DILIP VASANTRAO KADAM Vs. ANIL BABURAO ACHAREKAR

JUDGEMENT

(1.) Petitioner/Complainant has preferred this revision under Section 21(b) of the Consumer Protection Act, 1986 (for short, 'Act') against impugned order dated 25.3.2010 passed by Consumer Disputes Redressal Commission, Maharashtra State, Mumbai(for short, 'State Commission') in (First Appeal No.1398 of 2009).

(2.) Initially, petitioner has filed a consumer complaint before Consumer Disputes Redressal Forum, Raigad (for short, 'Consumer Forum') against Respondent/Opposite Party seeking the following reliefs;

(3.) Respondent contested the complaint and filed its written statement.