PAWAN SEIGELL Vs. R.G. MOTORS

JUDGEMENT

(1.) The present Revision Petition ( RP) has been filed by the Petitioner against the Respondents, as detailed above, under Sec. 21 (b) of the Consumer Protection Act, 1986 against the Order dtd. 27/4/2015 of the State Consumer Disputes Redressal Commission Punjab ( hereinafter referred to as 'the State Commission') in First Appeal ( FA) No.1811 of 2011 in which order dtd. 3/10/2011 of District Consumer Disputes Redressal Forum Jalandhar ( hereinafter referred to as District Forum ) in Consumer Complaint (CC) No. 355 of 2009 was challenged, inter alia praying for setting aside the order dtd. 27/4/2015 of the State Commission.

(2.) The Revision Petition has been filed with a delay of 09 days (as per Registry, the delay is of 10 days). The delay is condoned after considering the reasons stated in the application and hearing the parties.

(3.) Petitioner has challenged the said order dtd. 27/4/2015 of the State Commission inter alia on the following grounds :