ARUN J REBELLO Vs. SATISH

JUDGEMENT

(1.) -THIS is a petition filed by the appellant in Appeal No. 1308/2007 under Section 13 of the Consumer Protection Act, 1986 (for short, the "act") to review the Order dated 27. 6. 2007 passed by this Commission in the said Appeal.

(2.) SUFFICE it to say that the Review Petition filed by the petitioner to review the Order dismissing the appeal filed by the petitioner is not maintainable, since the power of review is not conferred under the Act on this Commission. If at all if the petitioner is aggrieved by the Order passed in the Appeal, the appropriate remedy for the appellant is to file an appeal before the National Commission under Section 19 of the Act.

(3.) EVEN though the Review Petition itself is not maintainable, we propose to pass a considered order since the person who appeared on behalf of the appellant has made serious allegations against this Commission regarding the so-called cruel treatment meted out to him and the exercise of power by this Commission in dismissing the appeal at the stage of admission.