JCB INDIA LTD Vs. RAM SINGH

JUDGEMENT

(1.) The present First Appeal has been filed under Sec. 19 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act') against the Order dtd. 11/5/2018 passed by the Punjab State Consumer Disputes Redressal Commission, Chandigarh (hereinafter to be referred as 'the State Commission'), in Consumer Complaint No. 71 of 2012, wherein the Complaint filed by the Complainant (Respondent No. 1 herein) was allowed.

(2.) For Convenience, the parties in the Appeal are being referred to as mentioned in the Complaint before the State Commission. 'Ram Singh' is referred to as the Complainant. While M/s. Krishna Automobile is referred as the OP-1, JCB India Ltd., Head Quarter and Branch Office is referred to as OP-2 and OP-3 respectively.

(3.) During the pendency of the case before the learned State Commission, the Complainant filed MA No. 218/2013 seeking an amendment to the complaint. The learned State Commission allowed this amendment vide order dtd. 1/4/2013. Aggrieved by the said order, OP-2 filed Revision Petition No. 2604 of 2013 before this Commission. This petition was disposed of vide order dtd. 9/1/2018, which upheld the amendment of the complaint and granted OP-2 the opportunity to file an amended reply to the same.