RAJ KUMAR DHIMAN Vs. TREHAN AUTOMOTIVES PVT. LTD

JUDGEMENT

(1.) Being aggrieved by order dated 23.4.2012, passed by Himachal Pradesh State Consumer Disputes Redressal Forum, Shimla (short, "State Commission") petitioner has filed this appeal under Section 19 of the Consumer Protection Act, 1986(for short, 'Act').

(2.) Petitioner's case is that respondents/petitioners started a scheme for the sale of Honda Civil Hybrid 1.3 car and they offered a special discount of about Rs.8,50,000/- if the car is booked during the stipulated period in November,2008. On request of the petitioner, respondent no.1 sent quotations of the car and demanded a sum of Rs.1,00,000/- as booking amount. Accordingly, petitioner sent demand draft of Rs. 1,00,000/-. Respondent No. 1 issued a Sale Contract dated 15.11.2000. Later on, respondents showed their inability to deliver the said car to the petitioner and this amount to unfair trade practice and deficiency in service.

(3.) Respondent No. 1 was duly served before the District Forum but failed to put its appearance and was proceeded ex parte.