ASKARI HUSSAIN Vs. DINESH KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) This civil appeal takes exception to the judgment and order dtd. 11/12/2024 [impugned order] of a Single Judge of the High Court of Judicature at Allahabad [High Court]. Vide the impugned order, the Single Judge allowed an application under Article 227 of the Constitution [Matters under Article 227 No. - 901 of 2024] of the first respondent by directing, inter alia, as follows:

(3.) Facts reveal that the first respondent had carried an appeal [First Appeal No. 156 of 2013] to the National Consumer Disputes Redressal Commission, New Delhi [NCDRC] from a final order dtd. 4/12/2012 of the State Consumer Disputes Redressal Commission, Uttar Pradesh [SCDRC] in Complaint No. 13 of 2006, lodged by the appellants. The SCDRC had allowed the complaint and awarded compensation of Rs.95.00 lakh to the appellants together with interest of 15%.