A. SUBBU RAM Vs. TMT. P. ARUNA,

JUDGEMENT

(1.) On a perusal of the materials placed on record and upon hearing the learned counsel for the petitioner in all the above Civil Revision Petitions, it comes to be known that the petitioner is the partner of M/s. Muthuvel Associates, Dindigul who were carrying on business of lending and borrowing money from public and the respondents herein deposited certain amounts with the petitioner and his firm. But, when firm of the petitioner did not repay either the deposited amount or the maturity amount, the respondents herein have filed complaints before the District Consumer Redressal Forum, Dindigul, in C.O.P.Nos.53,54 and 58 of 2000 and also obtained decrees in their favour. Thereafter, all the respondents herein have filed Execution petitions respectively in E.P.Nos.7,8 and 11 of 2001 before the said Forum.

(2.) It further comes to be known that even after the receipt of the notices in the execution proceedings, the petitioner did not bother to appear before the District Consumer Disputes Redressal Forum, the said Forum by its order dated 02.05.2001 has passed an exparte order thereby issuing non -bailable warrants under Sec. 27 of the Consumer Protection Act,1986 as against the petitioner.

(3.) At this state, when the petitioner through his counsel applied for a copy of the order passed in E.P.No.7 of 2001 in C.O.P.No.53 of 2000, whereby the petitioner arrest was ordered, the District Consumer Disputes Redressal forum, Dindigul has declined to pass orders in the said application since the petitioner is deliberately absconding from appearing before the Court or submitting himself to the Court. It is only against this order dated 30.10.2001, the petitioner has come forward to file the above Civil Revision Petitions.