VASDEV Vs. TATA MOTORS LIMITED

JUDGEMENT

(1.) SH . Vasdev, appellant/complainant (In short "the appellant") has filed this appeal against the order dated 08.10.2008 passed by the learned District Consumer Disputes Redressal Forum, Ferozepur (in short "the District Forum").

(2.) FACTS in brief are that the appellant filed a complaint under section 12 of the Consumer Protection Act, 1986 (in short, "the Act") against the respondents, on the allegations that on 15.01.2008, he purchased a HCV vehicle from respondent no.2 vide sale invoice dated 15.01.2008 bearing chassis no.466337MSZ23183, engine no.70M62633387, model 2007 for value of Rs.15,07,686/ -, but the delivery of the said vehicle was handed over to the appellant on 18.01.2008 vide temporary certificate of registration bearing book no.DML 531, serial no.A 26552 and the temporary number of the vehicle was PB -10/BV/2007/8513.

(3.) AT the time of handing over of the vehicle in question by respondent no.2, it did not handover the sanctioned drawing of the said vehicle and promised that the same will be delivered shortly. The appellant purchased the vehicle in question after getting the same financed from HDFC Bank and the said loan was to be paid in equal monthly installments of Rs.32,686/ -. Rs.3.00 lacs were spent for making its body and cabin etc. The said vehicle was got insured from Bajaj Allianz and one driver and one helper was employed on monthly salary of Rs.5,000/ - and Rs.3000/ - respectively.