GENERAL MANAGER, NORTHERN RAILWAY Vs. HIMANSHU BOHRA

JUDGEMENT

(1.) Aggrieved by the concurrent findings and Orders passed by the Consumer Disputes Redressal Forum-VI, New Delhi (for short, the District Forum) and the Delhi State Consumer Disputes Redressal Commission (for short, the State Commission), the Petitioner / Opposite Party ' General Manager, Northern Railway filed the Revision Petition No. 997 of 2021 under Sec. 58(1)(b) of the Consumer Protection Act, 2019 (for short, the Act) against Himanshu Bohara / Complainant. The Complaint filed by the Respondent / Complainant being Consumer Complaint No. 797 of 2015 before the District Forum was allowed and the Opposite Party was directed to pay Rs.25,000.00 to the Complainant for mental agony and cost of litigation. The relevant portion of the Order dtd. 7/12/2018 is reproduced as under:-

(2.) Aggrieved by the Order dtd. 7/12/2018 of the District Forum, the Opposite Party filed Appeal before the State Commission, which, vide its Order dtd. 28/1/2021, dismissed the Appeal and affirmed the Order of the District Forum.

(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 find it unnecessary to reiterate the same in detail.