CHIEF EXECUTIVE OFFICER CENTRAL GOVERNMENT EMPLOYEES WELFARE HOUSING ORGANIZATION Vs. MANOJ KUMAR PATEL

JUDGEMENT

(1.) The present First Appeal (FA) has been filed by the Appellant against Respondent(s) as detailed above, under Sec. 19 of Consumer Protection Act 1986, against the order dtd. 31/10/2019 of the State Consumer Disputes Redressal Commission, Odisha, Cuttack (hereinafter referred to as the 'State Commission"), in Consumer Complaint (CC) no. 34/2014 inter alia praying to set aside the order passed by the State Commission; direct Respondents to pay Rs.2,00,000.00 to OP-1 towards mental agony; direct Respondents to pay Rs.2,00,000.00 to OP-1 for litigation expenses

(2.) The Appellant was OP-1, respondent-1 was Complainant, and the respondent-2 was OP-2 in the said CC/34/2014 before the State Commission. Notice was issued to the Respondents. Parties filed Written Arguments/ Synopsis on 12/8/2021 (Complainant/Respondent-1), 5/7/2021 (Respondent-2/OP-2) and 30/9/2021 (Appellant/OP-1) respectively.

(3.) Brief facts of the case, as emerged from the FA, Order of the State Commission and other case records are that:-