SURINDER VIRGOTRA Vs. KANTA RANI

JUDGEMENT

(1.) The above mentioned revision petition is directed against the order of District Forum-II, dated 13.10.2003 in Complaint Case No.288/2003- entitled Smt. Kanta Rani V/s. Shri Surinder Virgotra.

(2.) The brief facts, leading to the filing of the present revision petition are that the respondent/complainant Smt. Kanta Rani had filed a complaint before the District Forum for the redressal of her grievances under Sec.12 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act' ). The said complaint was decided ex parte by the learned District Forum vide order dated 8.11.2002. Thereafter the petitioner filed an application before the District Forum for setting aside the ex parte order dated 8.11.2002 along with an application for condonation of delay in filing the same. The learned District Forum dismissed both the above said applications vide impugned order on the ground that the ex parte order dated 8.11.2003 was passed on merits and the Forum had no jurisdiction to review its own order under the Act.

(3.) Aggrieved by the aforesaid order, the petitioner has preferred the present petition before this Commission.