ASHOK KUMAR PARJAPAT Vs. COMMISSIONER, HARYANA ROADWAYS

JUDGEMENT

(1.) Three Revision Petition Nos. RP/224/2023, RP/225/2023, and RP/694/2023, have been filed by the Petitioner/Complainant under Sec. 58(1)(b) of the Consumer Protection Act, 2019 (the "Act"). These Revision Petitions challenged the Orders dtd. 1/12/2022, 8/8/2022, and 22/12/2022 passed by the State Consumer Disputes Redressal Commission, Panchkula, Haryana, Chandigarh (the 'State Commission'), respectively. These orders pertained to First Appeal Nos. FA/953/2018, FA/226/2021, & FA/40/2022. The State Commission, in these appeals by the Complainant, affirmed the impugned Orders, thus upholding the decisions made by the District Consumer Disputes Redressal Forum, Karnal, Jind & U.T. Chandigarh, respectively ("District Forum"), in CC/395/2016, CC/76/2019 & CC/1127/2019.

(2.) As the facts and questions of law involved in all three Revision Petitions are substantially similar, except for minor variations in dates, events and places, these Revision Petitions are being disposed of by this common Order. To facilitate clarity and convenience, FA No. 953/2018 shall be considered as the primary / lead case, with the facts outlined below being extracted from Consumer Complaint No. 395/2016.

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