SISIR BASAK Vs. PRADIP KUMAR SAHA

JUDGEMENT

(1.) This revision petition is against the order dated 15.02.2012 passed by the West Bengal State Consumer Disputes Redressal Commission, Kolkata (in short, 'the State Commission) in First Appeal no. 395 of 2011, whereby the State Commission dismissed the appeal of the petitioner/ complainant.

(2.) The brief facts of the case are as under;

(3.) The District Forum on a careful perusal of the petitioner of complainant along with annexed documents and oral evidence of both parties and the written version filed by the OP no. 1 and also after hearing the arguments advanced by counsels of both parties came to the conclusion that the petitioner/ complainant had no cause of action to file this case and he is not entitled to get any relief as prayed for. Hence, the complaint was dismissed on contest against OP no. 1 and ex parte against OP no. 2 without any cost.