SADHNA PANDEY Vs. SIPANI AUTOMOBILES LTD

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 11.10.1993, passed by District Consumer Forum, Kanpur Nagar, in Case No.185 of 1993. Dr. Ghanshyam Pandey, husband of the appellant as well as Counsel for the opposite party have been heard. According to the complainant, a sum of Rs.10,000/- was deposited towards purchase of Montana Diesel Car. The car was said to be delivered within a time bound period. The car was not delivered and the booking amount of Rs.10,000/- was also not returned. Therefore, the complaint was filed which was decreed by District Consumer Forum, Kanpur Nagar, for recovery of booking amount alongwith interest @ 15% alongwith payment of Rs.200/- as cost of the proceedings.

(2.) The complainant has prayed in the so called appeal that the amount has not been paid. Hence the amount should be ordered to be paid as early as possible by the opposite party. This cannot be said to be appeal against the aforesaid order of the learned Forum. The complainant should approach the District Consumer Forum for execution of the decree and proper orders will be passed by the Forum. The appeal is, therefore, not maintainable. Order the appeal is dismissed as not maintainable. Let copies be issued as per rules.