DHARMENDRA ASHWIN KUMAR SHAHA Vs. DADASO BALAPPA CHOUGULE

JUDGEMENT

(1.) Revision petition no. 1880 of 2013 has been filed against the order dated 31.03.2010 passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai ('the State Commission') in First Appeal no. 824 of 2008.

(2.) The brief facts of the case gleaned from the District Consumer Disputes Redressal Forum's ('the District Forum") Kohlapur are order as follows:

(3.) As per the final order passed by the District Forum in original complaint case no. 352 of 2007, the petitioner/ opposite party no. 2 and respondent nos. 9 to 20/ OP nos. 1 and 3 to 16 have not paid the total deposited amount of Rs.9,60,413/- to the respondent nos. 1 to 8/ complainant nos. 1 to 8. The respondents preferred an application under section 27 of the Consumer Protection Act, 1986. Notice was issued to the other side and the said notices are served on the petitioners. The Chairman of the Society Dharmendra Ashwin kumar Shaha put his appearance before the Forum through his advocate and prayed for time and accordingly time was granted by the Forum. Thereafter, two dates passed and despite that, petitioner did not file their say in the matter nor paid the deposited amount of the respondents.