U B PANDEY Vs. TATA FINANCE LTD

JUDGEMENT

(1.) This appeal, under Sec.15 of the Consumer Protection Act, 1986 is directed against the order dated 17.9.2001 in Complaint No.201/2001 by District Consumer Disputes Redressal Forum, Raipur (hereinafter called 'district Forum' for short) dismissing the complaint of the complainant/appellant.

(2.) Undisputably the complainant/appellant purchased a Tata Sumo vehicle on 3.11.1997 by obtaining finance of Rs.2,50,000/- from the respondent. The above amount was to be repaid in equal monthly instalments of Rs.11,210/- which were to start from November, 1997 and was to be end in March, 2000. It is also not in dispute, that in case instalments were paid punctually as per the stipulation between the parties, the complainant/appellant would get 2% rebate on final payment of the instalment as above.

(3.) According to the complainant, he had paid 28 instalments punctually as it was stipulated between the parties. He, therefore, claimed that 2% rebated be granted towards 29th instalments payable by him and he should be given no-due certificate as well as documents of the vehicle. It was further averred by the complainant that the respondent financier further however refused to give the rebate as above on the pretext that instalments were not paid in due time as per schedule. The complainant also averred that he paid an amount of Rs.13,283/- in March, 2000 under protest and obtained no-dues certificate and documents of vehicle from the respondent. The complainant prayed that the additional charges of Rs.13,283/- which include 2% rebate, be awarded to him.