MOHD. AKRAM CHOUDHARY Vs. CHAMBAL MOTORS PRIVATE LIMITED

JUDGEMENT

(1.) The present First Appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (hereinafter referred to as "the Act") against the Order dtd. 27/11/2017 passed by the State Consumer Disputes Redressal Commission, Jaipur, Rajasthan (hereinafter to be referred as "the State Commission"), in Consumer Complaint No. 7 of 2012, wherein the Complaint filed by the Complainant (Appellant herein) was dismissed.

(2.) There was a delay of 277 days in filing the present Appeal. For the reason stated in IA/19093/2018, the delay is condoned.

(3.) For the sake of Convenience, the parties in the present Appeal being referred to as mentioned in the Complaint before the State Commission. "Mohd. Akram Choudhary" is referred to as the Complainant. While Chambal Motors Pvt. Ltd. and 2 Ors. are referred to as the Opposite Party No. 1, 2 and 3 respectively in this matter.