KALPANABEN KRISHNAKANT GUPTA Vs. BHUTADIYA DINESHBHAI PARAGBHAI & 2 ORS ; REGIONAL TRASPORT OFFICER; TRANSPORT COMMISSIPNER GUJARAT STATE OFFICE OF TRANSPORT COMMISSIONER APNA BAZAR

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 16.03.2012 passed by the Gujarat State Consumer Disputes Redressal Commission, Ahmedabad (in short, 'the State Commission') in Appeal No. FA/266 of 2012 Kalpanaben Krishnakant Vs. Dineshbhai Paragbhai Bhutadiya (Patel) & Ors. by which, while dismissing appeal, order of District Forum allowing complaint was upheld.

(2.) Brief facts of the case are that Complainant/Respondent no. 1 filed complaint before District Forum against OP No. 1&2/Respondent No.2&3 before District Forum and later on complainant moved application before District Forum for impleading OP No. 3/Petitioner as OP No. 3 in the complaint and learned District forum vide order dated 4.11.2011 allowed application and impleaded petitioner as OP No. 3. In order sheet dated 18.11.2011, it was observed as under:

(3.) After hearing complainant and OP No. 1 & 2, learned District forum allowed complaint against OP No. 3 and directed him to handover registration certificate to the complainant and dismissed complaint against OP No. 1&2. Appeal filed by OP No. 3 was dismissed by learned State Commission vide impugned order against which this revision petition has been filed.