KULAMANI SAHOO Vs. ICICI BANK

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 20.09.2011 passed by the Odisha State Consumer Disputes Redressal Commission, Cuttack (in short, 'the State Commission') in Appeal No. 331 of 2007 Kulamani Sahoo Vs. ICICI Bank by which, review application was dismissed.

(2.) Brief facts of the case are that Complainant/Petitioner filed complaint before District Forum with a prayer to direct respondent/OP to hand over his seized motor cycle in good running condition or pay price of the vehicle. Learned District Forum decided the matter on 18.2.2007 in Lok Adalat. Review application was dismissed by District Forum vide order dated 26.3.2007 against which, Appeal No. 331/2007 was filed before State Commission which was dismissed. Petitioner filed Writ Petition No. 6826/2011 before High Court of Orissa and Hon'ble High Court vide order dated 23.8.2011 directed State Commission to dispose of review petition on merits. Learned State Commission vide impugned order dismissed review petition against which, another Writ Petition No. 2804/2012 was filed before Hon'ble High Court which was withdrawn on 2.8.2012 with liberty to approach National Commission and in pursuance to that liberty, this revision petition was filed on 10.9.2013 along with application for condonation of delay.

(3.) Heard learned Counsel for the petitioner and perused record.