GOVIND AND ORS. Vs. PRADEEP

JUDGEMENT

(1.) This revision petition is directed against the order of Maharashtra State Consumer Disputes Redressal Commission, Circuit Bench at Aurangabad (in short, "State Commission") dated 19.9.2014 whereby State Commission allowed the appeal No.658/2010 preferred by the respondent/opposite party, set aside the order of the District forum granting compensation to the petitioner/complainant and dismissed the complaint.

(2.) Briefly put facts relevant for the disposal of revision petition are that the minor son of the petitioners/complainants was found dead at the swimming pool being run by the respondent/opposite party. The case of the petitioners in the consumer complaint is that the respondent is guilty of deficiency in service in not taking proper precaution which resulted in the death of son of the petitioners due to drowning.

(3.) The respondent opposite party in its written statement denied the allegations of the petitioner on merits. It was also pleaded that deceased is not a consumer qua the opposite party.