SOMNATH PAUL Vs. URBAN LOGISTICS PVT. LTD.

JUDGEMENT

(1.) The present First Appeal (FA) has been filed by the Appellant against Respondent(s) as detailed above, under Sec. 17 of Consumer Protection Act 1986, against the order dtd. 4/5/2017 of the State Consumer Disputes Redressal Commission, West Bengal, Kolkata, (hereinafter referred to as the 'State Commission'), in Consumer Complaint (CC) no. 484/2015 inter alia praying to enhance the interest on the amount paid by the Complainant to OP-3 and to modify the order passed by the State Commission.

(2.) While the Appellant was the Complainant, the respondent(s) were OPs (OP-1, OP-2 and OP-3) in the said CC/484/2015 before the State Commission. Notice was issued to the Respondent(s). Parties filed Written Arguments/Synopsis on 26/9/2018 (Appellant/Complainant).

(3.) Brief facts of the case, as emerged from the FA, Order of the State Commission and other case records are that: -