NANDLAL LOHARIYA Vs. JAGDISH CHAND PUROHIT

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the National Consumer Disputes Redressal Commission, New Delhi (hereinafter referred to as the 'National Commission') dtd. 25/11/2019 in Revision Petition No. 380/2019 and order dtd. 7/1/2020 passed by the learned National Commission in Review Application No. 348/2019 in Revision Petition No. 380/2019, by which the learned National Commission has dismissed the said revision petition and has confirmed the orders passed by the Rajasthan State Consumer Disputes Redressal Commission, Jaipur (hereinafter referred to as the 'State Commission') and the District Consumer Disputes Redressal Commission, Pratapgarh (hereinafter referred to as the 'District Forum') dismissing the complaint of the petitioner, the original complainant has preferred the present special leave petitions.

(2.) We have heard Shri Viraat Tripathi, learned Advocate appearing on behalf of the petitioner.

(3.) That the petitioner herein filed three complaints being complaint Nos. 101/2014, 102/2014 and 01/2015 before the District Forum through his three advocates against BSNL. All the three complaints came to be dismissed by the District Forum on merits. That after dismissal of the complaints, the petitioner herein filed a complaint against the three advocates who appeared on behalf of the petitioner in the aforesaid three complaints alleging deficiency in service on their part in contesting his cases before the District Forum.