SONY AUGUSTINE Vs. MANOJ A N

JUDGEMENT

(1.) THIS Revision Petition is filed by the opposite parties in CC.100/13 on the file of Consumer Disputes Redressal Forum, Alappuzha, under section.17 of Consumer Protection Act, 1986 challenging the order of the Forum dated:28.02.2014 in I.A.65/2014 finding that the complaint is not barred by limitation.

(2.) THE complainant filed the complaint before the Forum claiming compensation from the opposite parties alleging deficiency of service. The case of the complainant as alleged in the complaint before the Forum in brief is thus: -

(3.) OPPOSITE parties 1 to 3 are the IndusInd Bank, represented by its Branch Manager, Alappuzha, Regional Manager, Chennai and Vice President, Pune. They filed I.A.65/2013 alleging that the complaint is barred by limitation under section.24 A of the Consumer Protection Act.