Dalveer Bhandari, J. - (1.) Leave granted.
(2.) This appeal is preferred against the order dated 21st September, 2006 passed by the National Consumer Disputes Redressal Commission, New Delhi (hereinafter referred to as the National Commission) in R. P. No. 2638 of 2006.
(3.) Brief facts of the case which are necessary to dispose of the matter are recapitulated as under:;