TATA MOTORS LTD. Vs. ANTONIO PAULO VAZ

JUDGEMENT

(1.) This Revision Petition has been filed under Section 21(b) of The Consumer Protection Act, 1986, hereinafter referred to as the 'Act', challenging the Order dated 10.01.2014 passed by The State Consumer Disputes Redressal Commission, Goa, hereinafter referred to as the 'State Commission', in F.A. No. 90 of 2013 arising out of the Order dated 27.09.2013 in C.C. No. 91 of 2011 passed by The District Consumer Disputes Redressal Forum, North Goa, Goa, hereinafter referred to as the 'District Forum'.

(2.) The Petitioner herein, Tata Motors Ltd., was the Opposite Party No. 2 before the District Forum, and is hereinafter being referred to as the 'Manufacturer'.

(3.) Vide this Commission's Order dated 30.04.2019, the Dealer has been proceeded against ex parte.