RAJPAL SINGH Vs. DEVENDRA PRASAD (HANDWRITING EXPERT)

JUDGEMENT

(1.) THIS revision by complainant Rashpal Singh is directed against the order dated 8.10.2009 passed by District Consumer Forum -I, U.T. Chandigarh whereby his complaint bearing No. 925 of 2009 for refund of Rs. 5,500 paid to Sh. Devendra Prasad as expenses of his being expert witness was dismissed in limine with a penalty of Rs. 10,000 under Section 26 of the Consumer Protection Act.

(2.) IN nutshell the facts culminated to the commencement of this appeal may be recapitulated thus:

(3.) THE District Consumer Forum after hearing the Counsel for complainant and perusing the record came to the conclusion that the complaint was not a fit case for regular hearing and dismissed the same vide order dated 9.7.2009 with costs of Rs. 10,000. The complainant then filed a revision petition before this Commission wherein vide order dated 8.9.2009 the impugned order dated 9.7.2009 was set aside and the case was remanded back to the District Forum to give the complainant an opportunity of being heard. However, after hearing the representative of complainant, the District Forum vide order dated 8.10.2009 again dismissed the complaint and directed the complainant to pay to OP Rs. 10,000 as compensation under Section 26 of the Consumer Protection Act.