SHAKUNTALA SHANKARRAO PATIL Vs. MAHENDRA RAVINDRA YADAV

JUDGEMENT

(1.) -THIS appeal filed by org. O. P. No. 12 in Consumer Complaint Nos. 276, 277, 150 and 220/2004 is directed against the order dated 18. 4. 2007 passed by District Consumer Forum, Kolahpur in Execution Application Nos. 205, 208, 239 and 260/2006 whereby the Forum below issued non-bailable warrants against the Directors of Vahandharak Nagri Sahakari Patsanstha (hereinafter referred to as "credit Society") including present appellant.

(2.) WE heard Mr. Rajiv Chavan, Advocate @ Mrs. Anita Marathe, Advocate for the appellant. None is present for the respondents.

(3.) THE learned Advocate Mr. Rajiv Chavan vehemently submitted that the appellant is the old lady of 83 years and therefore action under Section 27 of Consumer Protection Act, 1986 would be improper. He further argued that the appellant was a non-active Director of the Credit Society and therefore coercive action under Section 27 of Consumer Protection Act, 1986 is improper. He also brought to our notice that the appellant had taken loan from the Credit Society of which she was Director to the extent of Rs. 3,910 and the same has been repaid by her and therefore coercive action under Section 27 of Consumer Protection Act, 1986 should be dropped.