SAMARA AUTOMOBILES Vs. PERFECT GRAPHICS PVT. LTD.

JUDGEMENT

(1.) ON account of having been charged Rs. 20,400 more than the actual price of the car purchased by the respondent from appellant, the District Forum has vide impugned order dated 10.10.2008, directed the appellant to refund Rs. 20,400 besides Rs. 25,000 towards compensation and Rs. 5,000 as cost of litigation.

(2.) FEELING aggrieved the appellant has preferred this appeal.

(3.) ADMITTEDLY the respondent on 18.10.2004 purchased a Ford Icon from the appellant through DSA For Rs. 4,58,200. On checking the statement of account the respondent found that appellant has taken the excess amount of Rs. 20,400 which the respondent kept demanding from the appellant but appellant did not pay this amount.