FORCE MOTORS LIMITED Vs. ANIL KUMAR SINHA

JUDGEMENT

(1.) The complainants/respondents purchased a mini door tempo from the appellant company, the purchase by one of them having been made on 20.09.2000 and by the other on 03.07.2001. Their case is that the vehicles purchased by them from the petitioner had manufacturing defect as a result of which, they could not be used properly. They approached the concerned District by way of separate Consumer Complaints seeking refund of the amount which they had paid to the petitioner alongwith compensation.

(2.) The complaint was opposed by the petitioner which denied any manufacturing defect in the vehicles sold to the complainants.

(3.) The District Forum, on the basis of inspection carried out by one Anil Kumar Sinha, Surveyor and loss assessor on 19.09.2010, allowed the Consumer Complaint and directed the refund of the amount which the complainants had paid to the petitioner alongwith interest at the same rate on which it was purchased from them by the bank, from which they had taken loan for purchasing the vehicles.