(1.) This revision petition has been filed by the petitioners Decograph Interiors & Anr. against the order dated 03.10.2017 of the State Consumer Disputes Redressal Commission, Andhra Pradesh (in short 'the State Commission') passed in FA No.462 of 2015.
(2.) Brief facts of the case are that the complainant/respondent was supplied office furniture on the payment of Rs.5, 50, 000/- on 29.05.2012 and 07.07.2012 from petitioner /OP-1, Interior Company. After the payment complainant found defects like cracks on the panel, poor quality table etc. Hence, the respondent filed a complaint. The OPs resisted the complaint by filing the written statement. The District Consumer Disputes Redressal Forum, (in short 'the District Forum') vide its order dated 13.10.2015 partly allowed the complaint and directed OPs to pay Rs.5, 50, 000/- with 9% interest plus Rs.50, 000/- for compensation and cost.
(3.) Aggrieved by the order of the District Forum, the OPs/petitioners herein preferred an appeal bearing No.462 of 2015 before the State Commission, which was dismissed vide its order dated 010.2017.