U.P. KHADI GRAMODYOG BOARD Vs. SUNITA DEVI

JUDGEMENT

(1.) This revision is directed against the order of the U.P. State Consumer Disputes Redressal Commission, Lucknow (in short, 'the State Commission') dated 6.7.2015 whereby the State Commission dismissed the appeal preferred by the petitioner Board against the order of the District Forum for non-prosecution.

(2.) Briefly stated, facts relevant for the disposal of the revision petition are that Sunita Devi, an unemployed lady took a small loan of Rs. 31,500 for starting hosiery business. She filed a consumer complaint against the petitioner Board regarding the interest charged on the loan with following prayer: ,

(3.) The complaint was contested by the opposite party Board on merits as well as a technical ground that the respondent is not a consumer as envisaged under Sec. 2(l)(d) of the Consumer Protection Act, 1986.