NORTHERN RAILWAY Vs. BALBIR SINGH

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 21(b) of Consumer Protection Act, 1986, against the order dtd. 25/9/2014 of the State Consumer Disputes Redressal Commission, U.T., Chandigarh (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 311/2014 in which order dtd. 13/8/2014 of District Consumer Disputes Redressal Forum-I, U.T. Chandigarh (hereinafter referred to as District Forum) in Complaint (CC) No. 656/2013 was challenged, inter alia praying for setting aside the orders passed by the State Commission and dismissing the complaint.

(2.) While the Revision Petitioner (hereinafter also referred to as Opposite Party) was Appellant before the State Commission and Opposite Party 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 23/3/2015. Petitioner filed Written Arguments on 16/7/2020 (Petitioner). Written arguments not filed by the Respondent.

(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: -