SOMA DEVI Vs. GEETA RAM

JUDGEMENT

(1.) Feeling aggrieved against order dated 6.6.2003 passed by District Consumer Disputes Redressal Forum-II, U. T. , Chandigarh [for short hereinafter referred to as the District Forum] in Execution Application No.234 of 2000, this appeal has been filed by the execution applicants Smt. Soma Devi and others.

(2.) Notice of appeal was issued to the respondents. Respondent No.1 put in appearance through Mr. Jai Gopal Verma, Advocate while Mrs. Uma Gupta, Advocate appeared for respondent No.2. The record of the execution case was also summoned. Mr. D. D. Chaddha one of the appellant/complainant appeared in person and he submitted before us that he has already placed sufficient material on record of the case, which may be perused while deciding this appeal.

(3.) The learned Counsel for the respondents, on the other hand, contended that the execution application itself is not maintainable inasmuch as the District Forum-I, U. T. , Chandigarh dismissed the complaint vide order dated 19.10.1995. An appeal was filed before this State Commission, which was dismissed, vide order dated 9.7.1996. A revision petition was filed by the complainants before the Hon'ble National Consumer Disputes Redressal Commission, New Delhi [for short hereinafter referred to as the National Commission] which was also dismissed.