BHERULAL BHIMAJI OSWAL Vs. MADHUSUDAN N.KUMBHARE

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeals have been preferred against the judgment dtd. 20/11/2018 passed by the National Consumer Disputes Redressal Commission ["NCDRC", hereinafter] in Revision Petition No. 768 of 2016 filed by the respondent herein along with Revision Petition No. 2443 of 2016 filed by the appellant herein, whereby NCDRC allowed the respondent's revision petition, dismissed the appellant's revision, set aside the order of the State Commission and consequently dismissed the complaint.

(3.) It would be relevant to state that during the pendency of this appeal, the complainant-appellant had died and the appeal is being prosecuted by his legal heirs who have been brought on record.