HEMANGI HARISHCHANDRA GUND Vs. SHRINIVAS TRIMBAK JOSHI

JUDGEMENT

(1.) This revision petition has been filed by the petitioners against the order dated 24.10.2007 passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai (in short, 'the State Commission') in Appeal No. 1553/2005 Smt. Hemangi Harishchandra Gund & Anr. Vs. Shri Shrinivas Trimbak Joshi & Anr. During pendency of revision petition, petitioner filed I.A. No. 1880 of 2014 for impleading tenant as a party.

(2.) Petitioner filed I.A. No. 1880 of 2014 and submitted that tenant of the respondent who is occupying flat in dispute i.e. Flat No. 4 on the second floor of the Society be impleaded as party in the proceedings as complainant himself admitted this fact in the complaint and maintenance charges are also paid by him. Respondent filed reply and denied all allegations and prayed for dismissal of application.

(3.) Heard learned Counsel for the parties and perused record.