MUNNA KUMAR Vs. GIRISH ARORA @ BITTOO

JUDGEMENT

(1.) THE short facts of the case are that a three wheeler, registered in the name of OP -I whose financer was OP -2 was purchased by the Complainant on 10.5.2007 from both the OPs for an amount of Rs.2,22,000/ - by making advance payment of Rs.50,000/ - to OP -1. Out of this consideration amount Rs.1,72,000/ - was financed by OP No.2, the Financer and the remaining amount was to be paid in installments within 24 months @ Rs.8550/ - per month. Subsequently the complainant paid the dealer OP no.1 Rs.36,665/ -.

(2.) IN June, 2009 the complainant came to know that the vehicle purchased by him con not be transferred and registered by the Transport Authority in his name for the reason that the vehicle is of 'J ' Model meant for the sale to a particular section, to which the complainant did not belong.

(3.) THE complainant also filed a criminal complaint u/s 420, 406 Indian penal Code against the OPs before ACMM, Tis Hazari, Delhi which the Megistrate dismissed on merits in the year 2010.