ANIL PAHWA Vs. BALDIP SINGH

JUDGEMENT

(1.) These two revision petitions (RP No. 1579 of 2001 and RP No. 1580 of 2011) filed by one Anil Pahwa, who was opposite party no.2 before the District consumer Disputes Redressal Forum-I, U.T., Chandigarh (for short the District Forum) are directed against the order dated 21st of April, 2011 of the State Consumer Disputes Redressal Commission, U.T., Chandigarh (for short the State Commission) in Appeals No. 38 of 2010 and 39 of 2010 respectively. The State Commission has dismissed both the appeals of the petitioner against the order dated 11th of December, 2009 of the District Forum, directing the petitioner to pay alongwith Amarjeet Singh, opposite party no.1, and the Sarb Bank Employee and OUSET & C Society Ltd., opposite party no.3 jointly and severally the deposited amount, with 16% per annum rate of agreed interest from the date of deposit till its payment. It has also ordered to pay Rs.5000/- towards cost of litigation in each case.

(2.) Aggrieved against these orders of the State Commission, affirming the District Forum's order that the petitioner has filed these revision petitions.

(3.) These revision petitions and the orders of the State Commission assailed are identical in nature and we, therefore, proceed to decide both these revision petitions by this common order. For the facility of easy understanding, we will refer to the parties as the complainant(s) and opposite parties as arrayed before the District Forum.