RAMESHBHAI S. SARVAIYYA Vs. RAMAKANT RAMCHANDRA JADHAV

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 02.03.2012 passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai (in short, 'the State Commission') in Appeal No. A/07/928 Shri Rameshbhai Shantilal Vs. Shri Ramakant Ramchandra Jadhav by which, application for filing additional documents was dismissed.

(2.) Brief facts of the case are that complainant/petitioner filed complaint before District Forum for refund of Rs.75,000/- and after hearing both the parties, complaint was dismissed by District Forum. Petitioner filed appeal before State Commission and during pendency of appeal petitioner moved application for filing additional documents which was dismissed by learned State Commission vide impugned order against which, this revision petition has been filed.

(3.) Heard learned Counsel for the parties and perused record.