KARNOOL SEEDS PVT LTD Vs. SHAMSHER SINGH

JUDGEMENT

(1.) The delay in filing these Revision Petitions is sufficiently explained in the Affidavits and is condoned.

(2.) Challenge in these Revision Petitions under Section 21 (b) of the Consumer Protection Act, 1986 (in short "the Act") is to the orders dated 27.02.2017, passed by the Haryana State Consumer Disputes Redressal Commission, Jaipur (in short "the State Commission") in First Appeal Nos. 748, 750, 762 and 770 of 2015 preferred by Karnool Seeds Private Limited (hereinafter referred to as "the Seeds Company"). By the impugned order, the State has concurred with the finding of the District Consumer Disputes Redressal Forum, Sonipat (hereinafter referred to as "the District Forum") with respect to deficiency of service, but has modified the compensation awarded as observed as follows:

(3.) Since all these Revision Petitions pertain to common facts and are against the same Opposite Parties, all the Revision Petitions are being disposed of by this common order. Revision Petition No. 3170 of 2017 is being taken as a lead case.