MARUTHI UDYOG LIMITED Vs. KANNA KRISHNAN

JUDGEMENT

(1.) THIS is an appeal preferredby opposite party No. 1 against the order of the Distt. Forum directing it to pay Rs. 34,635 together with interest @ 9% p.a., and costs along with opposite parties 2 and 3.

(2.) THE case of the complainant in brief is that he purchased a Maruthi car on 6.6.2002 from opposite party No. 2 authorised dealer of appellant, the manufacturer of the car. It was registered as taxi cab. At the time of purchase opposite party No. 2 had assured that it would refund Rs. 34,835.36 collected towards excise duty. Later when he requested opposite parties 2 and 3 to refund it did not do so and therefore he issued a notice and filed the complaint claiming the amount.

(3.) THE Distt. Forum after observing that none of the opposite parties contested and that they were set ex parte and basing oh the affidavit evidence of the complainant and the documents Exs. A1 to A8 directed opposite parties 2 and 3 along with the appellant to pay Rs. 34,635 to the complainant together with interest @ 9% p.a., from 7.12.2002 till the date of payment and costs of Rs. 500.