A GANESAN Vs. SUNDAR

JUDGEMENT

(1.) UNDER challenge in this revision petition is order dated 12th of December, 2008 passed by the State Consumer Disputes Redressal Commission, Chennai ( State Commission for short), vide which, order dated 26th of September, 2005 passed by the District Consumer Disputes Redressal Forum, Madurai ( District Forum for short) allowing the complaint of the petitioner, has been set aside resulting in the dismissal of the complaint.

(2.) THE reversal order passed by the State Commission is being challenged by the petitioner -complainant before the District Forum in the following background:

(3.) IT is now the turn of the petitioner -complainant to challenge the order of the State Commission and that is how he is before us in this revision petition.