ESCORTS LIMITED Vs. HARACHAT BAI

JUDGEMENT

(1.) Since both these revision petitions arise out of the same order dated 3.6.2003 of Madhya Pradesh State Consumer Disputes Redressal Commission, Bhopal, we propose to dispose them of by this common order.

(2.) Complaint jointly filed by respondent Nos. 1 and 2/complainants against the petitioner in R.P. No. 2804 of 2003 and petitioners/opposite parties 2 and 3 in R.P. No. 2800 of 2003 and Branch Manager, Oriental Bank of Commerce, Jabalpur/opposite party No. 4 after remand, on contest was dismissed by District Forum, by the order dated 24.4.2000.

(3.) Dissatisfied with that order, the complainants filed appeal which was allowed by the State Commission by the order under challenge in following terms: