STATE BANK OF INDIA Vs. DAULAT RAISINGHANI

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 31.7.2014 passed by the Rajasthan State Consumer Disputes Redressal Commission, Bench No. 1 Jaipur (in short, 'the State Commission') in Appeal No. 217/2009 State Bank of India Vs. Daulat Raisinghania & Anr. by which, while dismissing appeal, order of District Forum allowing complaint was upheld.

(2.) Brief facts of the case are that Complainant No.1/respondent No. 1

(3.) Heard learned Counsel for the petitioner at admission stage and perused record.