SURENDRA KUMAR AGARWAL Vs. TELCO FINANCE LIMITED

JUDGEMENT

(1.) Petitione. who was the complainant before the District Consumer Disputes Redressal Form, Raipur (hereinafter referred to as 'the District Forum' for short) has filed the present Revision Petition against the Order dated 21.04.2006 passed by the Chhattisgarh Pradesh State Consumer Disputes Redressal Commission, Raipur (for short, 'the State Commission') wherein and whereunderthe appeal was dismissed.

(2.) Shortly stated, the facts leading to the filing of the case are:

(3.) On being served, respondents filed their Written Statement stating that the petitioner was irregular in payment of the hire purchase installments. That the petitioner did not pay the installments on dates due and was also a defaulter. That the vehicle was seized as per the terms of the agreement. Thus, denying the allegations made in the Complaint, respondents prayed for its dismissal.