RAJ KUMAR GOYAL Vs. RAJIV SETHI

JUDGEMENT

(1.) THESE Execution Revision Petitions involve similar question of law; hence, decided by common order.

(2.) THESE Execution Revision Petitions have been filed by the petitioners against the order dated 18.11.2013 passed by the State Consumer Disputes Redressal Commission, U.T. Chandigarh (in short, 'the State Commission') in Appeal No. 491/2013 -Raj Kumar Goyal & Anr. Vs. Rajiv Sethi & 4 Ors., in Appeal No. 492/2013 -Raj Kumar Goyal & Anr. Vs. Inderaswer Agnihotri & 4 Ors. and in Appeal No. 494/2013 -Raj Kumar Goyal & Anr. Vs. Devi Chand Chauhan & 4 Ors. by which, while dismissing appeals, order of District Forum directing issuance of warrants of arrest was upheld. Brief facts of the cases are that complainant/Respondent No. 1 filed complaint before District Forum against OPs -Petitioners and Respondent Nos. 2, 3 & 4 and learned District Forum allowed complaint and directed OPs to refund deposited amount to the complainant along with interest. Appeal filed by the petitioner was dismissed by learned State Commission against which, revision petitions were filed by petitioners before this Commission. This Commission passed following order on 17.8.2012:

(3.) AS petitioners did not deposit 50% of the awarded amount within 4 weeks with the District Forum, District Forum in Execution Petition issued warrants of arrest against the petitioner. Appeals filed by petitioners were dismissed by learned State Commission vide impugned order against which, these revision petitions have been filed.