BHALCHANDRA MADHUKAR GANU Vs. SANJAY MANOHAR GADGIL

JUDGEMENT

(1.) THIS revision is directed against the two orders dated 9.5.2006 of Consumer Disputes Redressal Commission Maharashtra State, Mumbai disposing of appeal Nos. 1449 of 2001 and 1455 of 2001 filed by Smt. Janhavi Bhalchandra Ganu(not arrayed as a party in present revision) in following terms:

(2.) FACTS giving rise to this revision lie in a narrow compass. Sanjay Manohar Gadgil, respondent had filed a complaint against M/s. Akshay Finance which on contest, was allowed by the District Forum by the order dated 5.8.1999 with direction to M/s. Akshay Finance to pay total amount of Rs. 80,000 with interest from different dates and return 200 shares of BSES, 1000 shares of Cleo Finance and 200 shares of Global Board Ltd. to the respondent. English translation of the complaint written in Marathi is at pages 1 to 8 while that of written version at pages 9 to 13 in Vol. II. In the cause title of complaint the name and address of the opposite party which is material, are described as:

(3.) WRITTEN version was filed on behalf of M/s. Akshay Finance by the petitioner. Para No.1 of the written version which too is material, runs as follows: I, the undersigned(Bhalchandra Madhukar Ganu) run a proprietary firm styled Akshay Finance. I had borrowed Rs. 40,000 and Rs. 10,000 on interest from Shri Gadgil and Smt. Bhide respectively.