LAWS(NCD)-2012-9-78

KAMAL & CO. Vs. HARI SINGH

Decided On September 06, 2012
Kamal And Co. Appellant
V/S
HARI SINGH Respondents

JUDGEMENT

(1.) This order shall dispose of application dated 2.12.2010, filed by appellant/opposite party no.2 for reconsideration /modification of order dated 2.8.2006, passed by this Commission (in F.A. No.663 of 2003).

(2.) Before dealing with this application it shall be fruitful to give the chequered history of this case. Respondent no.1/complainant, filed a complaint against appellant/opposite party no.2 and respondent no.2/opposite party no.1, for supplying a defective vehicle. Since, the State Commission found that there were manufacturing defects, vide its order dated 24.7.2003, it allowed the complaint and passed the following order;

(3.) Aggrieved by order dated 24.7.2003, appellant filed an appeal before this Commission which was dismissed, vide order dated 2.8.2006 observing as under;