SATYA NARAYAN MISRA Vs. ASHOK KUMAR SAXENA

JUDGEMENT

(1.) The appellant (opposite party) Satya Narayan Misra has filed Appeal No.1649/sc/96 against the order dated 16.8.96 passed by District Forum, Badaun in Complaint Case No.260/95 by which the District Forum had directed the appellant (opposite party), to pay Rs.10,629/-alongwith interest at the rate of 12% per annum from the date of the bill upto the date of the payment and also costs of Rs.150/-. He (Satya Narayan Misra) also filed a Revision No.01/sc/97 against the order dated 25.10.96 by which a notice was issued to the appellant/revisionist under Sec.27 of the Consumer Protection Act, 1986 convicting him with simple imprisonment of 3 months and fine of Rs.250/- for the revisionist having failed to comply with the order dated 16.8.96 passed in Case No.260/95.

(2.) On 16.1.97 the appeal and revision both were fixed for hearing. Both the parties represented by Mr. Sanjay Saxena and Mr. R. K. Gupta respectively for appellant/revisionist and the respondent.

(3.) Since both the appeal and revision related to the same case between the same parties and prayed for combining for decision, we therefore, decide this appeal and revision by the single order.