(1.) IN this revision petition there is challenge to order dated 21.8.2012 passed by State Consumer Disputes Redressal Commission, Cuttack (for short, 'State Commission).
(2.) BRIEF facts are that respondent/complainant, availed a loan for Rs.2,30,000.00 from petitioner/ O.P. to purchase an Ambassadar Car and deposited Rs.1,25,000.00 as down payment. The loan was to be repaid in 34 E.M.I. @ Rs.8,950.00 p.m., with effect from 22.8.2002. Respondent after paying 9 (nine) instalments, could not pay the 10th one due to some financial problem. Thereafter, without giving any notice, petitioner forcefully took away possession of the said vehicle on 8.9.2003. Hence, respondent filed a consumer complaint seeking release of the vehicle and compensation for Rs.50,000.00 and litigation charges of Rs.5,000.00.
(3.) DISTRICT Consumer Disputes Redressal Forum, Cuttack (for short 'District Forum '), vide order dated 23.5.2011, allowed the complaint and passed the following directions;