RAMUTHAI Vs. K.G. MOHAN PRASATH

JUDGEMENT

(1.) Aggrieved by the concurrent findings and Orders passed by the District Consumer Disputes Redressal Forum, Madurai (for short, the District Forum) and the State Consumer Disputes Redressal Commission, Tamilnadu, Madurai Bench (for short, the State Commission), the Complainants filed the present Revision Petition No. 2782 of 2015 under Sec. 21(b) of the Consumer Protection Act, 1986 (for short, the Act). The Complaint filed by the Complainants (Petitioners herein) in District Forum was dismissed.

(2.) Aggrieved by this Order dtd. 10/2/2010 of the District Forum, the Complainants filed Appeal before the State Commission, which, vide its Order dtd. 12/8/2015, dismissed the Appeal.

(3.) As the District Forum and the State Commission have comprehensively addressed the facts of the case, which led to filing of the Complaint and passing of the Orders, I do not find it relevant to reiterate the same, when the findings of both the fora are concurrent on facts.