SATYANARAYAN SAIN Vs. GOPAL SHARMA & ANR

JUDGEMENT

(1.) This revision has been filed against the order of the State Commission Rajasthan in Execution Appeal No. 844 of 2013 whereby the State Commission dismissed the appeal preferred by the petitioner decree holder against the order of District Forum Ajmer dismissing the execution application.

(2.) It may be noted that decree holder instead of appearing in person has sent a communication dated 23.06.2015 requesting that his revision petition may be decided after looking into the record.

(3.) Briefly stated, the facts relevant for the disposal of the revision petition are that petitioner filed a consumer complaint no. 211 of 2007 against the opposite Transport corporation and its officials in District Forum Ajmer alleging deficiency in service in respect of the bus hired by him. The opposite parties resisted the consumer complaint by filing written statement. The District Forum on consideration of the pleadings in the complaint and the evidence allowed the consumer complaint and directed the opposite parties to pay to the petitioner decree holder a sum of Rs.1196/- against the balance amount. The consumer forum also awarded compensation of Rs.2000/-.