SHRIVARI SONO SCANS Vs. B. SURESHAN T.M.

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 58(1)(B) of Consumer Protection Act 2019, against the order dtd. 18/4/2023 of the State Consumer Disputes Redressal Commission, Kerala (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 41/2021 in which order dtd. 29/1/2021 of District Consumer Disputes Redressal Forum, Kasaragod (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 173/2019 was challenged, inter alia praying for setting aside the order dtd. 18/4/2023 passed by the State Commission and order dtd. 29/1/2021 passed by the District Forum.

(2.) 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 in FA/41/2021 and Complainant before the District Forum in Complaint No. 173/2019.

(3.) Notice was issued to the Respondent on 31/8/2023. Parties filed Written Arguments on 12/12/2023 (Petitioner) and 14/12/2023 and 29/1/2024 (Respondent) respectively.