REGENT COMPUTRONICS PVT. LTD.

PEETHAMBARAN Appellant

V/S

Sathyasaroopan Respondents

Referred Judgements :-

CHERU OUSEPH V. KUNJIPATHUMMA [REFERRED TO]
STATE OF HARYANA VS. DARSHANA DEVI [REFERRED TO]
RAJU DAS VS. SUSHIL KUMAR DAS [REFERRED TO]
AMAR KAUR VS. KULBIR SINGH [REFERRED TO]
NOREEN R SRIKANTAIAH VS. L DASARATH RAMAIAH [REFERRED TO]
KALYANI AMMA BHARGAVI AMMA VS. OUSEPH VARKEY [REFERRED TO]
KANNIAMMAL VS. P NARAYANAN [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. PADMINI AMMA [REFERRED TO]
GOPALAN BHAVANI VS. RAGHAVAN ARAVINDAKSHAN [REFERRED TO]
MALABAR PALACE VS. KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION [REFERRED TO]
BHAGWATI DEVI VS. I.S. GOEL [REFERRED TO]

JUDGEMENT

(1.) The main prayer in this Transfer Petition (Civil) filed under Section 24 of the Code of Civil Procedure is as follows :

(2.) Sri.Saigi Jacob Palatty, learned Senior Government Pleader was requested by this Court to assist this Court in this matter.

(3.) Essentially the petitioner seeks transfer of Complaint Case, CC No.42/2015 now pending on the file of the District Consumer Redressal Forum, Alappuzha to the District Consumer Redressal Forum, Ernakulam. The present application has been filed only under the enabling provisions of Section 24 of the CPC. From a mere reading of Section 24 of the CPC it appears that cases pending before the Consumer Disputes Redressal Forum may not come within the zone and province of Section 24 of the CPC. Section 24 of the CPC reads as follows :

Click here to view full judgment.

PEETHAMBARAN Vs. SATHYASAROOPAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address