SUNDARAM AUTOMOBILES Vs. C N ANANTHARAM

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against an order dated 26.7.2006 passed by the National Consumer Disputes Redressal Commission in revision petition No.1585/2006 filed by the appellant herein. From the order impugned it will be evident that the revision filed by the appellant was admitted only on the point of payment of easy monthly instalments and rate of interest, thus foreclosing any further argument with regard to the liability of the appellant to pay compensation to the complainant.

(3.) It was also submitted on behalf of the appellant that similar revision petitions have been filed by the manufacturer and also by the appellant and the same are also pending before the National Commission.