S.SREEKUMAR Vs. ANITHA
LAWS(KERCDRC)-2011-5-38
KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION
Decided on May 26,2011

Appellant
VERSUS
Respondents

JUDGEMENT

K.R.UDAYABHANU, J. - (1.)Revision petitioners are the opposite parties/respondents in I.A.401/09 in CC.122/08 in the file of CDRF, Kollam. The application filed by the revision petitioners for sending the discoloured cotton saree for laboratory examination to verify as to whether the complainant has used bleaching contents, was dismissed by the Forum.
(2.)The case of the complainant is that cotton saree with blouse purchased from the opposite parties for a sum of Rs.1275/-got discoloured on first wash itself. We find that the entire evidence in the matter has been adduced, that consisted of PWs 1 and 2 and Exts.P1 to P6. The application filed for sending the material for laboratory examination is seen filed but the order is obtained subsequentlty. There is no reason as to why the revision petitioner did not press for an order in I.A.401/09 that had been allegedly filed earlier. Sending the material for laboratory examination at this stage will only help to protract the proceedings.
(3.)In the circumstances we find that there is no illegality in the order of the Forum. Hence the revision petition is dismissed. Office will forward the LCR along with the copy of this order to the Forum.


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