VISHWAS SANTOSH MALVANKAR Vs. SANTOSH ATMARAM KALE

JUDGEMENT

(1.) Vide order dated 05-05-2010 passed in Complaint No.12 of 2004 the District Forum directed as under:

(2.) Being aggrieved from the aforesaid order of the District Forum the petitioners preferred an appeal before the concerned State Commission. Vide order dated 13-12-2012 the State Commission dismissed the appeal filed by the petitioners, thereby maintaining the above referred order of the District Forum. The petitioners did not challenge the order passed by the State Commission, either by way of a revision petition before this Commission or in any other manner. Consequently, the said order became final and binding in terms of Section 24 of the Consumer Protection Act.

(3.) Since the order passed by the District Forum and maintained by the State Commission was not complied, the complainants filed Execution Application No.13 of 2010 before the concerned District Forum. Vide order dated 01-08-2014, the District Forum directed the petitioners to undergo imprisonment for nine months each and to pay Rs.5,000/- each as compensation or to undergo simple imprisonment for another 15 days in default.