UNION OF INDIA Vs. DAYA SHANKER TIWARI

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioners against Respondent as detailed above, under Sec. 21(b) of Consumer Protection Act, 1986, against the order dtd. 1/1/2015 of the State Consumer Disputes Redressal Commission, U.P. (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 2223/2005 in which order dtd. 26/3/2003 of District Consumer Disputes Redressal Forum, Pratapgarh (hereinafter referred to as District Forum) in Complaint (CC) No. 205/2003 was challenged.

(2.) While the Revision Petitioners (hereinafter also referred to as Opposite Parties) were Appellants before the State Commission and Opposite Parties before the District Forum and the Respondent (hereinafter also referred to as Complainant) was Respondent before the State Commission and Complainant before the District Forum. Notice was issued to the Respondent on 8/9/2015. Parties filed Written Arguments on 16/7/2020 (Petitioner) and on 17/9/2018 (Respondent) respectively.

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