RAJSHEKHAR IRANNA BHOGADE Vs. MADHUKAR ANANTRAO JADHAV

JUDGEMENT

(1.) In this revision, challenge by the opposite party is to the order dated 28.8.2007 of Consumer Disputes Redressal Commission Maharashtra State, Mumbai dismissing appeal against an order of the District Forum passed in execution proceedings taken out by the respondent/ complainant.

(2.) Only few facts need be noticed for deciding the present revision. Respondent had filed Complaint Case No. 400 of 2001 against the petitioner and on contest the complaint was accepted by the District Forum vide order dated 19.4.2004 with the directions, which being material, are re-produced below:

(3.) To execute this order, the respondent filed execution application which was dismissed by the District Forum by the order dated 28.6.2005. Dis-satisfied with that order, the respondent filed appeal which was allowed by the State Commission by the order dated 28.2.2006. Operative portion of this reads as: