K BORE GOWDA Vs. N S MUKUNDA

JUDGEMENT

(1.) This revision petition has been filed against the order dated 10th Jan. 2019, passed by the Karnataka State Consumer Disputes Redressal Commission, Bengaluru (the 'State Commission') in Miscellaneous Petition no. 6 of 2018.

(2.) The brief facts of the case leading to this revision petition are that the petitioner/ complainant filed a consumer complaint before the District Forum and the District Forum allowed the complaint vide its order dated 23rd April 2014 and held as under:

(3.) The order of the District Forum became final and the complainant filed an execution application before the District Forum wherein warrants were issued. However, later on the warrants were recalled with certain conditions vide order dated 08.04.2015.