BASANT KUMAR KATARIYA Vs. ANGARAK DEV DESHMUKH

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioners against Respondent as detailed above, under Sec. 21 of Consumer Protection Act 1986, against the order dtd. 1/10/2015 of the State Consumer Disputes Redressal Commission, Chhattisgarh (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 177/2015 in which order dtd. 10/3/2015 of District Consumer Disputes Redressal Forum, Durg (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 311/2013 was challenged.

(2.) While the Revision Petitioners (hereinafter also referred to as Opposite Parties(OPs) were Appellants before the State Commission and OPs 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 15/6/2016. Parties filed Written Arguments on 21/6/2021 & 12/4/2023 (Petitioners) and 10/5/2023 respectively.

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