MANAGER, MUTHOOT LEASING AND FINANCE LIMITED Vs. PRAVEEN

JUDGEMENT

(1.) Revision petitioners are the opposite parties in CC.81/10 in the file of CDRF, Alappuzha. The order sought to be revised is the one issued in I.A.107/1 rejecting the contention that the complaint is not maintainable.

(2.) The case of the revision petitioner is that there is a clause in the agreement that the disputes have to be resolved by arbitration. It is a settled position that such clauses will not inhibit the CDRF from entertaining the matter especially in view of Sec.3 of the Consumer Protection Act. We find that there is no illegality in the order of the Forum. There is no scope for admitting the revision petition. The revision petition is dismissed in-limine. Office will forward a copy of this order to the Forum.