AMRITA VENKATESWARLU Vs. KIRLOSKAR INVESTMENTS AND FINANCE LTD

JUDGEMENT

(1.) We are proceeding to dispose of this revision on consideration of the material, which has been made available in the appeal paper book.

(2.) At the resume itself, we wish to state that this Commission in exercise of power conferred under Sec.17 of Consumer Protection Act, 1986 took suo motu action specially, in view of peculiar circumstances and the petition has been numbered as Suo Motu Application No.85/2003.

(3.) On 26.6.2003 when this Commission was required to take cognizance and step into action, we have briefly adverted to the facts and circumstances entailing us to do so and which we have recorded in our brief recording made on 26.6.2003. "what we gathered that the Addl. District Forum, Nagpur, has made award in the complaint against the org. O. Ps. M/s. Kirloskar Investments and Finance Ltd. and in favour of the complainant Smt. Amrita Venkateswarlu. It appears that the said order remained to be complied with and it appears that on behalf of the complainant/decree holder, District Forum was moved in execution application. It appears that although it was brought to the notice of the Addl. District Forum, Nagpur that under the order passed by Hon'ble High Court, Karnataka, Hon'ble Shri K. A. Swamy Retired Chief Justice of Madras High Court (Chennai) and Dr. K. Shrinivasan, IPS, Ex-Director General of Police, Karnataka were appointed as members of the Committee probably constituted by the Hon'ble High Court in the proceeding adopted under Companies Act in respect of assets of M/s. Kirloskar Investments and Finance Ltd. It appears that Addl. District Forum, Nagpur has proceeded to issue process of, warrants against the said Members of the Committee for non-compliance of its order. "