PRAVIN RAGHUNATHRAO PHADNIS Vs. VIJAY TRIMBAKRAO MORE

JUDGEMENT

(1.) ALL these four Revision Petitions are disposed of by this common order as similar legal issues are involved in all these Revision Petitions.

(2.) BEING aggrieved by the order, dated 15.10.2008, passed by District Consumer Forum, Akola, in Misc. Case No. 34/2008, 48/2009, 18/2008 and 28/2008, whereby directing the petitioner to deposit 30% of the amount up to 18.11.2009 and to file affidavit giving details of recovery and financial position of the society, failing which petitioner will proceed under Section 27 of Consumer Protection Act, the Petitioner who is appointed as Chief Administrator of Supersession Co -operative Society, has filed these Petitions.

(3.) THE respondent No. l has filed complaint claiming refund of deposit amount. The complaint was allowed and directions were issued to the society to refund the deposited amount with interest. As the order of District Forum was not complied within given period, the complainant / respondent No. l, filed an application under Section 27 of Consumer Protection Act praying for taking action against the defaulter. In the said application the impugned order has been passed which is challenged in this revision.