PYDAH KRISHNA RAO Vs. PADMAJA COMMERCIAL COMPANY

JUDGEMENT

(1.) Sri M. Mahendra Kumar, the Complainant before the District Consumer Disputes Redressal Forum, East Godavari, Andhra Pradesh, is the 2nd Respondent in this Revision Petition. His complaint before the District Forum was against Fiat India Ltd, its dealer in Vijaywada and an automobile dealer of Kakinanda.

(2.) The complainant, had paid a sum of Rs 6,76,690 for purchase of a Fiat Petra car. The vehicle offered did not have all the features that he was promised and was willing to pay for. He refused to accept delivery. The District Forum therefore, ordered refund of the amount with 12 % interest, by the dealer i.e. Opposite Party No 2 alone, dismissing the claim against the other two. The dealer went in appeal before the State Commission against the other two, impleading the complainant himself as the 3rd respondent. In this appeal, the State Commission modified the order of the District Forum, holding that Opposite Party No. 3 is jointly responsible with OP-2 for refund. OP-3 has now filed this Revision Petition before us, impleading the other three as respondents.

(3.) The case of the RP is that