SUMATI KESHAV JOSHIAPPLICA Vs. TECHNA ESSESA ENGINEERS

JUDGEMENT

(1.) This revision application is filed by the unsuccessful claimant. District Consumer Forum, Mumbai Suburban, dismissed the consumer complaint mainly and solely on the ground that the complainant is not a Consumer. The facts giving rise to this revision application are as under:

(2.) ONE Mr. Keshav Padmakar Joshi is in occupation of Flat No. 9 of Building No. 3 of Jeevan Nagar Co -op. Housing Society, Mulund (E), Mumbai. Ms. Sumati Keshav Joshi is daughter of occupant Shri Keshav Padmakar Joshi. The work of external repairs of building No. 3 was given to the O.P. Mr. Keshav Padmakar Joshi, occupant of Block No. 9 paid Rs. 37,000 through Repairing Committee of Jeevan Nagar Co -op. Hsg. Society to the O.P. Mr. Keshav Padmakar Joshi paid Rs. 10,000 by cheque directly to the O.P. for carrying out the internal repairs of Block No. 9. The complainant has serious grievance about the manner in which the repairs are carried out. Therefore, complainant filed consumer complaint before the District Consumer Forum, Mumbai Suburban.

(3.) FEELING aggrieved by the said order, the original complainant has filed this revision. We heard the learned Advocate Mr. Shirish Deshpande for the applicant and Mr. Milan Bhise, Advocate for the respondent/org. O.P.