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COMFORTAIRE SERVICE CENTRE vs N.S. PRASAD

National Consumer Disputes Redressal Commission · Decided on 27 June 1994 · Citation: 1995 2 CPC 345 : 1995 2 CPJ 99 : 1995 2 CPR 623

HON’BLE JUDGES
A.Venkatarami Reddy , J.Ananda Lakshmi J.
RESULT
Revision petition dismissed
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Judgment

2 paragraphs · 265 words
1.

THE District Forum passed an order on 13.4.1993 in C.D. No. 909 of 1992 directing the petitioner herein to return the service charger of Rs. 542/-, repair charges of Rs. 2,800/- interest at 12% on 542/- from 8.7.1991 and costs of Rs. 500/-. As the opposite party i.e. the petitioner herein failed to comply with the order, Execution Petition No. 103/1993 was filed under Section 27 of the Consumer Protection Act, 1986. THE District Forum passed an order on 25.11.1993 punishing the opposite party with simple imprisonment for one month and fine of Rs. 2,000/-. On 8.4.1994 the petitioner deposited. Rs. 2,000/- representing the fine. He also deposited Rs. 2820/- being the balance of the amount payable by the opposite party to the complainant, to the credit of the C.D. 909 of 1992 that is the main case, and the same is in deposit in the District Forum.

2.

AGGRIEVED by the order in the Execution Petition this Revision is preferred. Since the opposite party has paid fine of Rs. 2000/- and also deposited balance of the amounts due under the order of the District Forum in C.D. 909/1993 was set aside the order of the District Forum in Execution Petition, so far as the sentence of imprisonment is concerned. And the order of the District Forum is confirmed with regard to fine the amount of Rs. 2,820/- deposited by the opposite party to the credit of the C.D. No. 909/92 shall be paid by the District Forum to the complainant in C.D. 909/1992. The Revision Petition is dismissed. No costs. Revision petition dismissed.