HONOURABLE MR JUSTICE S BALAKRISHNA ERADI PRESIDENT Y KRISHNAN MEMBER A S VIJAYAKAR MEMBER AND B S YADAV MEMBER Vs. STATE

JUDGEMENT

(1.) THE question raised in this Revision Petition is whether a litigant who has instituted a suit or other proceeding in a Civil Court after payment of "Court fee" can be regarded as a "consumer" who has 'hired' or 'availed of' a service on payment of consideration. The State Commission, Gujarat answered this question in the negative dismissing the complaint which was filed before it by the appellant herein. Hence this Revision Petition by the complainant.

(2.) WE are in complete agreement with the aforesaid conclusion recorded by the State Commission as well as the reasons set out in the impugned order in support of the said view.

(3.) THE order of the State Commission is accordingly confirmed and this Revision Petition is dismissed. The parties will bear their respective costs.