BRANCH MANAGER, SYNDICATE BANK Vs. ISHWAR DAYAL

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under sec. 21 of Consumer Protection Act 1986, against the order dtd. 11/12/2019 of the State Consumer Disputes Redressal Commission Madhya Pradesh (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.2362 of 2007 in which order dtd. 28/9/2007 of Balaghat District Consumer Disputes Redressal Forum (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 36 of 2007 was challenged, inter alia praying for setting aside the order dtd. 11/12/2019.

(2.) While the Revision Petitioner (hereinafter also referred to as OPs) was Respondent before the State Commission and OP before the District Forum, the Respondent (hereinafter also referred to as Complainant) was Appellant before the State Commission and Complainant before the District Forum.

(3.) Notice was issued to the Respondent on 25/8/2022. Petitioner filed Written Arguments/Synopsis on 23/2/2024. Due to non appearance despite service, respondent was proceeded ex parte.