GOYAL MOTORS PVT LTD Vs. MOHINDER SINGH VERMA

JUDGEMENT

(1.) THIS appeal is directed against the order passed by District Forum, Solan, in Consumer Complaint No. 35/2007, decided on 29.5.2009. Complaint was filed by respondent No.1, against the appellant as well as respondent No.2 alleging deficiency in service against both of them.

(2.) AT the time of hearing it was not disputed between the parties that respondent No.2 is manufacturer of vehicle in question, whereas the

(3.) BY referring to this order Sh. Sharma, learned counsel for the appellant submitted that in case registered notice has been sent to his client on 14.6.2007 as observed in the said order, then his client legitimately set ex -parte. He however submitted that his client received no notice and further according to him if register containing postal receipt of notice is summoned from the District Forum below, it will be clear as to when the registered notice was to sent, while raising presumption of service under section 28A of the Consumer Protection Act, 1986.