M. Shreesha, J. - (1.) This Review Application purportedly under Section 22(2) of the Consumer Protection Act, 1986 (in short "the Act") has been filed by the Petitioners seeking review of Order dated 04.09.2018 passed by this Commission in Execution Revision Petition No. 14 of 2018. It is stated by the Applicants that the order dated 31.07.2015 passed in RP No. 109 of 2009 was dispatched by the Registry of this Commission on 10.08.2015 and was received by the Petitioners/Applicants on 14.08.2015 and not on 12.08.2015 as alleged by the Respondent/Complainant. This Commission relied on the document dated 12.08.2015 which was produced by the Complainant showing the date as 12.08.2015, which was marked by one officer to another. It was stated that the Complainant, in his photocopy, had manipulated/interpolated date as '12.08.2015', whereas in fact the correct date as mentioned in the original document is '17.08.2015'. The date 12.08.2015 was apparent on the letter of the Assistant Registrar produced by the Complainant which resulted in the dismissal of the Execution Revision Petition and, therefore, this review is being sought on the ground that the Complainant had interpolated the date as '12.08.2015' whereas the correct date is '17.08.2015.'
(2.) This Commission while dismissing the Revision Petition had specifically perused the letter produced by the Complainant/Respondent and noted that at the top of the said letter an officer has marked the said letter to another Officer of the Petitioners on 12.08.2015 itself and had rejected the argument of the Petitioners that the copy of the order dated 31.07.2015 was received by the Petitioners on 14.08.2015 for the first time. We do not see any error apparent on the face of record to exercise the limited jurisdiction under Section 22(2) of the Consumer Protection Act, 1986.
(3.) In the garb of this Review Application, the Petitioners are making an effort to re-argue the matter on merits which is outside the scope of Section 22(2) of the Act. Hence this Review Application is dismissed accordingly.;