R S MURTY Vs. TONY VINCENT

JUDGEMENT

(1.) This revision petition has been filed by the petitioner, R.S.Murty against the order dated 13.06.2018 of the State Consumer Disputes Redressal Commission, Karnataka (in short 'the State Commission') passed in Appeal No.1110/2015.

(2.) Brief relevant facts are that the complainant filed a consumer complaint bearing No.1791 of 2013 before the Bangalore III Addl. District Consumer Disputes Redressal Forum, (in short 'the District Forum'), which was dismissed in default vide order dated 17.01.2014. The complainant then filed a review application before the District Forum, being MA No.6 of 2014 and the same was dismissed vide its order dated 17.11.2015. The complainant then preferred appeal before the State Commission and the State Commission has dismissed the appeal vide its order dated 13.06.2018 and upheld the order of the District Forum.

(3.) Hence the present revision petition.