GAURAV GUPTA Vs. MARUTI UDYOG LTD

JUDGEMENT

(1.) THIS Complaint under Section 11 of the Consumer Protection Act, 1986 has been filed on 7.8.2002 seeking Rs. 14,72,000 with interest and costs Rs.25,000 from the OPs.

(2.) THE prayer has been made on the allegations that on 16.1.2002 the complainant applied for/booked two "Baleno" cars with catalyser with the Opposite Party No. 2 and paid a sum of Rs. 6 lakh for each car totalling a sum of Rs. 12 lakh vide two cheques bearing Nos. 856963 and 856964 both dated 8.1.2002 for Rs. 6 lakh each. The opposite party No. 2 being the authorized dealer of the OP No. 1 issued two allotment Nos.002430 and 0024131 against the aforesaid bookings.

(3.) THE aforesaid payments were made by the Complainant to the Opposite Party No. 2 for and one behalf of the Opposite Party No. 1 and the delivery of the aforesaid cars were to be given to the Complainantby the Opposite Party No. 1 through Opposite Party No. 2