BIJU JOSEPH Vs. PRIYAMOL M. N.

JUDGEMENT

(1.) The present Revision Petition has been filed by the Petitioner under Sec. '""21(b) of the Consumer Protection Act, 1986 (the 'Act') against impugned order dtd. 3/11/2017, passed by the State Consumer Disputes Redressal Commission, Kerala ('"State Commission') in First Appeal No.378 of 2015. In this appeal, the Respondent No. 1/Complainant appeal was allowed, thereby set aside the Order dtd. 28/2/2015, passed by the District Consumer Disputes Redressal Forum, Wayanad, Kalpetta ('District Forum') in Consumer Complaint No. 255 of 2012, wherein the Complaint filed by the Complainant (Respondent No. 1 herein) was dismissed.

(2.) There was a delay of 32 days in filing the present Revision Petition. In the interest of justice, the same is condoned.

(3.) For the sake of convenience, the parties in the present matter are denoted as per their positions in the Consumer Complaint before the District Forum. Priyamol M.N., Proprietor-Akshaya Kendra is identified as the Complainant (Respondent No. 1 herein). Biju Joseph, Proprietor-Kaligraph Business Systems is identified as OP-1 (Petitioner herein) and The Manager/M.D., HCL Info System Ltd. is identified as OP-2 (Respondent No.2 herein), in the present matter.