BANK OF BARODA Vs. SURESH BALIGA

JUDGEMENT

(1.) The present writ petition has been filed challenging the order dtd. 29/7/2024 passed by the National Consumer Disputes Redressal Commission (for short 'NCDRC') at New Delhi in First Appeal No.808/2022 preferred by the petitioner against the order dtd. 6/7/2022 passed by the Karnataka State Consumer Disputes Redressal Commission (for short 'KSCDRC') in Consumer Complaint No.192/2010 instituted by the complainant / respondent No.1.

(2.) The complainant is a jeweler having two shops bearing door Nos. 4-108 and 4-111 on the Main Road, Bantwal, Dakshina Kannada District. These two shops are separated by one shop in between. The main office or head office of the complainant is at door No.4-111, whereas the shop bearing No.4-108 is a branch office. The stock in trade and accounts as well as income tax returns are common in the name of the proprietorship, namely, Suresh Vasudev Baliga Jewellers.

(3.) The shops are owned by common proprietor.