CANARA BANK Vs. SWARAN SINGH SAGGU

JUDGEMENT

(1.) These cross First Appeals (FAs) has been filed by the under Sec. 15 of Consumer Protection Act 1986, against the common order dtd. 30/1/2018 of the State Consumer Disputes Redressal Commission, Punjab, (hereinafter referred to as the 'State Commission'), in Consumer Complaint (CC) no. 372/2016.

(2.) FA/675/2018 has been filed by the appellant, who were OPs before the State Commission in the said CC/372/2016 inter alia praying to set aside the order passed by the State Commission.

(3.) FA/1632/2018 has been filed by the appellant, who was the complainant in the said CC/372/2018 inter alia praying to enhance the compensation awarded by the State Commission.