P. VIGNESH RAJ Vs. M.POMMAIAH

JUDGEMENT

(1.) The present Revision Petition has been filed by the Petitioner/Opposite Party against the impugned Order dtd. 10/6/2019, passed by the Tamil Nadu State Consumer Disputes Redressal Commission (hereinafter referred to as the 'State Commission') in First Appeal No. 80/2006 whereby the Appeal filed by the Petitioner was dismissed. Heard the learned Counsel for the Parties. Perused the material on record.

(2.) The District Forum allowed the complaint and directed the OP to pay Rs.5,00,000.00 as compensation and Rs.5,000.00 for mental grief and agony.

(3.) The OP filed the First Appeal before the State Commission, same was dismissed and affirmed the Order of the District Forum. Thus, the instant Revision Petition.