RAMESH KUMAR Vs. PUKKALAKKAT PROPERTIES PVT. LTD.

JUDGEMENT

(1.) The petitioner is aggrieved by an order by which the District Consumer Disputes Redressal Forum, Emakulam ('the District Forum' for short) constituted under the Consumer Protection Act ('the Act' for short) has rejected an application preferred by him for execution of an order passed under the Act.

(2.) The fads relevant for the disposal of the case are the following :

(3.) A counter-affidavit has been filed by lire first respondent in this matter. Though the first respondent has admitted in the counter-affidavit that they have also preferred an application for execution of the terms of the compromise, it is contended by them that the State Commission has not recorded the compromise arrived at between the parties in its order and therefore, Exhibit P-1 order cannot be executed. It was also contended by the first respondent that, at any rate, a compromise in the nature of one entered into between the parties in the case cannot be executed by the District Forum invoking its power under Sec. 25(3) of the Act.