R NARASIMHA REDDY Vs. KUCHAKULA SURENDER REDDY

JUDGEMENT

(1.) Appellant who was (opposite party No. 3) in the State Commission, has filed this appeal under Section 27A of the Consumer Protection Act, 1986 (for short as 'Act) challenging order dated 11.11.2011, passed by Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad (for short as 'State Commission').

(2.) Brief facts are that Consumer Complaint (No. 80 of 2009) was filed by respondent No. 1 (complainant in the State Commission) against respondent No. 2(opposite party No. 1) which is a partnership firm and its two partners, namely, appellant and Shri Jaligamma Prakash-opposite party No. 4 and also against opposite parties No. 5 to 7. However, opposite parties No. 4 and 7 have not been impleaded as a party in this appeal, for reasons best known to the appellant.

(3.) State Commission, vide its order dated 6.9.2010, allowed the complaint with following directions: