ANITA Vs. BRANCH MANAGER, JAIKA MOTORS

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Anita against the order dated 20.2.2017 of the State Consumer Disputes Redressal Commission, Maharashtra, (in short 'the State Commission') passed in FA No.A/15/463.

(2.) Brief facts relevant for disposal of the revision petition are that the petitioner/complainant filed a consumer complaint before the District Consumer Complaint Redressal Forum, Chandrapur, (in short 'the District Forum') being Complaint No.200 of 2009, which was allowed in favour of the complainant vide order dated 06.05.2010 of the District Forum. The complainant filed execution application bearing No.1/13 before the District Forum for execution of the order dated 06.05.2010 against the opposite party No.1/respondent. The District Forum vide its order dated 14.07.2015 passed the following order:-

(3.) The respondent/opposite party No.1 preferred execution appeal bearing No.A/15/463 before the State Commission. The State Commission passed the following order on 20.02.2017:-