FORCE MOTORS LIMITED Vs. RAVINDRAN

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent(s) as detailed above, under Sec. 21(b) of Consumer Protection Act 1986, against the order dtd. 22/1/2016 of the State Consumer Disputes Redressal Commission, Kerala, Thiruvananthapuram (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 395/2013 in which order dtd. 18/3/2013, District Consumer Disputes Redressal Forum, Palakkad (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 144/2011 was challenged, inter alia praying to set aside the impugned order passed by the State Commission.

(2.) While the Revision Petitioner (hereinafter also referred to as OP-1) was Appellant before the State Commission and OP-1 before the District Forum; the Respondent-1 (hereinafter also referred to as complainant) was Respondent-1 before the State Commission and Complainant before the District Forum and the Respondent-2 (hereinafter also referred to as OP-2) was Respondent-2 before the State Commission and OP-2 before the District Forum. For sake of convenience, parties may also be referred to as they were arrayed before the District Forum.

(3.) Notice was issued to the Respondent(s). Due to absence of Respondents despite service, they were proceeded ex-parte. Parties filed Written Arguments/Synopsis on 17/12/2021 (Petitioner) and 22/10/2019 and 16/12/2021 (Respondent-1/Complainant). Delay in filing the RP is condoned after considering the reasons stated in IA/1046/2017.