FIAT INDIA AUTOMOBILES LIMITED Vs. PRASEEJA AND ORS.

JUDGEMENT

(1.) Petitioner/Opposite Party No.1 has filed present revision petition under Section 21(b) of the Consumer Protection Act, 1986 (for short, ' ct') against impugned order dated 18.02.2015 passed by Kerala State Consumer Disputed Redressal Commission, Thiruvananthapuram(for short, 'State Commission')

(2.) Brief facts are that, Respondent No. 1/Complainant filed a consumer complaint before the District Forum against petitioner and Respondents No.2 and 3/Opposite Parties No. 2 and 3, alleging deficiency in service on their part.

(3.) District Forum gave enough opportunities to the petitioner but petitioner remained absent and as such was proceeded exparte.