CHAIRMAN SHIVDAN SINGH INSTITUTE OF TECHNOLOGY & MANAGEMENT THROUGH PROF. S.H. MOHSIN DIRECTOR GENERAL Vs. VIVEK KUMAR

JUDGEMENT

(1.) This Revision Petition has been filed by the Petitioner against order dated 16.4.2014 passed by Learned State Commission in Appeal No. 307 of 2010- Chairman Shivdan Singh VS. Vivek Kumar, by which appeal was dismissed in default.

(2.) Complainant- Respondent filed complaint before District Forum and Learned District Forum allowed complaint and directed Opposite Party- Petitioner to pay to the Complainant- Respondent, Rs. 60,000/- with interest and further awarded Rs. 1,000/- as litigation cost. Appeal filed by the Opposite Party was dismissed by Learned State Commission by impugned order against which this Revision Petition has been filed.

(3.) Heard Learned Counsel for the parties finally at admission stage and perused record.