INDIAN RAILWAY Vs. UMA AGARWAL

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioners against Respondent as detailed above, under Sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 14/9/2020 of the State Consumer Disputes Redressal Commission Rajasthan (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 935 of 2019 in which order dtd. 8/8/2019 of District Consumer Disputes Redressal Commission Bikaner hereinafter referred to as District Commission) in Consumer Complaint (CC) no 47 of 2018 was challenged, inter alia praying for setting aside the order dtd. 14/9/2020 of the State Commission and order dtd. 8/8/2019 of the District Forum.

(2.) While the Revision Petitioners (hereinafter also referred to as OPs) were Appellants and the Respondent (hereinafter also referred to as Complainant) was Respondent in the said FA No. 935 of 2019 before the State Commission, the Revision Petitioner were Opposite Parties and Respondent was complainant before the District Forum in the CC no 47 of 2018.

(3.) Notice was issued to the Respondent(s) on 17/5/2021. Both the Parties filed Written Arguments/Synopsis on 6/7/2023.