LAKKAM ESWAR REDDY Vs. CONSUMER GUIDANCE SOCIETY

JUDGEMENT

(1.) The present Revision Petitions (RPs) has been filed by the Petitioners against Respondents as detailed above, under Sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 8/7/2011 of the State Consumer Disputes Redressal Commission, Andhra Pradesh (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 1629, 1630 and 1631 of 2008 in which order dtd. 30/10/2008 of District Consumer Disputes Redressal Forum, Vijayawada (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 01, 02 and 97 of 2008 was challenged, inter alia praying for setting aside the order dtd. 8/7/2011 of the State Commission.

(2.) While the Revision Petitioner (hereinafter also referred to as Opposite Party No. 1) was Respondent No. 1 before the State Commission and Opposite Party-1 before the District Forum and the Respondent No. 1 (hereinafter also referred to as Complainant) was Appellant before the State Commission and Complainant before the District Forum. Respondent No. 2 (hereinafter also referred to as Opposite Party No. 2) was Respondent No. 2 before the State Commission and Opposite Party No. 2 before the District Forum.

(3.) Notice was issued to the Respondent(s) on 30/11/2011 in all the Petitions. Parties filed Written Arguments on 27/8/2021 (Petitioner) and 6/11/2023 (Respondent No. 1) respectively. As the issues involved in all the three RPs are similar and challenge is to common order dtd. 8/7/2011 of the State Commission, they are taken up together. However, RP/3270/2011 is taken as lead case (FA/1629/2008 before the State Commission).