B.L. JOSHI Vs. BANK OF INDIA, KEDARESHWAR

JUDGEMENT

(1.) Can a Consumer Court set aside the 'compromise' entered into between the parties, pursuant to the order passed by the learned DRT? Can it set aside the order rendered by the DRT itself? Can it modify the directions given by the Hon'ble High Court of Gujarat?

(2.) This order shall decide four complaints, above mentioned, which entail the same questions of law and fact. All the complainants, namely, B.L. Joshi, S.L.Joshi, D.V.Joshi, (since deceased) through Legal Heirs B.L.Joshi & D.L.Joshi, K.B.Joshi, D.B.Joshi, Krishna B.Joshi, Bina (Uma) B.Joshi, Ravindra D.Joshi and Charulata D.Joshi, in Consumer Complaint No.171 of 2010 and again B.L. Joshi, through its Managing Director, Dayaram Liladhar Joshi and also through its Directors, Ravindera B. Joshi, Dr.(Mrs.) Krishna G.Thanky, Daksha B.Joshi, all through General Power of Attorney Holder, Jaysukh Bhimji Modha in Consumer Complaint No.172 of 2010, Glayland Ltd. (S.A.), London, U.K., through its Managing Director, U.B. Joshi and Dr. Girshchandra A. Thanki and through its Director Daksha M. Thanki all through General Power of Attorney Holder, Jaysukh Bhimji Modha in Consumer Complaint No.173/2010 and Glayland Ltd. (U.K.) through its Managing Director, Dayaram Liladhar Joshi and Ravindra D.Joshi, Dr.(Mrs.) Krishna G.Thanky, Daksha B.Joshi, Directors, all through General Power of Attorney Holder Jaysukh Bhimji Modha, filed the present four complaints in this Commission on 17.09.2010.

(3.) Case No. 171 of 2010: