JAYA ENTERPRISES Vs. P. RAM PRASAD

JUDGEMENT

(1.) This is an unusual appeal filed against two orders in two interlocutory applications arising out of an Execution Petition 12/2005 in Consumer Complaint No.115/2005 on the file of District Forum, Prakasam at Ongole. The appeal is characterized as unusual as it makes a departure from the time tested practice of filing revisions only against interlocutory orders as the device of appeal is set apart by force of practice only for assailing the final orders passed by the District Forum in the Consumer Complaints invoking the jurisdiction under Section 15 of the Consumer Protection Act. Be that as it may, this litigation exemplifies the ease with which the abuse of process of law can be carried on to its extremities threatening the very fabric of rule of law.

(2.) The brief history and the current facts of this matter the proper appreciation of which is essential for rescuing the issues from the mire of total confusion are narrated below:

(3.) The first respondent and 40 others filed a consumer complaint C.C.No.115/2005 against the appellants and some others in the District Forum, Prakasam at Ongole. The District Forum passed an order on merits, the operative portion of which is as follows: