(1.) This Revision Petition has been filed by Petitioner against order dated 16.10.2012 passed by Learned State Commission in Misc. Case No. 1341 of 2012 by which earlier order dated 26.9.2012 passed in RP No. 88 of
(2.) The Manager, Hinduja Leyland Finance Ltd. & Ors. VS. Motilal Swain, was modified.
(3.) Brief facts of the case are that Complainant-Respondent filed complaint before District Forum and Learned District Forum vide interim order dated 7.8.2012 directed Opposite Party-Petitioner to release vehicle No. OR-09-N-4079 on payment of outstanding dues of Rs. 31,838/-. Opposite Party filed revision before State Commission and Learned State Commission vide order dated 26.9.2012 while deciding Revision Petition finally directed Complainant to deposit additional Rs. 23,162/- for release of the vehicle and it was further observed that Complainant shall make payment of monthly EMIs on the stipulated dates and shall also make good outstanding EMI dues within a period of six months from October, 2012. Later on, vide order dated 16.10.2012, Learned State Commission, on application of Complainant , modified order dated 26.9.2012 and directed Opposite Party to receive Rs. 50,000/- including Rs. 23,162. Opposite Party filed another Misc. Application to modify order dated 16.10.2012 which was dismissed by Learned State Commission vide order dated 30.10.2012.