FORCE MOTORS LIMITED Vs. ASHUTOSH SAHA

JUDGEMENT

(1.) Heard Mr. Dileep Poolakkot, Advocate, for the petitioner.

(2.) This revision has been filed from the order of State Consumer Disputes Redressal Commission, West Bengal at Kolkata, dated 24.04.2019, passed in First Appeal No. 437 of 2015 (arising out of the order of District Consumer Disputes Redressal Forum, Uttar Dinajpur, at Raiganj, dated 24.02.2015, passed in Consumer Complaint No. 50 of 2013), whereby the complaint was allowed against the opposite parties. Force Motors Limited (the petitioner) was directed to return back the disputed vehicle to the complainant, in good and roadworthy condition or refund the cost of the vehicle i.e. Rs.522750/- with interest @ 9% per annum from the date of deposit of the amount with the authorised dealer M/s. Speed Motors till actual payment and the opposite parties were directed to pay Rs.40000/- for compensation and Rs.10000/- as cost of the litigation, within one month and the appeal of the petitioner was dismissed.

(3.) Ashutosh Saha (respondent-1) filed Consumer Complaint No. 50 of 2013, for directing the petitioner and respondent-2 to give back the disputed vehicle to the complainant or refund Rs.522750/- the cost of the vehicle and Rs.100000/- as compensation and cost of the litigation along with interest.