RAJ KAMAL MOTORS Vs. P S SUBRAMANIAM

JUDGEMENT

(1.) These two appeals arise out of the order of the District Consumer Disputes Redressal Forum, Vellore dated 19.5.93 in O. P.106/92. The Opp. Parties are the appellants in A. P.329/93 while the complainant is the appellant in A. P.351/93. He appeared in person but is absent today.

(2.) The complainant has purchased a Kinetic Honda from the first Opp. Party for Rs.18,761/-. He has paid the same on 27.2.91 but the vehicle was delivered on 27.3.91. The complainant claimed interest during this interregnum. It is his further case that the vehicle has been giving trouble from the very beginning and he spent Rs.500/- for repairs for the first instance and another sum of Rs.1,200/-in the second instance. He claimed refund of these amounts. He claimed compensation in the sum of Rs.2,000/-for mental pain and agony and another sum of Rs.200/- towards the phone calls, registered letters etc. The Opp. Parties resisted the claim. They contended that as the complainant did not produce the ration card, delivery of the vehicle could not be effected in time and they are not therefore liable for the interest for the intervening period. They contended that the troubles given by the vehicle were very minor and whenever they were brought to their notice they were ractified. There was no deficiency in service.

(3.) The District Forum found that the vehicle has given troubles and this fact has been admitted by the first Opp. Party and awarded compensation for mental pain and agony in the sum of Rs.1,000/-. The claim for the expenses alleged to have been incurred by the complainant towards repairs in the sum of Rs.500/- in the first instance and Rs.1,200/- in the second instance was denied by the District Forum on the ground that there was no voucher to substantiate this claim. The further claim for interest between the dates 27.2.91 when he paid the price amount and on 27.3.91 when the vehicle was delivered was rightly rejected by the District Forum. The claim for Rs.200/- as expenses incurred towards phone calls, registered letters was also rejected by the District Forum. Aggrieved by the order awarding compensation in the sum of Rs.1000/- the Opp. Parties have preferred A. P.329/93; against the disallowance of the other claims the complainant has filed A. P.351/93.