LAWS(NCD)-2016-1-39

C.K. MOHANASUNDARAN Vs. K.U. GOPALAKRISHNAN NAIR

Decided On January 11, 2016
C.K. Mohanasundaran Appellant
V/S
K.U. Gopalakrishnan Nair Respondents

JUDGEMENT

(1.) This revision petition has been filed by Mr. C.K.Mohanasundaran, against the order dated 18.02.2011 of the Kerala State Consumer Disputes Redressal Commission, (in short 'the State Commission'), wherein the appeal filed by the petitioner was dismissed against the order dated 29.03.2010 of the District Consumer Disputes Redressal Forum, Malappuram, (in short 'the District Forum'), which allowed the complaint.

(2.) Brief facts of the case are that complainant/respondent applied before the petitioner for issuing the possession certificates for 48 cents and 58 cents which were owned by him as per partition deed No.2875/1974 of Sub Registrar Office, Tirurangadi and that though he had applied for the certificates on 13.03.2008, he was issued the possession certificate of 58 cents only and the other possession certificate relating to 48 cents of land was denied by the opposite party. Alleging deficiency in service in non-issuing the possession certificate for the 48 cents the respondent filed a consumer complaint before the District Forum, which passed the following orders:-

(3.) Aggrieved by the order of the District Forum, the petitioner filed an appeal before the State Commission, which was dismissed vide order dated 18.02.2011.