M.R. SAIFI Vs. AMIT PANDEY

JUDGEMENT

(1.) The present Appeal Execution has been preferred under Sec. 73 of the Consumer Protection Act, 2019, assailing the order dtd. 3/7/2024 passed by the State Consumer Disputes Redressal Commission, Uttar Pradesh ("the State Commission") in Execution Application No. 12 of 2017. Vide the impugned order, the State Commission issued the following directions:

(2.) In the present Appeal Execution, the primary contention of the Complainant/Decree Holder is that the Opposite Parties remain liable to pay a balance sum of Rs.9,05,195.60 along with Rs.25,000.00 as litigation costs, calculated up to 6/3/2025. Conversely, the Appellants/ OPs assert that only Rs.1,56,013.00 (including litigation expenses) remains payable. Accordingly, they have prayed for appropriate directions regarding the final settlement of dues and for the appeal to be allowed.

(3.) The contents of the Appeal Execution, the Complainant's reply, and the impugned order dtd. 3/7/2024 of the State Commission in Execution Application No. 12 of 2017 have been perused.