FIAT INDIA AUTOMOBILES LTD Vs. KUSUM BHANDARI

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 09.10.2013 passed by the Delhi State Consumer Disputes Redressal Commission (in short, 'the State Commission') in Appeal No. 85/2012 M/s. Fiet India Automobiles Ltd. Vs. Mrs. Kusum Bhandari by which, application for condonation of delay was dismissed and appeal was dismissed as barred by limitation.

(2.) Brief facts of the case are that complainant/respondent No. 1 & 2 filed complaint before District Forum against OP/petitioner and learned District Forum proceeded ex-parte against OPs and allowed complaint and directed OPs to replace the vehicle with new one and further awarded compensation of Rs.15,000/- and Rs. and Rs.5,000/- as cost of litigation. Appeal filed by OP was dismissed by learned State Commission vide order dated 23.8.2012 as barred by 182 days. Revision Petition filed by OP was allowed by this Commission vide order dated 1.3.2013 and matter was remanded back to State Commission to decide application afresh after considering documents mentioned in the order. SLP No. 30036/2013 filed by Respondent was also dismissed by Hon'ble Supreme Court on 4.10.2013.Learned State Commission after hearing both the parties dismissed application vide impugned order against which, this revision petition has been filed.

(3.) Presence of Respondent No. 3 was dispensed with.