KUMARIBAI Vs. DEVENDRA SONKAR

JUDGEMENT

(1.) The Revision Petition (RP) 1835/2019 has been filed by the Petitioner against Respondents as detailed above, under Sec. 21(b) of Consumer Protection Act 1986, against the order dtd. 8/5/2019 of the State Consumer Disputes Redressal Commission, Chhattisgarh (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 1108/2018 in which order dtd. 28/11/2018 of District Consumer Disputes Redressal Forum, Rajnandgaon, Chhattisgarh (hereinafter referred to as District Forum) in Consumer Complaint CC/83/2018 was challenged, inter alia praying to set aside the order of the State Commission and restore the order of District Forum. FA/1108/2018 was filed by Respondent-1 herein (OP-1 before the District Forum). Similarly, RP/2622/2019 has been filed against order dtd. 24/9/2019 of the State Commission in FA/420/2019, in which order dtd. 26/11/2018 of District Forum in CC/220/2018 have been challenged. FA/420/2019 was also filed by Respondent-1 herein (OP-1 before the District Forum).

(2.) As the above stated RPs have been filed against the similar/related orders of the State Commission, parties involved are the same, and issues for consideration/determination are related, these are being taken up together under this order. For the sake of convenience, parties would also be referred to as they were arrayed before the District Forum.

(3.) While 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 the Respondent-2 (hereinafter also referred to as OP-2) was Respondent-2 in the said FA/1108/2018 before the State Commission, the Revision Petitioner was complainant and Respondents were OPs before the District Commission in the CC/83/2018.