BASANT KUMAR RAWAT Vs. DIPAK MANDAL

JUDGEMENT

(1.) These revision petitions have been filed by three different petitioners who were OP nos.2, 5, and 6 respectively in the original complaint case which was filed by respondent no.1/ complainant before the District Forum being complaint case no. 424 of 2014. Complainant has alleged that he purchased debentures of Rs.100/- each on 30.01.2013 from respondent no.2 and the redemption date of the said debentures was 30.01.2014. When the complainant could not get the redemption amount, he filed a consumer complaint being CC no. 424 of 2014 before the District Consumer Disputes Redressal Forum, North 24 Parganas, Barasat (in short 'the District Forum'). The OPs did not join the proceedings and they were proceeded ex parte. The District Forum vide its order dated 02.02.2015 has allowed the complaint and observed as under:

(2.) The petitioners then preferred separate appeals being FA nos. A/614/2015, A/641/2015 and A/655/2015 before the State Commission. The State Commission vide its order dated 16.06.2017 dismissed all the three appeals.

(3.) Hence, the present revision petitions.