SHRIRAM TRANSPORT FINANCE CO. LTD Vs. JASPAL SINGH

JUDGEMENT

(1.) RP No.121 of 2013 is filed against order of Haryana State Consumer Disputes Redressal Commission in FA No.146 of 2008. The State Commission has dismissed the appeal of the OPs/Shriram Transport Finance Co. Ltd. and confirmed the order of the District Forum, allowing the complaint. Similarly, RP No.122 of 2013 is against the order of the Haryana State Consumer Disputes Redressal Commission in FA No.147 of 2008. In this case also the State Commission has dismissed the appeal of OPs/Shriram Transport Finance Co. Ltd and confirmed the order of the District Forum, allowing the complaint.

(2.) BOTH matters emanate from identical sets of facts resulting in identical orders from the District Forum. In both cases, the appeal has been dismissed by the State Commission in the following terms: -

(3.) THE main issue involved in this case was failure of the OPs to hand over the registered documents as well as the route permit to the Complainant. According to the Complainant, he had applied for transfer of the vehicle in his name. District Transport Officer Yamuna Nagar, had also transferred the vehicle in his name from the name of the seller. However, two employees of Shriram Transport Chandigarh (OP -2) obtained these documents from the office of the DTO. Despite repeated requests, the registration certificate and the route permit were never returned to him. Due to this, he was neither able to get the vehicle insured in his name nor use it for transportation purposes. Allegedly, the default in payment of instalments of the loan was in this background. The written response of the OP before the District Forum merely carries a bland denial of this.