SHAH DILIP KUMAR JAYANTILAL Vs. SHOBHABEN AMBADAS POTBATINI

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 26.02.2007 passed by the Gujarat State Consumer Disputes Redressal Commission, Ahmedabad (in short, 'the State Commission') in Appeal No. 662 of 2004 Shah Dilipkumar Jayantilal Vs. M/s. Valsad District Consumer Disputes Redressal Forum & Ors. by which, while dismissing appeal order of District Forum allowing complaint was upheld.

(2.) Brief facts of the case are that Complainant/respondent filed complaint before District forum and learned District Forum by order dated 14.8.2003 allowed complaint and directed OP/petitioner to provide new plain photo copier machine or to pay Rs.97,000/- with 16% p.a. interest and also to pay Rs.750/- as legal expenses. Appeal filed by OP No. 1 was dismissed by learned State Commission vide impugned order against which, this revision petition has been filed along with application for condonation of delay.

(3.) Heard learned counsel for the petitioner and perused record.