MARUTI UDYOG LIMITED Vs. BHUVANA VISWANATHAN

JUDGEMENT

(1.) These are appeals against the order of 3rd July. 1992 of the State Commission of Tamil Nadu in Case No. O.P. 157 of 1991. As these appeals are against the same order, we propose to dispose them of by this common order.

(2.) The Opposite Parties Nos. 2 and 3. M/s Annamalal Bus Transport Ltd. had receiyed an initial deposit of Rs. 25,000.00 in December 1989 from the complainant petitioner for the purpose of supplying a Maniti 1000 CC Car to her. However, the car was not dilivered within two weeks from the date of payment as claimed by the Petitioner though there was no written commitment regarding the dale of delivery on the part of the supplier. The State Commission after considering the contentions of the parties came to the conclusion that delivery of the car was a service to be rendered by the dealer and that the delay in the delivery constitutes a deficiency in service and an unfair trade practice within the meaning of the Section 35A (1) (ii) of the M.R.T.P. Act.

(3.) On this ground the State Commission directed the Opposite Party and the dealer to pay a sum of Rs. 18,564.00 as interest on the initial deposit amount of Rs. 25,000.00 and on Rs. 3,12,860.00 paid prior to obtaining the car.