MAHILA CHIKITSALAYA Vs. SUMITRA

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner(s) against Respondent(s) as detailed above, under Sec. 21(b) of Consumer Protection Act 1986, against the order dtd. 15/5/2018 of the State Consumer Disputes Redressal Commission, Rajasthan, Jaipur, Bench 1 (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 751/2017 in which order dtd. 23/5/2017 of District Consumer Disputes Redressal Forum, Jaipur III, Jaipur (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 09/2012 (old no. 769/2008) was challenged, inter alia praying to set aside the order passed by State Commission.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as OPs) were Respondents and the Respondent(s) (hereinafter also referred to as Complainants) were Appellants in the said FA/751/2017 before the State Commission, the Revision Petitioner(s) were OPs and Respondent(s) were Complainants before the District Forum in the CC no. 09/2012 (old no. 769/2008).

(3.) Notice was issued to the Respondent(s). On account of absence of respondents despite service, vide order dtd. 13/12/2023, respondents were proceeded ex-parte. Petitioners filed Written Arguments/Synopsis on 31/10/2023.