BASAVARAJ Vs. VEERANAGOUDA

JUDGEMENT

(1.) PETITIONER who is opponent No. 2 in Complaint No. 10/2010 on the file of District Consumer Disputes Redressal Forum at Bagalkot and Appeal No. 1188/2011 on the file of the Karnataka State Consumer Disputes Redressal Forum at Bangalore is before this Court under Article 226 and 227 of Constitution of India praying for quashing of Annexure -C, the order dated 10.12.2010 passed by the District Consumer Disputes Redressal Forum, Bagalkot in C.P. No. 10/2010 and Annexure -E, the order dated 20.06.2013 made in Appeal No. 1188/2011 on the file of the Karnataka State Consumer Disputes Redressal Forum at Bangalore.

(2.) LEARNED counsel for the petitioner submits that the petitioner in this writ petition is not liable to pay any amount and apart from that there is a violation of principle of natural justice and therefore the petitioner is entitled to seek efficacious remedy before this Court.

(3.) IN view of the above, the writ petition is dismissed as not maintainable.