C. ANURADHA Vs. ABHEESTA FINANCE COMPANY

JUDGEMENT

(1.) Having heard the learned counsel for the appellant and having perused the record, we are of the opinion that the appeal can be disposed of at the stage of admission.

(2.) Appellant is the complaint. On a complaint filed by her against M/s. Abheesta Finance Company, R.1 and its partners R.2 to R.8 for recovery of the amount covered under Fixed Deposit Receipt, the District Forum after enquiry by its order dated 3.2.2006 allowed the complaint against opposite party No.1 firm, however dismissed against opposite parties 2 to 8 on the ground that the complainant could not establish that they were the partners of opposite party No.1 firm.

(3.) Three years thereafter the complainant filed petition under Sec.27(a) of Consumer Protection Act impleading opposite parties 2 to 8 although the complaint was dismissed against them on the ground that they were partners of the Firm. The District Forum after considering the order passed earlier dismissed the application against opposite parties 2 to 8.