BHIKAJI DAGDU MISAL Vs. HARIBHAU RAGHUNATH KAKDE

JUDGEMENT

(1.) THIS appeal is directed against the order passed by the District Consumer Disputes Redressal Forum, Pune, in consumer complaint No. 497/2011, whereby District Forum directed the appellant to provide information sought by the complainant by his application dated 16/08/2011 within a period of 6 weeks and pay a sum of Rs. 10,000/ - towards the compensation. Facts which are material for deciding this appeal are as under: - -

(2.) DISTRICT Forum considered the case made out by the parties and then held the appellant responsible for not providing requisite information and, therefore, passed the impugned order. Aggrieved thereby, appellant is before us.

(3.) LEARNED counsel for the appellant next submitted that in the matter of Shonkh Technologies Ltd. v. Tushar Mandlekar reported in, IV (2009) CPJ 280 (NC), the National Commission held that the complainant had lost his right to move the Consumer Fora after having exhausted the remedies under Right to Information Act. Specific observations of the National Commission are to the following effect: - -