VIKAS MOTORS LIMITED Vs. P K JAIN

JUDGEMENT

(1.) The respondent booked a Maruti AC Car with the appellant on 7-5-1990 on Priority No. 805-C-80197. He was intimated on 1-8-1990 that his Car was matured for payment deposit and delivery. Full amount was paid by the respondent on 6-8-1990. He was, however, charged on extra amount of Rs. 9,232/- at the time of the delivery of Car.

(2.) Feeling aggrieved by the action of the appellant the respondent filed a complaint before the District Consumer Disputes Redressal Commission, Hisar (hereinafter referred to as "the District Forum") with a prayer for refund of the extra amount paid by him. The District Forum allowed the claim of the complainant vide order dated 18-9-1991. The appellant's appeal before the State Consumer Disputes Redressal Commission, Haryana at Chandigarh (hereinafter referred to as "the State Commission") was dismissed on 10-1-1992 and the revision petition filed by the appellant before the National Consumer Disputes Redressal Commission, New Delhi (hereinafter referred to as "the National Commission") was also dismissed on 10-4-1992.

(3.) The present appeal has been filed mainly on the grounds of jurisdiction and there being no liability of the appellant after escalation of prices by the manufacturers of the Car.