S K JHUNJHUNWALA Vs. DHANWANTI KUMAR & ANR

JUDGEMENT

(1.) This appeal is directed against the final judgment and order dated 01.09.2009 passed by the National Consumer Disputes Redressal Commission (hereinafter referred to as "the National Commission"), at New Delhi in First Appeal No. 93 of 2004 whereby the National Commission allowed the appeal filed by respondent No.1 and set aside the order dated 19.01.2004 of the State Commission, West Bengal, Kolkata in Complaint Case No.698/O/1997.

(2.) In order to appreciate the issue involved in the appeal, it is necessary to set out the relevant facts hereinbelow.

(3.) The appellant was the opposite party No.1 whereas the respondent No.1 herein was the complainant and respondent No.2 herein was the opposite party No.2 in the complaint out of which this appeal arises.