NARINDERJIT SINGH SAHNI Vs. KULDEEP SINGH BAGGA

JUDGEMENT

(1.) This appeal has been filed by the appellant against the order dated 9.7.2007 passed by the State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission') in Consumer Case No. C-70/1999 Kuldeep Singh Bagga Vs. Okara Groups of Company & Ors. by which, complaint was allowed against the OPs and application for setting aside ex-parte order dated 9.7.2007 was dismissed.

(2.) Brief facts of the case are that complainant/respondent No. 1 filed complaint on 8.4.1999 before State Commission for refund of Rs.6,25,000/- deposited as fixed deposit with 2% per month interest. This complaint was dismissed in default on 29.9.2000. Complainant filed application for restoration of complaint on 31.1.2001 and notices were issued to OPs. As none appeared for complainant on 16.4.2002, this application was dismissed. Again complainant filed Misc. Application on 6.8.2002 on which notices were issued to OPs and this application was adjourned from time to time for hearing and ultimately adjourned for arguments to 9.7.2007. On 9.7.2007, it appears that none appeared before learned State Commission and learned State Commission vide impugned order dated 9.7.2007 allowed complaint and directed OPs to refund Rs.6,25,000/- along with compensation of Rs.25,000/-. OP No. 4 to 7 filed application for recall of order dated 9.7.2007 which was dismissed by learned State Commission vide order dated 13.9.2008 and appellant filed this appeal challenging both the orders.

(3.) Respondent Nos. 5 & 6 died and they were deleted.