MINISTRY OF RAILWAYS Vs. V.VIJAY KUMAR

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Ministry of Railways against the order dated 24.09.2018 of the State Consumer Disputes Redressal Commission, Delhi, (in short 'the State Commission') passed in First Appeal No.487 of 2017.

(2.) Brief facts relevant for disposal of the present revision petition are that the respondent/complainant filed a consumer complaint before the Consumer Disputes Redressal Forum VI, Distt. New Delhi, (in short 'the District Forum') bearing complaint No.639 of 2013 in respect of the deficiency against the petitioner herein/opposite party. The District Forum vide its order dated 03.04.2014 directed the petitioner herein/opposite party to pay a compensation of Rs.75,000/- to the complainant.

(3.) The complainant preferred an appeal bearing no.556 of 2014 before the State Commission and the petitioner herein contested that appeal. The appeal was decided vide order dated 24.05.2017.