OM PRAKASH Vs. MAHESH CHAND GUPTA

JUDGEMENT

(1.) Revision Petition No. 2531 of 2014 has been filed by the petitioner/complainant against the order dated 12.3.2014, passed by Rajasthan State Consumer Disputes Redressal Commission, Jaipur (short, State Commission ) in First Appeal No.428 of 2012.

(2.) The facts of the present case as per complaint are that petitioner/complainant is a resident of 65, Chetan Enclave, Phase II, Jaipur Road, Alwar, District Alwar, Rajasthan and is residing along with his family and the petitioner is running his business in Delhi and the family members of the petitioner are residing in Rajasthan.

(3.) The respondent/opposite party is a Civil Engineer by profession and used to do the construction of houses/shops on contract basis.