RAJ KISHORE Vs. KAMOD SINGH

JUDGEMENT

(1.) This revision is directed against the order of the UP State Consumer Disputes Redressal Commission, Lucknow (in short, "the State Commission") dated 1.7.2015 in first appeal No.134/2001, dismissing the appeal filed by the petitioner/respondent No.2.

(2.) On perusal of record we find that respondent No.1/Shri Kamod Singh filed a consumer complaint in District Forum Kushinagar alleging deficiency in service on the part of the opposite parties, namely, Anand Kumar Maddhesia, and the petitioner. The complaint was filed in the year 1994.

(3.) The District Forum, Kushinagar on consideration of pleadings of the parties and the evidence, allowed the complaint vide order dated 30.12.2000. By the said order the petitioner/opposite party No.2 was directed to pay the amount of stamp papers worth Rs.3,000/ - with 10% interest w.e.f. 3.11.1999 to the respondent/complainant.