KONDAREDDYGARI ADINARAYANAREDDY Vs. STATE BANK OF HYDERABAD

JUDGEMENT

(1.) This revision petition has been filed under sec. 21(b) of The Consumer Protection Act, 1986 in challenge to the Order dtd. 18/10/2012 of the State Commission in appeal no. 1098 of 2010 arising out of the Order dtd. 29/8/2008 of the District Commission in complaint no. 335 of 2008.

(2.) On the last occasion this case was taken up i.e. on 3/6/2022, enough time was spent in hearing the complainant in person who was simply unable to render any meaningful assistance. He also submitted that because of his pecuniary condition he was unable to afford the fee of an advocate and beseeched that legal aid may be provided to him. Having regard to the facts and specificities of the matter and the implications involved, Mr. Abhishek Chaudhary, learned advocate was requested to appear as amicus curiae to represent the complainant.

(3.) We have heard the learned amicus curiae for the complainant (the petitioner herein) and the learned counsel for the bank (the respondents herein). We have also perused the record including inter alia the Order dtd. 29/8/2008 of the District Commission, the impugned Order dtd. 18/10/2012 of the State Commission and the petition.