RANJEET SINGH Vs. KRISHNA SALES CORPORATION

JUDGEMENT

(1.) This review petition filed under sec. 21 of the Consumer Protection Act, 1986 (in short, the 'Act') assails the order of the Haryana State Consumer Dispute Redressal Commission, Panchkula, Haryana (in short, 'State Commission') in First Appeal No. 300 of 2015 and Appeal No. 130 of 2015 which were disposed of by way of a common order dtd. 2/11/2015 setting aside the order of the District Forum, Hisar (in short, 'District Forum') dtd. 8/1/2015 in Complaint No. 407 of 2011.

(2.) The revision petitioner/complainant has alleged that he was sold substandard cement by the respondent for which compensation is sought. It is averred that he had purchased 100 bags of cement manufactured by respondent no. 2 from respondent no. 1 who is a dealer for Shree Cement Ltd. for the flooring of his house. He engaged a local mason and undertook the work with proportionate mixing which was left to cure for 15 to 20 days. However, the cement did not set properly and was attributed by the mason to the poor quality of the cement. As there was no redress provided by the respondents, the petitioner approached the District Forum, Hisar by way of Consumer Complaint No. 4017 of 2011 which allowed the complaint and awarded compensation of Rs.1,20,000.00 with interest @ 9%, Rs.10,000.00 for mental agony and litigation costs of Rs.1100.00. Both parties approached the State Commission against this order, seeking enhancement of compensation and for setting aside the order respectively. By way of a common order, the State Commission dismissed the appeal of the revision petitioner herein for enhancement and allowed the respondent's appeal to set the order of the District Forum aside. This order is impugned before this Commission in the present revision petition.

(3.) The order of the State Commission in First Appeal No. 300 of 2015 and Appeal No. 130 of 2015 dtd. 2/11/2015 reads as below: