OM PRAKASH SHARMA Vs. RUNGTA IRRIGATION LTD

JUDGEMENT

(1.) THIS order shall dispose of two appeals arising out of one common order passed in appeal Nos. 827 and 828/2000 passed by the Rajasthan State Consumer Disputes Redressal Commission, Rajasthan, while allowing the appeal of Area Manager, Rungta Irrigation Ltd. and dismissing the complaints of Om Prakash and Mal Singh.

(2.) IN so far as the case in revision filed on behalf of Mal Singh is concerned, he has expired and his LRs have not been brought on record. As such the appeal of Mal Singh has abated, and stood disposed off accordingly.

(3.) IN so far as the appeal of Om Prakash, complainant is concerned, the fact giving an occasion to file this appeal are mentioned herein below: