LAWS(NCD)-2023-11-59

REGIONAL ROVIDENT FUND COMMISSIONER Vs. N. RAVINDRANATHAN

Decided On November 29, 2023
Regional Rovident Fund Commissioner Appellant
V/S
N. Ravindranathan Respondents

JUDGEMENT

(1.) The present Revision Petition(s) (RP) have been filed by the Petitioner against Respondent(s) as detailed above, under Sec. 58 (1) (b) of Consumer Protection Act 2019, against the order dtd. 22/9/2020 of the State Consumer Disputes Redressal Commission, Kerala (hereinafter referred to as the 'State Commission'), in First Appeal (FA) Nos. 637 to 643 of 2018 in which order dtd. 23/6/2018 of Ernakulam, District Consumer Disputes Redressal Commission (hereinafter referred to as District Commission) in Consumer Complaint (CC) Nos. 826 to 829 of 2015 and 74, 76 to 78 of 2017 were challenged, inter alia praying for setting aside the order dtd. 22/9/2020 passed by the State Commission in the above said Appeals.

(2.) As the above stated seven RPs have been filed against the similar orders of the State Commission, Petitioner involved is the same, and issues for consideration are similar, these are being taken up together under this order. However, for the sake of convenience, RP 1042 of 2021 is treated as the lead case and facts enumerated herein under are taken from RP 1042 of 2021.

(3.) While the Revision Petitioner(s) (hereinafter also referred to as Opposite Party) was Appellant and the Respondent (hereinafter also referred to as Complainant) was Respondent in the said FA/637/2018 before the State Commission, the Revision Petitioner was OP and Respondent was Complainant before the District Commission in the CC/826/2018. Notice was issued to the Respondent on 18/1/2022. Parties filed Written Arguments/Synopsis on 12/9/2023 (Petitioner) and Respondent (28/8/2023) respectively.