ASHOK KUMAR SHIVPURI Vs. ASHOK B CHAJJAR

JUDGEMENT

(1.) Challenge in this Revision Petition under Section 21 (b) of the Consumer Protection Act, 1986 (in short "the Act") is to the order dated 04.04.2018 in Appeal No. A/16/54 passed by the Maharashtra State Consumer Disputes Redressal Commission (in short "the State Commission"). By the impugned order the State Commission has partly allowed the Appeal filed by the Complainant observing as follows:

(2.) The Additional Thane District Consumer Disputes Redressal Forum, Belapur, Navi Mumbai (in short "the District Forum") has observed as follows:

(3.) The District Forum has partly allowed the Complaint as detailed hereunder: