RANGE GOWDA Vs. FIRE TECH BAKERY EQUPMENTS

JUDGEMENT

(1.) The present First Appeal (FA) has been filed by the Appellant against Respondent as detailed above, under Sec. 51 of Consumer Protection Act 2019, against the order dtd. 4/12/2019 of the State Consumer Disputes Redressal Commission, Karnataka, Bangalore (hereinafter referred to as the 'State Commission'), in Consumer Complaint (CC) no. 01/2013 inter alia praying to set aside the order passed by the State Commission. The Appellant was the complainant and the respondent was OP in the said CC/01/2013 before the State Commission. Notice was issued to the Respondent. Parties filed Written Arguments/Synopsis on 15/1/2024 (Appellant) and 17/1/2024 (Respondent) respectively.

(2.) Brief facts of the case, as emerged from the FA, Order of the State Commission and other case records are that:-

(3.) Vide Order dtd. 4/12/2019, the State Commission has dismissed the complaint on account of maintainability, treating the appellant not being consumer. Appellant has challenged the Order dtd. 4/12/2019 of the State Commission mainly on following grounds: