TEK SINGH ARORA Vs. RAJASTHAN PRASARAN NIGAM LTD

JUDGEMENT

(1.) The present revision petition has been filed by the complainant challenging the order of the State Commission dated 6.2.2020 in Appeal No.835 of 2018 whereby the order of the District Forum, dismissing his complaint, was confirmed and a cost of Rs.10,000/- was imposed upon him.

(2.) It is argued that he is a complainant and fighting for his just right and imposition of cost was unjustified. It is submitted that the impugned order is arbitrary and is liable to be set aside.

(3.) It is argued by the respondent that the present revision petition has no merit. Findings of the Fora below are based on the evidences on record and this commission cannot re-appreciate and re-assess the evidence in exercise of its jurisdiction under Section 21 (b) of the Consumer Protection Act, 1986 and substitute its own opinion where there are concurrent findings of the Fora below on the facts.