ROPAR IMPROVEMENT TRUST Vs. BALDEV RAJ

JUDGEMENT

(1.) This revision is directed against the order of the State Commission Punjab dated 29.04.2013. Briefly stated the facts relevant for the disposal of the revision petition are that respondent filed consumer complaint alleging deficiency in service against the petitioner Trust and its Executive Officer. The consumer complaint was allowed by the District Forum vide order dated 23.08.2001 in following terms:

(2.) The petitioners not being satisfied with the order of the District Forum filed an appeal before the State Commission and the State Commission vide its order dated 30.05.2005 modified the relief No.5 granted by the District Forum as under:

(3.) The aforesaid order of the State Commission has become final.