DIRECTOR, SGSITS Vs. PRASHANT S/O MITTHU TAWADE

JUDGEMENT

(1.) This revision is directed against the following order of the Madhya Pradesh State Consumer Disputes Redressal Commission, Bhopal (in short, "the State Commission") dated 31.7.2015 in first appeal No.1904/2014:-

(2.) Briefly stated, facts relevant for the disposal of the revision petition are that respondent Prashant filed a consume complaint against the petitioner/opposite party alleging deficiency in service on the part of the petitioner institute and sought compensation to the tune of Rs.39,060/-. The complaint was resisted.

(3.) The District Forum on consideration of the pleadings and the evidence allowed the complaint.