B S MANIKATTI Vs. S S HURAKADLI

JUDGEMENT

(1.) THIS revision petition has been filed against the order dated 08.02.2012 passed by the Karnataka State Consumer Disputes Redressal Commission, Bangalore (in short, 'the State Commission') in Appeal No. 4149/2011 – Sri B.S. Manikatti Vs. S.S. Hurakadli & Anr. by which appeal was dismissed at the admission stage and order of District Forum was upheld.

(2.) HEARD the petitioner in person and perused record.

(3.) BRIEF facts of the case are that petitioner/complainant was member of Gadag District Bar Association. His membership was removed from the Bar Association. He filed a complaint against the office bearers of Bar Association with a prayer to call for the records of register book of accounts, names of Advocates register book on account of resolution made and claimed Rs.5,00,000/- on account of deficiency in service by respondents. Respondents submitted before the District Forum that Gadag District Bar Association was registered on 19.6.2009 under Karnataka Society Registration Act, 1960 and as per bye-law No.8, name of the member in default to pay subscription fee was to be struck down and as the complainant was defaulter, his name was removed from the list of members. District Forum dismissed the complaint on the ground that complainant was not a consumer and bye-laws of the Association empowered to remove the name of the member if he failed to pay prescribed fee and further observed that complaint was time barred. The State Commission vide impugned order dismissed appeal at admission stage.