LAWS(NCD)-2012-5-72

VIJAY KUMAR JAIN Vs. UNION OF INDIA

Decided On May 17, 2012
VIJAY KUMAR JAIN Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Petitioner/Complainant has filed this Revision Petition against the judgment and order dated 29.08.07 passed by the State Consumer Disputes Redressal Commission, Rajasthan (in short, 'the State Commission') in appeal no. 1742/06 whereby the State Commission has dismissed the appeal filed by the Petitioner upholding the order of the District Forum dismissing the complaint.

(2.) District Forum dismissed the complaint by observing thus:-