Ponjanam Financiers vs Radhamani
2024 Latest Caselaw 12909 Ker

Kerala High Court

Ponjanam Financiers vs Radhamani on 22 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
       THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  WEDNESDAY, THE 22ND DAY OF MAY 2024 / 1ST JYAISHTA, 1946


                       OP(C) NO. 992 OF 2024
AGAINST THE ORDER/JUDGMENT DATED 07.08.2023 IN CC NO.413 OF
    2020 OF CONSUMER DISPUTE REDRESSAL FORUM, THRISSUR


PETITIONER/PETITIONER/OPPOSITE PARTY:

            PONJANAM FINANCIERS
            PONJANAM, KATTOOR P.O., REP BY MANAGING PARTNER
            VIJAYAN, S/O.KATTOR PISHARATH RAGHAVA PISHARODY,
            PONJANAM DESOM , KATTOOR VILLAGE , MUKUNDAPURAM
            TALUK , THRISSUR DISTRICT, PIN - 680702
            BY ADV
            K.A.SREEJITH


RESPONDENT/RESPONDNENT/COMPLAINANT:

            RADHAMANI
            D/O THALIYAKKATTIL KUNJIPPILLA , KARUVANNUR DESOM
            , MADAYIKKONAM VILLAGE , MUKUNDAPURAM TALUK,
            MADYIKONAM P.O,THRISSUR DISTRICT, PIN - 680712



     THIS     OP   (CIVIL)    HAVING   COME   UP    FOR    ADMISSION   ON
22.05.2024,    THE    COURT    ON   THE   SAME     DAY    DELIVERED    THE
FOLLOWING:
                                 2
OP(C) NO. 992 OF 2024




          Dated this the 22nd day of May, 2024

                         JUDGMENT

The application filed by the petitioner to recall the

respondent and to allow the petitioner to cross examine the

respondent was allowed by the Consumer Disputes

Redressal Commission, Thrissur on condition that the

petitioner shall pay a cost of Rs.1,000/-. I see no illegality or

impropriety in the order.

Hence, this Original Petition is dismissed.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE BR

OP(C) NO. 992 OF 2024

APPENDIX OF OP(C) 992/2024

PETITIONER'S EXHIBITS Exhibit P1 THE TRUE COPY OF IN C.C NO 413/2020 IN THE FILES OF CDRF, THRISSUR Exhibit P2 THE TRUE COPY OF THE COUNTER FILED BY PETITIONER IN C.C NO 413/2020 IN THE FILES OF CDRF, THRISSUR Exhibit P3 THE TRUE COPY OF AND IA NO 260/23 TO RE CALL RESPONDENT HEREIN TO ALLOW PETITIONER TO CROSS EXAMINE RESPONDENT WHO IS THE COMPLAINANT IN C.C NO

Exhibit P4 THE TRUE COPY OF COUNTER FILED BY RESPONDENT IN I.A. NO.260/2023 IN C.C NO

Exhibit P5 THE TRUE COPY OF THE ORDER DATED 07/08/2023 IN I.A.NO.26O/2023 IN C.C.NO.413/2020 OF CDRF, THRISSUR

RESPONDENT'S EXHIBITS: NIL