TATA MOTORS LTD. Vs. RAMKUMAR VERMA

JUDGEMENT

(1.) This present Revision Petition has been filed under Sec. 21(b) of the Consumer Protection Act, 1986 (the 'Act') against impugned order dtd. 1/8/2017, passed by the State Consumer Disputes Redressal Commission, Chhattisgarh ('State Commission') in First Appeal No. 127 of 2017, wherein the Appeal filed by the Petitioners/ OPs was dismissed and affirmed the Order dtd. 3/1/2017, passed by the District Consumer Disputes Redressal Forum, Raipur ('District Forum') in Consumer Complaint No. 347/2013.

(2.) There is 14 days delay in filing this Petition. For reasons stated in IA No. 5982/2018, vide order dtd. 19/3/2019 the delay was condoned.

(3.) For convenience, the parties are referred to as placed in the original Complaint filed before the District Forum. Mr. Ram Kumar is identified as the Complainant. Whereas, Tata Motors Ltd., through Manager, Maharashtra and Raipur are identified as the OP-1 and OP-2 Manufacturer, National Garage, through Manager, Raipur is identified as the OP-3-Dealer and Cholamandalam Finance Co. Ltd.-Financer is referred to as the OP-4 in this matter.