HDFC BANK LIMITED HAVING ITS REGISTERED OFFICE AT HDFC BANK HOUSE Vs. AMARDEEP THARUMAL CHHABRIYA PROP MAHALXMI AUTOMOTIVE SALES NEAR UJAMBA WADI AUTO LANE

JUDGEMENT

(1.) By way of present revision petition filed under Section 21 of the Consumer Protection Act, 1986 (for short 'the Act'), there is challenge to order dated 1.4.2011, passed by State Consumer Disputes Redressal Commission, Nagpur (for short 'State Commission') as well as order dated 24.11.2006, passed by District Consumer Disputes Redressal Forum, Amravati (for short 'District Forum').

(2.) Respondent no. 1 herein (complainant before the District Forum) filed a complaint under Section 12 of the Act. District Forum after considering the plea of the parties partly allowed the complaint and held that opposite parties no. 1 and 2 (petitioners herein) have given loan on Indica vehicle to respondent no. 1. However, instead of giving such loan of Rs. 3,00,000/-, they had given only Rs. 2,97,500/- to opposite parties no. 3 and 4 (who are respondents 2 and 3 in this petition) by cheque. As the amount of Rs. 2500/- has not been paid, the registration of the vehicle of respondent no. 1 could not be made as the documents have not been supplied Thus, petitioners have caused financial, physical and mental loss to respondent no. 1 and there has been deficiency in the service.

(3.) Order dated 24th November, 2006 passed by the District Forum was challenged by the petitioners before the State Commission. As per impugned order, there was delay of 546 days in filing of the appeal. The State Commission dismissed the application for condonation of delay as well as the appeal.