SUNIL KUMAR HALDER Vs. SIKA INDIA PVT. LTD.

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 16.04.2009 passed by the West Bengal State Consumer Disputes Redressal Commission, Kolkata (in short, 'the State Commission') in Appeal No. FA/2009/32 Sri Sunil Kumar Halder Vs. Sika India Pvt. Ltd. by which, while dismissing appeal, order of District forum dismissing complaint was upheld.

(2.) Brief facts of the case are that Complainant/Petitioner purchased some materials and chemicals from a shop, which were manufactured by OP/respondent and after application of those products in the construction and renovation work, the walls of complainant's residence were damaged. Alleging deficiency on the part of OP, complainant filed complaint before District Forum. District Forum at initial stage not admitted complaint and dismissed as agreement signed between the parties was not filed and complaint was barred by limitation. Appeal filed by complainant was dismissed by learned State Commission vide impugned order against which, this revision petition has been filed.

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