S RAGAVACHARI Vs. V S NARAYANAN

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated 17. 12. 2002, passed in O. P. No. 788/1999 on the file of the District Consumer Disputes Redressal Forum (South), Chennai.

(2.) THE complainant in O. P. No. 788/1999 on the file of the District Consumer Disputes Redressal Forum (South), Chennai, is the revision petitioner.

(3.) THE complainant filed O. P. No. 788/1999 for directing the respondents/opposite parties to refund the amount of Rs. 15,000/- with interest and compensation and costs. On 25. 7. 2000 the consumer forum directed the respondents/opposite parties to pay an amount of Rs. 15,000/- with interest at 18% with a compensation of Rs. 5,000/- and with a cost of Rs. 500/ -. Thereafter the complainant filed an Execution Petition under Sec. 27 of the Consumer Protection Act to issue arrest warrant. But the execution petition was returned with an endorsement that already execution petition Nos. 96/2000 and 71/2001 were closed as the reference has been registered by BIFR No. 358/2000 dated 21. 11. 2000 and in view of the statutory protection under Sec. 22 of Sick Industrial Companies (Special Provision Act), 1985 (hereinafter called SICA), this forum has no jurisdiction and hence the petitioner/decree holder was directed not to file the E. P. hereafter.