S JAMES VINCENT Vs. GREATER COCHIN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS is an appeal against the order of 6th February, 1992 passed by the State Commission of Kerala in Complaint No. 34/90.

(2.) IT is not necessary to go into the facts of this case keeping in view the grounds on which the State Commission has dismissed the complaint.

(3.) ALL these facts disclose a gross abuse of the Consumer Protection Act including the filing of a false affidavit. There is no merit in the appeal, the order of the State Commission is upheld and the complaint shall pay a sum of Rs. 2,500/-as costs.