- (1.) In this petition, the petitioners have challenged that part of the order of the District Consumer Disputes Redressal Forum, Dhanbad where the repairing cost has been allowed and the State Consumer Disputes Redressal Commission, Ranchi has approved the award of the District Forum.
(2.) We do not think that there is sufficient evidence on record to establish that the amount so calculated was actually incurred by the respondentallottee. In that view of the matter, we are persuaded that to that extent the order requires to be modified. To the above extent, the order stands modified. This petition is accordingly disposed of.;