DR. P. YASHODHARA W/O Vs. K. SREELATHA W/O RAJASEKHAR, HOUSE WIFE, ZETIAKONDURU, MANUBOLU MANDAL, SPSR NELLORE ANDHRA PRADESH

JUDGEMENT

(1.) This appeal has been filed under Sec. 19 read with Sec. 21(a)(i) of the Consumer Protection Act, 1986 against the impugned order dated 28.6.2012, passed by the Andhra Pradesh State Consumer Disputes Redressal Commission, Hyderabad (hereinafter referred to as the 'State Commission') in CCIA No. 1368/2012 in Consumer Complaint No. 78/2011 pending before that Commission. The State Commission, vide this order, declined to review their earlier order dated 1.2.2012, relying upon the order passed by the Honourable Supreme Court in Rajeev Hitendra Pathak Vs. Achyut Kashinath Karekar reported in 2012 (2) ALD 146 (SC) ,saying that they had no powers to review such orders. Vide their earlier order dated 1.2.2012, the State Commission did not allow the appellant to file their written version to the consumer complaint on the ground that the same was not filed within the time allowed.

(2.) Heard the learned counsel for the appellant as well as the complainant/respondent. The learned counsel for the appellant argued that they should be allowed to file their written version before the State Commission in proceedings in the consumer complaint, and the order passed by the State Commission dated 1.2.2012 should be set aside.

(3.) The learned counsel for the respondent however, stated that the written version could be filed only in accordance with the time permitted under Sec. 13(1)(a) of the Consumer Protection Act, 1986. The order passed by the State Commission was, therefore, in accordance with law.