MURLIDHAR Vs. K. LAKSHMINARAYANA

JUDGEMENT

(1.) We have heard the learned Counsel for the petitioner/opposite party. The complainant/respondent purchased TVS Spectra Scooter on 19.3.1999 for a sum of Rs. 37,117/- from the respondent. The vehicle was delivered to the complainant paying in advance a sum of Rs. 30,000.00 .

(2.) On 9.4.1999 the vehicle met with a small accident due to which the indicators were damaged. The complainant/opposite party handed over the vehicle to the appellant/opposite party for repairs. The complainant approached the appellant/opposite party for collecting the vehicle. The appellant/opposite party demanded Rs. 19,996/-. The complainant also learned that the vehicle was registered as AP-02-P-6975 in the name of the brother of Sh. Murlidhar.

(3.) While deciding the complaint of the complainant/opposite party the District Forum allowed the complaint directing the opposite party to refund Rs. 24,581.00 with 9 per cent interest per annum from the date of the complaint with costs of Rs. 400.00. It was also held that the complainant was not entitled to any new vehicle. However, the complainant was also supposed to pay Rs. 1,418.75 incurred by respondent towards repairs etc. Thus, allowed the claim of complainant/opposite party for Rs. 24,581.00.