JAHIR KHAN Vs. ASHOK LEYLAND

JUDGEMENT

(1.) The present Revision Petition has been filed by the Petitioner under Sec. - 21(b) of the Consumer Protection Act, 1986 (the 'Act') against impugned order dtd. 26/3/2016, passed by the State Consumer Disputes Redressal Commission, Pandri, Raipur, Chhattisgarh ('State Commission') in First Appeal No. FA/2016/26 and FA/2016/33, wherein the Appeals filed by the Respondents/ OPs was partly allowed and setting aside the Order dtd. 7/1/2016, passed by the District Consumer Disputes Redressal Forum, Raipur, Chhattisgarh ('District Forum') in Consumer Complaint No. 332/2013.

(2.) There was 93 days delay in filing the Revision Petition. For the reasons stated in IA No. 9603/2016, the delay is condoned.

(3.) For the convenience, the parties are referred to as placed in the original Complaint filed before the District Forum.