SONA K SAGAR Vs. HARSOLIYA BROTHERS

JUDGEMENT

(1.) This revision has been filed under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 1/2/2022 of the State Commission in appeal no. 226 of 2021 arising out of the Order dtd. 7/1/2021 of the District Commission in complaint no. 1262 of 2019.

(2.) No one appears for either side.

(3.) As evinces from a scrutiny of the material on record the petitioner (the "complainant") had given her car to the respondent (the "garage") for repairs. A dispute arose between the two.