ADIT DEY Vs. DURGA CHARAN SHEE

JUDGEMENT

(1.) The present Revision Petitions (RPs) have been filed by the Petitioner ( OP No.2 before the District Forum) against Respondents ( Complainants before the District Forum) as detailed above, under Sec. 21 of Consumer Protection Act 1986, against the common order dtd. 12/5/2017 of the State Consumer Disputes Redressal Commission West Bengal (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.A/1181 and 1245 of 2014 in which order dtd. 20/8/2014 of Kolkata Unit ' II District Consumer Disputes Redressal Forum (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 378 of 2012 was challenged, inter alia praying for setting aside the orders of the Fora below.

(2.) Notice was issued to the Respondent(s) on 21/9/2017. Petitioner and respondent no.1 and 2 filed their Written Arguments / Synopsis. However, respondent no.3 did not file its Written Arguments / Synopsis.

(3.) As the aforementioned RPs have been filed against the common order dtd. 12/5/2017 of the State Commission, parties involved are the same and issues for consideration/determination are related, these are being taken up together under this order. However, for the sake of convenience, RP No. 1974 of 2017 is treated as the lead case and facts enumerated herein under are taken from RP No.1974 of 2017.