UMESH PRAKASH Vs. STATE BANK OF INDIA HAZRATGANJ

JUDGEMENT

(1.) In this revision petition, there is challenge to order dated 5.8.2008, passed by Uttar Pradesh State Consumer Disputes Redressal Commission, Lucknow (for short 'State Commission'), vide which appeal of the petitioner was partly allowed. Along with this petition, an application seeking condonation of delay of 1,159 days has also been filed. Petitioners filed a consumer complaint before the District Forum, alleging deficiency on the ground that petitioner No. 1 was not able to use his own deposit money for his business purpose which was lying with the respondents. Complaint of the petitioners was partly allowed by the District Forum.

(2.) Aggrieved by the order of District Forum, respondents/opposite parties filed an appeal before the State Commission, which partly allowed their appeal.

(3.) Dissatisfied with the order of the State Commission, petitioners have filed this revision petition.