POSTAL DEPARTMENT Vs. PRITAM SINGH NARANG

JUDGEMENT

(1.) For the reasons cited in the Affidavit the delay of 48 days in filing the Revision Petition No. 1686 of 2018 is sufficiently explained and is condoned.

(2.) As all three Revision Petitions are arising out of the common order, the same are being disposed of by this common order.

(3.) Challenge in these Revision Petitions under Section 21 (b) of the Consumer Protection Act (in short "the Act") is to the common order dated 16.01.2018, passed by the Rajasthan State Consumer Disputes Redressal Commission, Jaipur (in short "the State Commission") in Appeal Nos. 900 901 and 917 of 2014, preferred by Kotak Mahindra Bank Ltd., Manuj Gupta, Branch Manager, Kotak Mahindra Bank and Postal Department, Jaipur, Rajasthan respectively. By the impugned order, the State Commission has partially allowed the Appeals preferred by the Kotak Mahindra Bank Limited (hereinafter referred to as "the Bank") and also the Postal Department directing all the respondents in the main petition jointly and severally to pay an amount of Rs.13,45,000/- together with interest awarded by the District Consumer Disputes Redressal Forum-III, Jaipur (in short "the District Forum") and also the compensation of Rs.4,50,000/-. The State Commission has set aside the amount of Rs.2,00,000/- to be deposited in the Consumer Welfare Fund.