentions, insofar as the

challenge is against the order of the Consumer

Disputes Redressal Commission, the writ petition

cannot be entertained, particularly in the light

of the law laid down in Cicily Kallarackal v.

Vehicle Factory [(2012) 8 SCC 524]. Accordingly,

the writ petition is closed, reserving the

petitioner's liberty to raise all contentions

before the State Consumer Disputes Redressal

Commission.

Sd/-

V.G.ARUN JUDGE

Scl/17.06.2022 W.P.(C) No.19648 of 2022