Chandran vs Elsy
2024 Latest Caselaw 23238 Ker

Kerala High Court

Chandran vs Elsy on 2 August, 2024

OP(C) No.1633/2024                             1/3

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT
                             THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
                     Friday, the 2nd day of August 2024 / 11th Sravana, 1946
                                      OP(C) NO. 1633 OF 2024

     IA 375/2024 IN CC 389/2020 OF CONSUMER DISPUTE REDRESSAL FORUM, THRISSUR

   PETITIONER/PETITIONER/OPPOSITE PARTY:

          CHANDRAN, AGED 54 YEARS, SON OF RAMAN, KARAPPURATH HOUSE,
          NELLIKUNNUKOORA DESOM, OLLUKKARA VILLAGE & P.O, THRISSUR DISTRICT,
          PIN - 680005

        BY ADVS.M/S.K.R.ARUN KRISHNAN, DEEPA K.RADHAKRISHNAN, JISSMON A
        KURIAKOSE, SANAL C.S & SIDHARTHAN M.T.

   RESPONDENT/RESPONDENT/PETITIONER:

          ELSY, AGED 70 YEARS, DAUGHTER OF VARGHESE, KURUVATH PANOKARAN HOUSE,
          NELLIKUNNUKOORA DESOM, OLLUKKARA VILLAGE & P.O, THRISSUR DISTRICT,
          PIN - 680005

        This OP(C) having come up for orders on 02.08.2024, the court on the
   same day passed the following;



                                                                               (p.t.o)
 OP(C) No.1633/2024                              2/3




                                     VIJU ABRAHAM , J.
                          ===========================
                                  OP(C) No. 1633 of 2024
                          ============================
                           Dated this the 2nd day of August, 2024

                                                ORDER

The learned Counsel for the petitioner relying on the

judgment in Ibrat Faizan v. Omaxe Buildhome Private Limited

[2022 (3) KLT 495] submits that High Court exercising the power

under Article 226 of the Constitution of India could interfere with

the orders passed by the Consumer Dispute Redressal Forum.

2. Registry to call for a report from the Consumer Dispute

Redressal Forum, Thrissur regarding the status of Ext.P10 I.A.

375/2024.

Post on 16.08.2024.

Sd/-

VIJU ABRAHAM JUDGE

sbk/-

02-08-2024 /True Copy/ Assistant Registrar

APPENDIX OF OP(C) 1633/2024

Exhibit P10 A TRUE COPY OF I.A NO. 375/2024 IN CC NO. 389/2020 DATED 22/4/2024 ON THE FILE OF THE CONSUMER DISPUTES REDRESSAL FORUM, THRISSUR

02-08-2024 /True Copy/ Assistant Registrar