ARUN KUMAR PANDEY MAJOR Vs. KAMAL AGENCIES

JUDGEMENT

(1.) The petitioner No.1 / complainant No.1 claims to have purchased a Generator set in the name of the petitioner No.2 / complainant No.2 Siddarth Pandey from the respondent. The allegation of the complainants / petitioners is that the aforesaid generator set was defective and a report with the concerned police station was also lodged in this regard on 05.9.2007. Since the generator set was not changed, the petitioners / complainants approached the concerned District Forum by way of a consumer complaint.

(2.) The complaint was resisted by the respondent, who claimed that he was only a dealer and not the manufacturer of the generator set. He also claimed that no complaint with respect to the generator was made to him by the petitioners / complainants.

(3.) The District Forum having allowed the complainant, the respondent approached the concerned State Commission by way of an appeal. Vide impugned order dated 29.5.2018, the State Commission allowed the appeal and consequently dismissed the complaint. Being aggrieved, the complainants / petitioners are before this Commission by way of this revision petition