MARIKAR ENGINEERS (P.) LTD. Vs. SOBBY VARGHESE

JUDGEMENT

(1.) The petitioner who is the Opposite Party No.1/Dealer in Ext.P2 Complaint before the C.D.R.F Ernakulam is before this court challenging Ext.P4 Interim Order passed by the Forum in Ext.P3 Interim Application, which is confirmed in Ext.P8 Revisional Order by the Consumer State Commission.

(2.) As per Ext.P4 order, the Forum ordered that the Opposite Parties shall jointly and severally liable to repair the vehicle of the Complainant and to hand over the vehicle in road-worthy condition. The complainant is directed to pay Rs.50,000.00 to the Opposite Party No.2 within seven days from the date of Order and also to file an Undertaking in the Forum stating that he is ready to pay the balance amount if the Forum find so. It is also made clear that the Opposite parties shall refund Rs.50,000.00 to the complainant if the Forum finds that the complainant is entitled to get the refund of the amount.

(3.) The Respondent No.2 filed Counter Affidavit dtd. 04/04/2024 opposing the prayers in the Writ Petition.