BABU RAM Vs. SARTAJ ALI

JUDGEMENT

(1.) These two Revision Petitions RP/3493/2017 and RP/3494/2017 have been filed under Sec. 21(b) of the Consumer Protection Act, 1986 ('the Act') by the Petitioner against impugned orders dtd. 23/8/2017, passed by the State Consumer Disputes Redressal Commission, UP, Lucknow ( 'State Commission') in FA Nos. 1312 and 1314 of 2016. In these appeals, the Petitioner/Opposite Party appeal was dismissed, thereby affirming the Orders dtd. 1/6/2016, passed by the District Consumer Disputes Redressal Forum, Bareilly ('District Forum") in Consumer Complaint Nos.34/2015 and 36/2015 wherein both the complaints filed by the Complainants were allowed in part.

(2.) Since the facts and questions of law involved in both the Appeals are substantially similar, except for minor variations in dates and events, both the petitions are being disposed of by this common Order. For ease of reference, R.P. No.3493 of 2017 shall be considered as the lead case, and the facts presented below are drawn from Consumer Complaint No. 34/2015.

(3.) For convenience, the parties are being referred to as placed in the original Complaint filed before the District Forum.