DEO KUMAR AJMERIA Vs. AJAY KUMAR GUPTA

JUDGEMENT

(1.) WE do not find any illegality or jurisdictional error in the order passed by State Commission. Hence the Revision Petition is dismissed. Mr. Y. Krishan, Member"

(2.) I agree. I would, however, like to point out that the petitioner has been carrying on frivolous and vexatious litigation before the District, State and National Forum. In this case, the revision petitioner Shri Deo Kumar Ajmeria, who is an Advocate, boarded in bus on 7.5.1991 from Jashpur to Rajgarh. Immediately thereafter, the bus was requisitioned by the Collector and District Magistrate for election duty. The bus fare was refunded to the revision petitioner-complainant. He filed a complaint for deficiency in service against the operator of the bus claiming compensation of Rs. 15,000/-. The complaint was dismissed by the District Forum, Raigarh; his appeal against the order of the District Forum was dismissed by the State Commission. Thereafter, he has moved this revision petition before the National Commission whose finding is recorded above. I have been constrained to record these facts so that the Consumer Associations become aware that the Consumer Protection Act is being grossly misused including by people who know the law and' which often causes harassment of those who supply goods or render services.