MURALIDHAR Vs. K LAKSHMINARAYANA

JUDGEMENT

(1.) The opposite party in C. D. No.74/2001 on the file of District Forum, Anantapur is the appellant.

(2.) The complainant purchased TVS Spectra Scooter on 19.3.1999 for Rs.37,117/- from the opposite party and the vehicle was delivered to the complainant after paying an advance of Rs.30,000/- while so on 19.4.1999 the vehicle met with small accident due to which the indicators were damaged. The complainant, therefore, handed over the vehicle to the appellant for repairs on 20.4.1999. When the complainant approached the appellant for collecting the vehicle, the latter demanded Rs.19,996/-. The complainant also learnt that the vehicle was registered as AP 02-F-6975 in the name of the brother of the appellant. Hence this complaint.

(3.) The District Forum allowed the complaint directing the opposite party to refund of Rs.24,581/- with interest at 9% p. a. from the date of the complaint together with costs of Rs.400/-. Hence the appeal.