ASHOK KUMAR Vs. MANAGING DIRECTOR MARUTI UDYOG LTD

JUDGEMENT

(1.) This appeal is directed against the order dated 30.1.91 passed by the District Forum, Patna in complaint case No.305 of 1991.

(2.) The appellant before this Commission was the complainant and respondent in this case was the opposite party before the District Forum. The complainant-appellant filed a complaint before the District Forum, Patna claiming compensation to the tune of Rs.15,000/- on account of cost incurred by him for getting his Maruti vehicle repaired as well as for the losses suffered by him in not fulfilling his normal official and domestic duties to the non-working of his Maruti vehicle. The complainant-appellant also claimed interest @ 15% on the amount from the month of March, 1991 till the payment of the same. The opposite party-respondent filed written version of the case and it was mentioned therein that as the clutch plates was badly handled, it was damaged for which the company was not liable to pay any compensation.

(3.) It appears from the impugned order that it was agreed between the parties that the O. P. would pay Rs.600/- in all by 7.11.91 to satisfy the complainant without fail and the complaint was disposed of accordingly.