BIG BANYAN ROOTS Vs. MANU SHARMA

JUDGEMENT

(1.) The present First Appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') against the Order dtd. 27/2/2018 passed by the Karnataka State Consumer Disputes Redressal Commission, Bangalore (hereinafter to be referred as 'the State Commission'), in Consumer Complaint No.146 of 2017, wherein the Complaint filed by the Complainant (Respondent herein) was partly allowed.

(2.) There was 13 days delay in filing of this First Appeal. For the reason stated in IA 8496/2018, the same is condoned.

(3.) For Convenience, the parties in the present case are being referred to as mentioned in the Complaint before State Commission.