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Judgment
-CASE under the Consumers Protection Act, 1983 praying that in the circumstances stated in the Memorandum of grounds filed herein the State Commission will be pleased to direct the respondents to pay the damages i.e. on the amount of Rs. 9,54,954.00 together with interest from the date of this suit and also an amount of Rs. 500/- towards the expenses for filing the suit and farther expenses thereon.
THIS case coming on for hearing upon perusing the Memorandum of grounds affidavit filed herein, and upon hearing the arguments of Kankati, Annapuranamma, part-in-person, the Court made the following order: This Complaint is filed by the widow of late Kankati Venkateswarlu, who worked for some time as a Driver in the APSRTC. It is stated that her husband was placed under suspension, while he was working as Driver in the APSRTC. The husband of the complainant died on 8.10.1980 it is alleged as the APSRTC has refused to take him back into service. Her grievance is that the R.T.C. is responsible for the death of her husband. She has claimed compensation for the loss suffered by her and the members of her family due to the death of her husband. She also claimed compensation from the R.T.C. for not providing employment to any member of the family after the death of her husband.
The facts mentioned in the complaint reveal that the complainant is not the, "consumer" within the meaning of the Consumer Protection Act, 1986, and the complaint does not relate either to purchase of goods or living of services for a consideration. In those circumstances, the complaint is dismissed as "not maintainable."
THE office shall return the papers to the complainant. Appeal dismissed.