FORD INDIA LIMITED Vs. RAJ DEEPAK RASTOGI

JUDGEMENT

(1.) BOTH the aforesaid appeals are being decided by this common judgment as in both of them common questions of law and facts are involved and they have been preferred against the same order dated 6.5.2004 passed by the learned District Forum, Jaipur -II, Jaipur. Appeal No. 1002/2004

(2.) THIS appeal under Section 15 of the Consumer Protection Act, 1986 (hereinafter referred to as "the Act of 1986") has been filed by the appellant with the prayer that the order dated 6.5.2004 passed by the learned District Forum, Jaipur -II, Jaipur in case No. 702/2003 by which the complaint filed by the respondent non -complainant under Section 12 of the Act of 1986 was (sic.) and the appellant was directed to pay the price of the car in question to the tune of Rs. 5,38,733 to the complainant within a period of two and half months from the date of that order failing which the appellant would be liable to pay interest @ 9% p.a. on the aforesaid amount and the appellant was further directed to pay Rs. 1,000 to the complainant as cost and the claim against respondent No. 2 K.S. Ford was rejected, be quashed and set aside.

(3.) IT arises in the following circumstances: