SANDEEP SURESH YEOLEKAR Vs. SOW SNEHALATA

JUDGEMENT

(1.) REVISION petition no. 4359 of 2012 has been filed against the order of the State Consumer Disputes Redressal Commission, Mumbai, Circuit Bench at Aurangabad (the 'State Commission ') in First Appeal no. 223 of 2008 and First Appeal no. 1356 of 2008, decided under a common judgment and order dated 27th July 2011, in complaint case no. 76 of 2006 by respondent nos. 1 and 2 who were complainants no. 1 and 2.

(2.) DISTRICT Consumer Disputes Redressal Forum, Dhule (the 'District Forum ') vide its order dated 31st January 2008 gave the following order:

(3.) THE State Commission came to the following conclusions and ordered as under: