V. KAMESWAR RAO Vs. RATNESH JAISWAL

JUDGEMENT

(1.) This petition has been filed under Section 21(b) of the Act 1986 in challenge to the Order dated 17.05.2016 of the State Commission in appeal no. 137 of 2014 arising out of the Order dated 03.02.2014 of the District Commission in complaint no. 279 of 2007.

(2.) Heard the learned counsel on admission. Perused the record, including the District Commission's Order dated 03.02.2014, the State Commission's impugned Order dated 17.05.2016 and the petition.

(3.) The District Commission made its appreciation of the evidence and vide its Order dated 03.02.2014 dismissed the complaint, inter alia observing that the complainant had not come before the forum with clean hands and had hidden material facts in order to obtain unjust gains by abuse of the process.