SUBHASH CHAND Vs. TRICITY AUTOS ZIRAKPUR-PATIALA HIGHWAY

JUDGEMENT

(1.) SUBMITS that the complainant got booked a car with the respondent and had deposited an amount of Rs. 50,000 on 2.2.2012 although, originally only amount of Rs. 10,000 was required to be deposited. Few days ago i.e. on 28.4.2012 the respondent asked the complainant to deposit the entire remaining amount so that the car be delivered to him. On 28.4.2012 the complainant deposited an amount of Rs. 1,00,000 in cash. The complainant has also deposited Rs. 6 lacs with the respondents on 30.4.2012. The entire payment of Rs. 7,50,000 was paid to the respondent up to 30.4.2012. The car was still not delivered to the complainants.

(2.) CAUSING unlawful delay in the delivery of the car the complainant has suffered mental tension and physical harassment. Hence, the complainant was entitled to Rs. 44 lacs as compensation and Rs. 28 lacs as damages. Hence, the complaint.

(3.) HEARD .