CAPITAL TRUST LTD Vs. L.S. RANA

JUDGEMENT

(1.) M /s. Capital Trust Ltd. has filed this revision petition against the Order dated 10.11.2006 of State Consumer Disputes Redressal Commission, New Delhi in First Appeal No. 780 of 2006 which has partly allowed the appeal and modified the Order dated 6.7.2006 in Complaint No. 780 of 2006 of the District Forum, Janakpuri to the extent that the amount of compensation shall be shared equally by the appellant as well as respondent No. 2.

(2.) BRIEFLY , the facts of the case are:

(3.) AGGRIEVED by this order, petitioner filed an appeal before the State Commission. The State Commission held that the record shows that the petitioner received the payments in cash and held it unfair trade practice on the part of the petitioner to accept the payment in cash and also at the same time presenting the postdated cheques for payment. State Commission partly allowed the appeal and held petitioner and respondent No. 2 equally liable and not jointly and severally as directed by the District Forum.