SURESH BABU Vs. ARULAPPAN

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 21 of Consumer Protection Act 1986, against the order dtd. 27/9/2013 of the State Consumer Disputes Redressal Commission, Kerala (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.140/13 in which order dtd. 30/5/2012 of Wayanad District Consumer Disputes Redressal Forum (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 90/2011 was challenged, inter alia praying for setting aside the order dtd. 27/9/2013 passed by the State Commission in Appeal No. 140/13.

(2.) While the Revision Petitioner (hereinafter also referred to as Complainant) was Respondent and the Respondent (hereinafter also referred to as OP) was Appellant in the said Appeal No. 140/13 before the State Commission, the Revision Petitioner was Complainant and Respondent was OP before the District Forum in the CC No. 90/2011. Notice was issued to the Respondent on 28/7/2016. As per Registry's report, the notice was returned back with postal remarks 'Refused'. Hence, the respondent was proceeded ex- parte.

(3.) Brief facts of the case, as emerged from the RP, Order of the State Commission, Order of the District Forum and other case records are that: -