ACER MOTORS PVT. LTD. Vs. P. RAJENDRA PRASAD

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondents as detailed above, under Sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 8/2/2013 of the State Consumer Disputes Redressal Commission Andhra Pradesh (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 851 of 2012 in which order dtd. 27/2/2012 of District Consumer Disputes Redressal Forum-1 Hyderabad (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 358 of 2009 was challenged, inter alia praying for setting aside the order dtd. 8/2/2013 of the State Commission.

(2.) While the Revision Petitioner (hereinafter also referred to as OP No.1) was Respondent no.1 before the State Commission and OP No.1 before the District Forum, Respondent No.1 (hereinafter also referred to as Complainant) was the Appellant before State Commission and Complainant before District Forum. Respondent nos. 2 and 3 ( hereinafter referred to as OP Nos. 2 and 3) were respondent nos. 2 and 3 before the State Commission and OP Nos. 2 and 3 before the District Forum.

(3.) Notice was issued to the Respondents on 5/9/2013. Petitioner filed Written Arguments/Synopsis on 19/10/2023. Respondents were proceeded ex-parte vide order dtd. 11/0/2015. Delay in filing the revision petition was condoned after considering the reasons stated in the application.