MANAGER, RALAS MOTORS Vs. REVA RAM DEVANGAN

JUDGEMENT

(1.) Heard the learned counsel for both the parties in detail.

(2.) The matter pertains to certain allegations regarding repair of the MAX Vehicle against the opposite party. Alleging certain deficiencies, the complainant filed consumer complaint no. 05 of 2013 before the District Consumer Disputes Redressal Forum, Raipur (CG) (in short, 'the District Forum'), which was disposed of vide order dtd. 4/1/2013 directing the opposite party as follows:

(3.) As against which the opposite party filed an appeal before the State Consumer Disputes Redressal Commission, Pandri, Raipur (in short, 'the State Commission') being FA no.491 of 2014. The State Commission vide its order dtd. 22/11/2017 has dismissed the appeal.