SRI. SIDAGIRI Vs. SRI. KALLAPPA AND ORS.

JUDGEMENT

(1.) Heard the learned counsel for the petitioner on maintainability.

(2.) The office has raised an objection regarding maintainability of this petition. This petition is filed by accused No.11 in C.C.No.40/2016 filed by one Kallappa Ramu Kamble under section 200 of the Code of Criminal Procedure, 1973 (henceforth for brevity referred to as "Cr.P.C.) and under section 27 of the Consumer Protection Act, 1986 before the District Consumer Disputes Redressal Forum, Belagavi.

(3.) From the submission of the learned counsel for the petitioner, who made a submission today and perusal of the material go to show that the said complainant Sri.Kallappa R.Kamble, who is respondent No.1 herein had filed a complaint before the District Consumer Disputes Redressal Forum, Belagavi (henceforth for brevity referred to as "Consumer Forum") originally against 10 opposite parties, which included a Co-Operative Credit Society and its Board of Directors. The complaint was allowed and the opposite parties were directed to pay a particular sum of amount with interest at the rate shown in the order, which amount was said to be the amount of fixed deposit said to have been kept by the complainant with the said Co-Operative Society.