- (1.) Leave granted.
(2.) This appeal has arisen from an order of the National Consumer Disputes Redressal Commission ("NCDRC") dated 16 September, 2014 in Revision Petition No.4856 of 2012.
(3.) The dispute in the present case arises out of a complaint filed by the appellant - complainant of a deficiency of service in relation to a truck purchased by him.;