BHAGAT FORD, A. B. MOTORS PVT. LTD., THROUGH ITS AUTHORISED REPRESENTATIVE, 19, INDUSTRIAL AREA MOHALI PUNJAB Vs. VINOD SEHDEV & ORS. R/O. H. NO. 5109/2, MODERN HOUSING COMPLEX, MANIMAJRA CHANDIGARH

JUDGEMENT

(1.) Being aggrieved by the order dated 14.1.2011 of the State Consumer Disputes Redressal commission, UT, Chandigarh (in short 'the State Commission') the petitioner, Bhagat Ford A.D. Motors Pvt. Ltd. has filed this revision petition.

(2.) Brief facts of the case are that Ford Fiesta Car owned by the complainant/respondent No.1 met with an accident on 11.5.2008 and the same was insured with respondent No.2, National Insurance Co. Ltd. The vehicle was repaired by the petitioner. However, the vehicle was not released to the complainant and therefore the complainant filed a Consumer Complaint before the District Consumer Disputes Redressal Forum-II, UT Chandigarh, (in short 'the District Forum') which vide its order dated 31.5.2010 passed the following order:-

(3.) Against the above order of the District Forum, the petitioner preferred an appeal before the State Commission, which was dismissed vide its order dated 14.01.2011.