GODAVARI N KANJALE Vs. MADHAV LAXMAN JOSHI

JUDGEMENT

(1.) WE are in agreement with the view expressed by the State Commission that the dispute raised in the complaint petition out of which this appeal has arisen, relating to the alleged nonpayment of amounts due to the petitioner by way of pension by the respondent in whose service he had worked is not a consumer dispute and the petitioner cannot be regarded as a 'consumer'. The dismissal of the complaint on this ground was perfectly right. There is no merit in this appeal. It will accordingly stand dismissed. No costs. Appeal dismissed.