DIWAKAR GOVIND BHANAGE Vs. AVADHUT BUILDERS PARTNERSHIP FIRM

JUDGEMENT

(1.) On a consumer dispute being raised by the petitioners against the partnership firm of the builders, Respondent 1 herein, the District Forum vide its order dated 14.01.2003 in consumer complaint case no. 334 of 2000 gave substantial relief to the petitioners. This order of the District Forum was confirmed by the State Commission in appeal filed by the builders firm. The petitioners, therefore, preferred execution application no. 17 of 2003 against the builders firm. Even as this application for execution of the order of the District Forum (also upheld by the State Commission) had been pending before the District Forum, it appears that another consumer complaint bearing no. 501 of 2007 came to be filed by the petitioners before the District Forum which has been dismissed by the District Forum vide its order dated 11.4.2008 on the ground that the complainant cannot file another complaint on the same cause of action. The complainant carried this order of the District Forum before the State Commission in appeal no. 703 of 2008 which has also been dismissed by the State Commission vide its impugned order dated 17.3.2009.

(2.) We have heard learned counsel for the petitioners and have also gone through the impugned order. The appeal of the complainant has been dismissed by the State Commission on sound reasoning. After perusing the same and hearing the submissions of learned counsel on admission hearing, we do not find any basis whatsoever to interfere with the concurrent orders passed by the fora below. The revision petition filed by the petitioners is, therefore, dismissed in limine with no order as to costs.