PEARL MOTORS Vs. MISHRO DEVI & ANR.

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against order dated 12-02-2013 passed by the learned State Consumer Disputes Redressal Commission, Rajasthan (in short, the State Commission), in Revision No. 02/2013 - Pearl Motors v. Smt. Mishri Devi and Ors. by which revision petition was dismissed.

(2.) Brief facts of the case are that complainant/respondent no. 1 filed complaint before District Forum and learned District Forum vide ex-parte order dated 17-11-2009 allowed complaint and directed opposite party/petitioner to repair the vehicle within one month or to replace by new vehicle or to pay Rs. 2,65,000/- price of vehicle and was further directed to pay Rs. 5,000/- as cost. Complainant filed execution petition and learned District Forum vide order dated 10-10-2012 observed that warrant against opposite party be sent to the District Collector, Karnal and file was consigned to record room. Revision petition filed by opposite party was dismissed by learned State Commission vide impugned order against which this revision petition has been filed.

(3.) Heard learned counsel for the parties finally at admission stage and perused record.