ASSISTANT PROVIDENT FUND COMMISSIONER Vs. K.K.CHELLAPPAN

JUDGEMENT

(1.) The two Revision Petitions vide R.P. No.2376 of 2023 and R.P. No.2377 of 2023 are filed by the Assistant Provident Fund Commissioner/OP-1 ( "Petitioner ") against Mr. K.K. Chellappan and Anr. ( "Respondents "). These petitions challenge the Order dtd. 16/1/2023 in First Appeal No. 401/2016 and First Appeal No. 960/2015 respectively, passed by the learned Kera State Consumer Dispute Redressal Commission, Thiruvananthapuram ( "State Commission "), which dismissed FA No. 960/2015 and allowed FA No. 401/2016 which challenged the District Consumer Dispute Redressal Forum, Kollam ( "District Forum ") order dtd. 31/10/2015 in Complaint No. 07/2013.

(2.) For convenience, the parties are referred to as placed in the original Complaint filed before the District Forum.

(3.) Both RP 2376 of 2023 and RP 2377 of 2023 were filed with a delay of 117 days. However, in the interest of justice, the delay is condoned in both the Petitions.