SHYAM SHARMA Vs. SUDHIR KUMAR MISHRA

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Shyam Sharma against the order dated 24.04.2017 of the State Consumer Disputes Redressal Commission, Uttar Pradesh, (in short 'the State Commission') passed in FA No.2498/2014.

(2.) Brief facts of the case are that respondent filed a complaint before District Consumer Disputes Redressal Forum-II, Lucknow (in short 'the District Forum') for directing opposite party to repair or replace sofa or refund cost of sofa along with interest and cost of litigation. The complaint was resisted by the petitioner/opposite party and denied all the allegations. It was stated that the opposite party had not sold defective sofa. District Forum allowed the complaint and directed opposite party to give repaired sofa or cost of sofa i.e. Rs.28,000/- alongwith compensation of Rs.20,000/- and cost of litigation as Rs.5000/-. Then petitioner filed appeal against aforesaid order before the State Commission which partially allowed the appeal by reducing the compensation to Rs.5000/-from Rs.20,000/- and confirmed rest of the judgment of District Forum.

(3.) Hence the present revision petition.