KAMLA DEVI Vs. AMBUJA CEMENT LIMITED

JUDGEMENT

(1.) The present First Appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 ('the Act') against the Order dtd. 27/9/2013 passed by the learned State Consumer Disputes Redressal Commission, Rajasthan, Jaipur ('the State Commission'), in Consumer Complaint No. 68 of 2011, wherein the Complaint filed by the Complainants (Appellants herein) was dismissed.

(2.) There is a delay of 47 days in filing the present Appeal. For the reason stated in IA/7941/2013, the delay was condoned vide order dtd. 18/7/2014.

(3.) For the sake of Convenience, the parties in the present Appeal being referred to as mentioned in the Complaint before the State Commission. 'Kamla Devi and Anr.' are referred as the Complainants. 'M/s. Ambuja Cement Limited and Ors' are referred to as the Opposite Party Nos.1, 2 and 3 (OPs) respectively in this matter.