KHERA AUTOMOBILES DELHI Vs. KERALA AUTOMOBILES

JUDGEMENT

(1.) This order will dispose of A-51/93 and A-52/93 which contain common questions of law and fact. The facts in the order are being given from A-51/93.

(2.) The complainant Shri Rohtish Kumar, deposited a sum of Rs.1,000/- as advance for three wheeler Scooter with opposite party No.2-appellant, on 7th April, 1993 who is dealer of respondent No.1 M/s. Kerala Automobiles. The complainant afterwards cancelled the booking vide registered letter dated 4th Feb. , 1991 and requested the opposite parties to refund the amount. However, they failed to do so. Consequently, the complainant filed the complaint.

(3.) The complaint was contested by both the respondents. They were jointly and severally held liable by the District Forum to refund the amount with interest, to the complainant. Opposite Party No.2 has come up in appeal against the said order to the Commission.