V.M. THIAGGU S/O. V. MUTHUMANICKAM GOUNDER AND V.M. RAGHU S/O. V. MUTHUMANICKAM GOUNDER Vs. KARNATAKA STATE COMMISSION FOR WOMEN REPRESENTED BY ITS CHAIRPERSON AND SMT. JAYAKUMARI RAJU W/O. LATE S.R. RAJU

JUDGEMENT

(1.) HEARD the Counsel for the petitioners. The Counsel for the respondent No. 2 remained absent though the matter was called out twice.

(2.) THE facts, as stated are that the petitioners are the residents of Pollachi Village in Coimbatore District in Tamil Nadu. The petitioners, who are stated to be the Directors of a Company, in the name of M/s PRT Exports and also doing business in Bangalore, had taken a premises on rent from the second respondent. The petitioners had also availed loans from the Stale Bank of Mysore for purposes of their business. The said Bank had granted Cash Credit facility for purposes of the petitioners' industry, engaged in the manufacture of clothes and had also grunted Rs. 70 Lakh under Foreign Demand Bill Purchase and under Foreign Inland Letters of Credit limit etc.

(3.) AT this point of time, the respondent No. 2, out of sheer vengeance and on account of proceedings having been initiated against her property, which she had offered as collateral security, filed a complaint against the petitioners before the Karnataka Slate Commission for Women. The said authority had issued summons to petitioner No. 1. The petitioner No. 1 had appeared before the first respondent and requested for a copy of the complaint which was refused. The petitioner No. 1 had thereafter filed an application seeking a copy of the same which was rejected. The petitioner No. 1 had to resort to the provisions of the Right to Information Act, 2005 ultimately to obtain a copy .of the complaint.