GAYATRI DEVI NISHAD Vs. V.K. MOTORS WORKS

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent(s) as detailed above, under Sec. 21(b) of Consumer Protection Act 1986, against the common order dtd. 24/4/2019 of the State Consumer Disputes Redressal Commission, Pandari Raipur, Chhattisgarh (hereinafter referred to as the 'State Commission'), in First Appeal (FAs) No. 1091/2018 and 28/2019 in which order dtd. 26/11/2018, District Consumer Disputes Redressal Forum, Raipur (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 508/2015 was challenged, inter alia praying to set aside the order passed by State Commission and allow the present revision petition.

(2.) Two separate appeals were filed by OPs in which the Revision Petitioner (hereinafter also referred to as complainant) was Respondent-1, the Respondent-2 and 3 (hereinafter also referred to as OP-2 and 3) were Appellants and Respondent-1 (hereinafter also referred to as OP-1) was Respondent-2 in the said FA/1091/2018; the Revision Petitioner (hereinafter also referred to as complainant) was Respondent-1, the Respondent-1 (hereinafter also referred to as OP-1) was Appellant and Respondent-2 and 3 (hereinafter also referred to as OP-2 and 3) were Respondent-2 and 3 in the said FA/28/2019 before the State Commission, the Revision Petitioner was complainant and Respondent(s) were OPs before the District Forum in the CC no. 508/2015. Parties will also be referred to as they were arrayed before the District Forum.

(3.) Notice was issued to the Respondent(s) on 21/1/2022. Parties filed Written Arguments/Synopsis on 12/12/2022 (complainant), 19/12/2022 (OP-1) and 14/12/2022 (OP-2 and OP-3) respectively.