SAS MOTORS LTD. Vs. ANANT HARIDAS CHOUDHARI ATAHRDI

JUDGEMENT

(1.) Revision Petition no. 2814 of 2011 has been filed against the order dated 26.02.2011 passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai ('the State Commission') in appeal no. 771 of 2006.

(2.) Complaint of the respondent/ complainant in brief is as follows:

(3.) Learned counsel for the petitioner, who was opposite party no. 2 before the District Consumer Disputes Redressal Forum, Osmanabad ('the District Forum') confirmed that they had filed no reply before the District Forum and had chosen to go with the reply of OP 1. However, a reading of the District Forum order does not confirm this fact. The District Forum's order dated 04.04.2006 only refers to the reply of respondent no. 1. The District Forum dismissed the complaint.