MAMAN CHAND SHARMA Vs. CITY PHOTOSTATE

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against order dated 19-03-2015 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission') in Appeal No. 640 of 2014 M/s City Photostat (Shop) No. 8 Vs. Dr. Maman Chand Sharma, by which while allowing appeal, order of District Forum allowing complaint was set aside.

(2.) Brief facts of the case are that opposite party/respondent charged R.25/- from the complainant/petitioner for sending a letter through fax without issuing any receipt. It was further submitted that other shop owners are charging Rs.10/- whereas opposite party charged excess amount. Alleging deficiency on the part of opposite party, complainant filed complaint before District Forum. Opposite party resisted complaint and denied allegation of paying Rs.25/- for fax and submitted that complainant handed over a torn currency note of Rs.20/- for change which request was rejected by him and prayed for dismissal of complaint. Learned District Forum after hearing both the parties allowed complaint and directed opposite party to pay Rs.2,000/- as compensation and Rs.2,200/- as litigation charges. Appeal filed by opposite party was allowed 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.