ADITYA INFOTECH LTD Vs. SHYAM SUNDAR GOYAL

JUDGEMENT

(1.) The present Revision Petition is filed under Section 21(b) of the Consumer Protection Act, 1986 by the Petitioner against the Order dated 03.01.2018, passed by the State Consumer Disputes Redressal Commission, Rajasthan, Jaipur (hereinafter referred to as the "State Commission") in Appeal No. 781/2017.

(2.) Brief facts of the Case are as follows:-

(3.) Hence, Complaint was filed by the Respondent before District Forum claiming refund of Rs. 22,850/- alongwith interest @18% from 07.10.2014 till its actual realization, Rs. 25,000/- as compensation towards mental pain and agony & Rs. 5,000/- towards litigation expenses.