AJMER DEVELOPMENT AUTHORITY Vs. SHIV CHARAN SINGH CHAUHAN

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioners against Respondent as detailed above, under Sec. 21 of Consumer Protection Act, 1986 against the order dtd. 29/11/2018 of the State Consumer Disputes Redressal Commission, Rajasthan, Jaipur (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 353 of 2018 in which order dtd. 8/5/2018 of District Consumer Disputes Redressal Forum, Ajmer (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 23 of 2014 was challenged, inter alia praying for setting aside the judgment dtd. 29/11/2018 passed by State Commission, in Appeal No.353/2018 and confirming the judgment dtd. 8/5/2018 passed by the District Forum, Ajmer in Complaint No.23/2014.

(2.) While the Revision Petitioners (hereinafter also referred to as Petitioners) were Respondents and the Respondent (hereinafter also referred to as Respondent/Complainant) was Appellant in the said FA353/2018 before the State Commission the Revision Petitioners were OPs and Respondent was Complainant before the District Commission in the CC No. 23/2014. Notice was issued to the Respondents on 6/3/2020. Parties filed Written Arguments/Synopsis on 21/6/2023 and 23/1/2023 respectively.

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