TATA FINANCE LTD Vs. K C JATWANI

JUDGEMENT

(1.) APPELLANT which was the Opposite Party before the State Commission has filed this Appeal against the judgment and order dated 27.09.07 passed by the State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission') in Complaint Case No. C -242/1999 whereby the State Commission partly allowing the complaint has directed the Appellant to pay a lump -sum compensation of Rs.25,000/ - to the Respondent towards mental agony and harassment suffered by him. Rs.5,000/ - were awards as costs of litigation.

(2.) FACTS : -

(3.) STATE Commission, after considering the facts, pleadings and evidence led by the parties, held that the Appellant was deficient in not getting the vehicle registered in the Respondent's name with insurance cover despite charging Rs.24,000/ - towards the premium which was not permissible under the law. Accordingly, State Commission partly allowed the complaint and directed the Appellant to pay a lump -sum compensation of Rs.25,000/ - to the Respondent along with costs of Rs.5,000/ -.