JALANDHAR IMPROVEMENT TRUST Vs. PREM CHAND

JUDGEMENT

(1.) Revision petition no. 2461 of 2013 has been filed under section 21 (b) of the Consumer Protection Act, 1986 against the impugned order dated 25.10.2012 passed by the Punjab State Consumer Disputes Redressal Commission, Chandigarh ('the State Commission') in First Appeal no. 158 of 2009 and RP no. 2500 of 2013 has also been filed against the impugned order dated 25.10.2012 in First Appeal no. 1173 of 2009. Since FA nos. 158 and 1173 of 2009 were disposed of by a common order dated 25.10.2012, we also propose to pass a common order in RP nos. 2461 and 2500 of 2013.

(2.) The facts of the case are being taken from RP no. 2461 of 2013 Jalandhar Improvement Trust vs Prem Chand.

(3.) The brief facts of the case as per the respondent/ complainant are that: