RATAN CH. BANIK Vs. DHANANJOY GHOSH

JUDGEMENT

(1.) This revision petition has been filed by petitioner against order dated 20.2.2014 passed by Learned State Commission in FA No. 24 of 2012- Ratan Ch. Banik Vs. Dhananjoy Ghosh; by which appeal was dismissed in default.

(2.) Complainant/respondent filed complaint before District Forum and Learned District Forum vide order dated 7.9.2012 allowed complaint and directed opposite party/petitioner to replace amplifier with a new set of similar model or to refund Rs. 22,000/- with 9% p.a. interest and further allowed compensation of Rs. 3,000/- and litigation cost of Rs. 2,000/-. Appeal filed by opposite party was dismissed by Learned State Commission vide impugned order against which this revision petition alongwith application for condonation of delay was filed.

(3.) Heard Learned Counsel for petitioner and perused record.