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Judgment
IT is the complainant who is petitioner before us. He financed his truck from the respondent-opposite party. IT was one of the conditions of the finance that if the complainant made regular payments he would be entitled to rebate of interest @ 1% per annum. Alleging deficiency in service, complainant filed a complaint before the District Forum.
COMPLAINT was for entitlement to interest, non-supply of certain accessories by the respondent and claim for non-payment of premium by the respondent for the third year of insurance policy. Respondent remained ex-parte before the District Forum. District Forum after considering the whole aspect of the matter awarded Rs. 7,800/- on the basis of claim of interest and Rs. 750/- as costs. Interest was also awarded. On appeal filed by the complainant for other claims, State Commission dismissed the appeal and affirmed the order of the District Forum. We do not find it is a fit case for us to exercise our jurisdiction under Clause (b) of Section 21 of the Consumer Protection Act, 1986. This revision petition is dismissed. We appreciate the assistance rendered by Mr. Satya Pal Arora, Advocate/Amicus Curiae. Revision Petition dismissed.