SHIVANI Vs. MANAGING DIRECTOR MAHINDRA & MAHINDRA LTD.

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondents as detailed above, under sec. 21 of Consumer Protection Act 1986, against the order dtd. 4/8/2017 of the State Consumer Disputes Redressal Commission, Madhya Pradesh, Bhopal, (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.997 of 2013 in which order dtd. 30/3/2013 of District Consumer Disputes Redressal Commission, Indore (hereinafter referred to as District Commission) in Consumer Complaint (CC) no 1143 of 2009 was challenged, inter alia praying for setting aside the order dtd. 4/8/2017 passed by the State Commission.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as Petitioner/Complainant) was Respondent, the Respondent(s) (hereinafter also referred to as OPs) were Appellants in the said FA 997/2013 before the State Commission. The Revision Petitioner was Complainant and Respondent(s) were OPs before the District Commission in the CC no 1143 of 2009. Notice was issued to the Respondent(s) herein on 24/11/2017. Notice to Respondent No. 3 was received back undelivered with postal remarks 'Refused". Hence, vide order dtd. 5/4/2018, Respondent-3 was proceeded ex-parte. Parties filed Written Arguments/Synopsis on 22/1/2019 and 3/5/2023 respectively.

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