KALINDI ENTERPRISES Vs. SURESH G. KUMAR

JUDGEMENT

(1.) This revision petition has been filed in challenge to the Order dtd. 11/1/2023 in Appeal No. 2553 of 2006 of the State Commission Maharashtra arising out of Order dtd. 31/10/2006 of the District Commission in Complaint no. 68 of 2005.

(2.) Heard learned counsel for the petitioner and perused the record including inter alia the Order passed by the State Commission as well as by the District Commission and the memo. of petition.

(3.) The present petition has been filed against the concurrent findings returned by the two Fora below. The perusal of the record reveals that the contents of the complainant have been referred to in the Order passed by the District Commission and have also been narrated and discussed by the State Commission. In fact, the State Commission has dealt with the facts of the case and the allegations made in the complaint and the defence put forth by the opposite party / petitioner even more elaborately than the District Commission. It shall not serve any additional purpose to once again narrate them afresh. However, in order to bring for the hub of the matter which constitutes the central theme of complainant's grievance and the deficiency of service or the unfair trade practice committed by the petitioner / opposite party the relevant extract from the Order passed by the State Commission which succinctly captures the facts germane to the controversy may be may be usefully quoted hereinunder which reads as follows:-