SAVITA M. JAIN Vs. LIBORD FINANCE LTD.

JUDGEMENT

(1.) This Appeal Execution has been filed by Savita M. Jain and Anr. challenging the order dated 26.03.2019 passed by the State Commission in Execution application No.16/23.

(2.) Brief facts of the case are that the complainant/respondent No.1 had filed a consumer complaint before the State Commission and the same was allowed vide order dated 17.11.2014 as under:-

(3.) The opposite parties preferred first appeal bearing No.106 of 2015 before the National Commission and this Commission vide its order dated 11.03.2016 modified the order of the State Commission as under:-