(1.) The present revision petition has been filed against the judgment dated 14.06.2016 of the Maharashtra State Consumer Disputes Redressal Commission, Mumbai ('the State Commission') in MA/15/446 in FA no 993 of 2015.
(2.) The facts of the case as per the petitioner complainant are that the petitioner had purchased a four wheeler 'Tata Spacio Gold' from respondent no.1/ OP no. 1 by taking a loan of Rs.4,68,469/- from respondent no. 2/ OP no.2. As per the loan agreement the amount was to be paid in 48 EMIs of Rs.10,900/- each. The petitioner had alleged that he had paid the total instalments of Rs.2,48,484/-. On 14.06.2007, the vehicle was seized by respondent no. 1 on account of irregular payment without any prior notice. The respondent no. 1 sold the vehicle to a third person. Hence, the petitioner filed a consumer complaint no. 20 of 2010 before the District Consumer Disputes Redressal Forum, Mumbai Suburban District, Mumbai ('the District Forum') with the following prayer:
(3.) The District Forum vide its order dated 06.01.2015 while dismissing the complaint observed as under: