MAHINDRA & MAHINDRA LIMITED Vs. RANVIJAY SINGH

JUDGEMENT

(1.) THESE two appeals arise out of the judgment and order dated 7.8.2004 passed by the District Consumer Forum, Rai Bareilly in Complaint Case No. 208/2000 directing both the appellants, jointly and severally, either to pay a sum of Rs. 3,81,000 to the complainant or to supply a vehicle of the same value. Since the issues involved are similar and both the appeals arise out of a common complaint and against a common judgment and, otherwise too, both the appeals can be decided together, it is deemed appropriate to decide both the appeals together by an instant common judgment. The original judgment shall form part of the record of leading Appeal No. 1934/SC/2004 and its certified copy shall be placed on the record of Appeal No. 2250/SC/2004.

(2.) HEARD Mr. Kashi Nath Shukla, learned Counsel for the Mahindra and Mahindra Limited, Mr. A K Mishra, learned Counsel for the Mahindra and Mahindra Financial Services Limited and Mrs. Nalini Jain duly supported by Mr. Anurag Srivastava, learned Counsel for the complainant and perused the record.

(3.) MR . Shukla argued that Mahindra and Mahindra Limited has no concern whatsoever with Mahindra and Mahindra Financial Services Limited. The Mahindra and Mahindra Limited is engaged in the business of manufacturing and selling utility vehicles, light commercial vehicles as also auto parts and accessories thereof and M/s. Narayan Automobiles, respondent No. 2 is the authorized dealer of the appellant, whereas Mahindra and Mahindra Financial Services Limited is a separate and independent Company engaged in the business of providing financial assistance for purchasing vehicles on hire purchase basis.