AJJAPPA VENKAPPA SHELWADI Vs. MANAGER SYNDICATE BANK

JUDGEMENT

(1.) WE find the office objections is really without any substance or tenability as pointed out by the learned Counsel appearing for writ petitioners, therefore, we have taken up the writ petition itself for preliminary hearing.

(2.) WE have heard Sri.G.R.Andanimath, learned Counsel appearing for the petitioners.

(3.) THE Consumer Forum dismissed the complaint particularly holding that the principles of res-judicata and the period of limitation operated against the complainants.