GE CAPITAL SERVICES INDIA Vs. SABHAJEET YADAV

JUDGEMENT

(1.) The present Revision Petition has been filed with the prayer to call for the record of the fora below and set aside the order dated 18.03.2016 passed in Appeal No. 574 / 2015 by the State Consumer Disputes Redressal Commission, Maharashtra, Mumbai.

(2.) The Petitioner in his Revision Petition stated that the Appeal filed by the Petitioner was dismissed without affording any chance to explain reasons for not joining the proceedings before the District Forum. It was at the stage of Execution Petition filed by the Respondent, that the Petitioner learnt about the exparte order, when for the first time a notice dated 11.02.2014 (as per Maharashtra Land Revenue Code 1966 under section 180 and 181, Regarding Procedure of Attachment) was received.

(3.) The Petitioner also deposited an amount of Rs.1.05 lakh on 15.02.2014 in the Collector's Office Bandra (E) Mumbai as stated in the notice dated 11.02.2014. The Petitioner partly complied with the order of the District Forum. Further, when Summons were received asking him to appear before the BKC Police Station, Mumbai on 22.08.2014, he came to know that there was an order of the District Forum for return of the vehicle. He then obtained a duplicate copy of the order of the District Forum on 13.03.2015. There upon he filed Appeal before the Maharashtra State Commission on 07.05.2015.