TATA FINANCE LIMITED Vs. RAJINDER SINGH AND ANR

JUDGEMENT

(1.) THE appellant has filed an appeal against the orders dated 28.11.2002 passed by the District Consumer Disputes Redressal Forum, Ropar (in short "District Forum").

(2.) THE brief facts of the case are that the respondent No. l/complainant purchased LPT 1613/42 truck bearing Engine No. 697 D22 FSQ 768889, Chassis No. 373011 FSQ 720911, Registration No. as above from respondent No. 2 after it was financed by appellant for Rs. 3,80,000. However, he repaid the said amount of Rs. 3,80,000 (with interest) in 35 instalments and nothing was due. After the repayment he approached appellant for issuing 'No Objection Certificate' but they had been putting off the matter on the pretext or the other leading to harassment mentally as well as physically, financial loss and they were, thus, liable to pay damages to the tune of Rs. 2 lacs with interest @ 18% p.a. w.e.f. 28.2.2001.

(3.) APPELLANT on being served appeared through Counsel but failed to file reply to the complaint despite various adjournments made when eventually following order was passed on 27.9.2001: