LIBRA FINANCE LTD. Vs. KULWINDER SINGH

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Libra Finance Ltd. against the order dated 08.08.2012 of the State Consumer Disputes Redressal Commission, Punjab, (in short 'the State Commission') passed in FA No.1377 of 2007.

(2.) Brief facts leading to this revision petition are that the respondent/complainant has taken a loan of Rs.2,25,000/- from the petitioner opposite party for taking a vehicle on hire purchase on 6.01.2003. The vehicle was repossessed by the petitioner in the year 2005 alleging that there was a balance of about Rs,31,000/- which was to be paid by the respondent. Respondent/complainant filed a consumer complaint bearing No.CC/264/2006 before the District Consumer Disputes Redressal Forum, Fatehgarh Sahib, (in short 'the District Forum') and the District Forum allowed the complaint and passed the following order:-

(3.) Aggrieved by the order of the District Forum, the petitioner preferred an appeal No.1377/2007 before the State Commission and the State Commission dismissed the appeal by its order dated 08.08.2012.