WORLD TRADE CENTRE Vs. MEERA DEVI

JUDGEMENT

(1.) This appeal is directed against the order of the District Forum, Kangra at Dharamshala dated 12.1.2000. whereby the appellants Nos. 2 & 3 have been directed to refund Rs. 4,63,465/ - to the respondent (Complainant) with litigation expenses to the extent of Rs. 4,000/ - within 15 days from the date of the said order, failing which, they have been directed to pay interest @ 15% per annum with effect from 1.7.1998 till the actual payment is made. Additionally, compensation to the extent of Rs. 10,000/ - has also been awarded. A direction has also been given that on receipt of the amounts aforesaid, the respondent (complainant) will immediately surrender the truck at the Workshop of the appellant No. 2 - M/S Sikand and Company, Nagrota Bagwan.

(2.) We have heard the learned Counsel for the parties and we have examined the record.

(3.) The facts in brief are that the respondent had purchased a truck from appellants Nos. 2 and 3 which was ultimately allotted registration No. HP -39 -9511. It was found to be defective as soon as it was purchased for a price of Rs. 4,63,465/ - on June 30,1998. When a request was made by the respondent to the Dealers to replace the vehicle, they did not make any positive response and this led to the filing of the complaint before the Consumer Court.