SUNIL KUMAR BIJPURIA Vs. PRIYA DUBEY @ PREETAM MISHRA

JUDGEMENT

(1.) THIS revision petition is preferred against the order dated 19.6.2012 passed by the learned Jharkhand State Consumer Dispute Redressal Commission Ranchi, Jharkhand in First Appeal No. 375 of 2009 by which the learned State Commission dismissed the appeal.

(2.) THE District Forum dismissed the complaint No. 14/2006 observing as no negligence or deficiency in service by OP/appellant.

(3.) AGGRIEVED by order of State Commission the present revision petition filed. We heard the learned Counsel of both the parties and perused the documents on record. Our findings are as follows: