GAJENDRA AGARWAL Vs. SHANTI KUMARI SINHA

JUDGEMENT

(1.) ABOVE noted petitions arises out of common order dated 22.5.2012, passed by Jharkhand State Consumer Disputes Redressal Commission, Ranchi (for short, 'State Commission ') vide which First Appeals of the petitioner (OP no.1) were dismissed.

(2.) FACTS in brief are that respondents no.1/complainants filed complaints against petitioner that he in connivance with OP no.2 has flouted a scheme "Tour and Travel Package " on petty deposits of Rs.2,950/- promising gift articles. As per complainants, they were denied all the promised facilities and as such petitioner and respondent no.2 have committed unfair trade practice.

(3.) OTHER contention raised by learned counsel is that the complaints filed before the District Forum are barred by limitation, as the cause of action has taken place in the year 2003, whereas, the complaints have been filed in the year 2006. In support, learned counsel has relied upon the following judgments of this Commission as well as that of Apex Court ;