VEER SINGH Vs. KRISHNA SHARMA

JUDGEMENT

(1.) Petitioners, who were the complainants before the District Consumer Disputes Redressal Forum, Aligarh (for short 'the District Forum) have filed the present revision petition against the Order dated 2.2.2006 passed by the Uttar Pradesh State Consumer Disputes Redressal Commission, Lucknow (for short, 'the State Commission') wherein and where under the Appeal of the petitioners was disposed of with certain directions thereby reducing the overall amount awarded by the District Forum to Rs:50,000.

(2.) Shortly stated, the facts leading to the filing of the present complaint are:

(3.) On being served, respondents filed their Written Statement denying the allegations made in the complaint.