LAWS(NCD)-2020-7-69

RAVI DAVID PRABHAKAR Vs. DHONDIRAM

Decided On July 10, 2020
Ravi David Prabhakar Appellant
V/S
Dhondiram Respondents

JUDGEMENT

(1.) Dr. Ravi David Prabhakar, who was arrayed as Opposite Party No.-1 in the Complaint filed by the Complainant Shri Dhondiram has approached this Commission by filing this present Revision Petition under Section 21(b) of the Consumer Protection Act, 1986 (herein after referred to as 'Act') against the Order dated 04.02.2018 passed by the State Consumer Disputes Redressal Commission, Mumbai, Circuit Bench at Aurangabad, (herein after referred to as 'State Commission'), whereby the State Commission has allowed the Appeal preferred by the Complainant and had set aside the Order dated 23.09.2008 passed by the District Consumer Disputes Redressal Forum, Ahmednagar (Hereinafter referred to as, 'District Forum').

(2.) The State Commission had directed the Respondents i.e. the Opposite Party No.- 1 and 2 to pay Rs.2,00,000/- jointly and severally to the Complainant / Legal Heirs within a month from the receipt of this Orders, or else it will carry interest rate of 6% per annum from the date of the Order till realisation of the amount.

(3.) Briefly stated that the facts giving rise to the present Petition are as follows: