BRANCH MANAGER, OSL HYUNDAI Vs. RUPARANJAN DAS

JUDGEMENT

(1.) Heard Mr. Rajnish Sinha, Advocate for the petitioner.

(2.) This revision has been filed against the order of State Consumer Disputes Redressal Commission, Odisha, dtd. 18/2/2021, passed in First Appeal No. 367 of 2015 (arising out of the order of District Consumer Disputes Redressal Forum, Puri, dtd. 30/5/2015, passed in Consumer Complaint No. 275 of 2013), by which the District Forum has allowed the complaint and directed opposite parties No.1,2 & 4 to repair the vehicle as per the repair estimate dtd. 3/8/2013 and dtd. 16/11/2014 of Aditya Car Care Pvt. Ltd, opposite party No.4 free of cost and deliver the vehicle in perfect running condition within two months and pay compensatory interest @12% per annum on the cost of the vehicle of Rs.10,08,294.00 from 3/8/2013 till it is repaired. If opposite parties failed to comply with the directions above within stipulated period, then the interest was enhanced @18% per annum and cost of Rs.5,000.00 has been awarded. The Appeal filed by the petitioner has been dismissed.

(3.) Ruparanjan Das (Respondent No.1) filed CC No.275 of 2013 for directing opposite parties No.1 to 4 for payment of Rs.13.00 lakhs as compensation along with interest @ 18% per annum and litigation cost of Rs.20,000.00.