KUNDAN KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) A letter of request has been received from the advocate of the petitioner dated 20.11.2019 whereby request has been made to dispose of the matter after hearing the other party as he is unable to attend the proceedings. Therefore, the arguments of the other party are heard, I have perused the record and I proceed to dispose of the revision petition.

(2.) The present revision petition has been filed by the petitioner against the order dated 4 th March, 2016 in Appeal No.25/2016 of the petitioner against the order dated 29.1.2016 of the District Forum in execution case No.95/2010. It is apparent that vide the present revision petition the petitioner has challenged the order in appeal against the order in execution of the decree by the District Forum dated 29.1.2016.

(3.) Section 21(b) of the Act confers the jurisdiction upon the National Commission for entertaining a Revision Petition. Section 21(b) reads as under: