MARUTI SUZUKI INDIA LIMITED Vs. HENRY DSOUZA

JUDGEMENT

(1.) The two present Revision Petitions (RPs) has been filed by the Petitioner(s) against Respondent(s) as detailed above, under Sec. 58(1)(b) of Consumer Protection Act 2019, against the common order dtd. 31/5/2022 of the State Consumer Disputes Redressal Commission, Karnataka, (hereinafter referred to as the 'State Commission'), in First Appeals (FAs) No. 176/2019 and 309/2019 in which order dtd. 2/1/2019, District Consumer Disputes Redressal Commission, Dakshina Kannada (hereinafter referred to as District Commission) in Consumer Complaint (CC) no. 235/2016 was challenged, inter alia praying to set aside the order passed by the State Commission and District Commission.

(2.) In RP/1529/2022, the Revision Petitioners (hereinafter also referred to as OP-2 and OP-3) were Appellants-1 and 2 in FA/176/2019; Respondents-2 and 3 in FA/309/2019 before the State Commission and Respondents-2 and 3 before the District Commission. In RP/1614/2022, the Revision Petitioner (hereinafter also referred to as OP-1) was Respondent-2 in FA/176/2019; Appellant in FA/309/2019 before the State Commission and Respondent-1 before the District Commission. The Respondent-1 (hereinafter also referred to as Complainant) was Respondent-1 before the State Commission in both the Appeals and Complainant before the District Commission. The RP/1529/2022 has been filed by OP-2 & 3 against complainant and OP-1 and RP/1614/2022 has been filed by OP-1 against Complainant and OP-2 & OP-3 arising out of the common order dtd. 31/5/2022 of the State Commission in FAs FA/176/2019 and FA/309/2019. As common issues are involved, in the two cases, they are taken up together. However, RP No. 1529/2022 is taken as lead case for presenting facts.

(3.) Notice was issued to the Respondent(s). Delay in filing RP/1614/2022 is condoned after considering the reasons stated in condonation of delay application (IA/11495/2022). Parties filed Written Arguments/Synopsis on 18/8/2023 (OP-1); 22/8/2023 (Complainant) and 23/8/2023 (OP-2 and OP-3) respectively.