NARENDRA BHIKU KERKAR Vs. NARAYAN NAIK

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) We note that the complaint was instituted before the District Commission in 2009. The District Commission made its Order in 2014. The State Commission dismissed the appeal in 2015. This petition was filed in 2015, invoking the revisional jurisdiction of this Commission under Section 21(b) of The Consumer Protection Act, 1986. We are now in 2021. The respondent no. 1 has expired, his legal heirs have not been substituted. The legal heirs of the respondent no. 3 have not been served.

(3.) We feel it appropriate, and albeit necessary, to dispose this matter on the basis of the record. As such, we have perused the entire material on record, including inter alia the District Commission's Order dated 30.06.2014, the State Commission's Order dated 15.07.2015 and the petition.