RAJAN KAMDAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) ACCORDING to the petitioner, the Complaint Case No, 237 of 1998 was preferred by respondent No. 4 against the petitioner before the District Consumer Forum, Bokaro. It was decided behind the back of the petitioner on 12th October, 1999. Subsequently, when the matter was taken up for execution and order passed on 20th December. 2000 under Section 27 of the Consumer Protection Act, the petitioner could come to know of the same and intended to prefer appeal against the original order of October. 1999.

(2.) HOWEVER , in absence of appellate forum in the State of Jharkhand, he is not in a position to prefer appeal and for the same reason, the order dated 20th December, 2000 has been challenged in the present case.

(3.) IN the circumstances, this Court is not inclined to give any specific finding in one or other way in respect to the original order passed by the District Consumer Forum, Petitioner may pursue the matter before the State Commission, Jharkhand.