SIPANI AUTOMOBILES LTD Vs. KAMNA LALL

JUDGEMENT

(1.) All these appeals relate to the same point and the same question of law, and facts are involved in all these appeals. Hence they are being taken together and are being disposed of by a common judgment.

(2.) The facts of the case stated in brief are that M/s. Sipani Automobiles Limited issued an advertisement for sale of Montana diesel car. For purchase of this car, a sum of Rs.10,000/- was asked for by the Company as deposit. All the applicants, who are the complainants, deposited the required amount of Rs.10,000/- with Sipani Automobiles Limited as booking amount. As the delivery of the car was not made at all, all the persons who booked the car filed complaints before the District Forum concerned for refund of the amount of Rs.10,000/- alongwith interest.

(3.) The learned District Forum decreed the claim of the complainants for recovery of Rs.10,000/- alongwith interest at the rate of 18% per annum from the date of deposit till the date of payment.