SIDDHYVINAYAK INFRASTRUCTURE Vs. KAMALAKAR JAYANT SRIVASTAVA

JUDGEMENT

(1.) The respondents, although served with the notice issued by this Court, yet have chosen not to remain present before this Court either in person or through an advocate and oppose this appeal.

(2.) This appeal is at the instance of the original complainant before the District Consumer Disputes Redressal Forum, Nagpur (for short, 'the District Forum') and is directed against the judgment and order passed by the National Consumer Disputes Redressal Commission, New Delhi (for short, 'the National Consumer Commission) dtd. 12/12/2019 in the Revision Petition No. 1185 of 2015 by which the National Consumer Commission disposed of the Revision Petition filed by the appellant herein against the order passed by the District Forum, Nagpur.

(3.) The respondent no. 1 herein is the Original Complainant. He lodged a complaint under Sec. 12 of the Consumer Protection Act, 1986 before the District Forum at Nagpur which came to be registered as the Consumer Complaint No. 305 of 2008.