SAINIK AUTOMOBILES AND COMPANY Vs. MAHESH CHAND GUPTA

JUDGEMENT

(1.) This is an appeal under Sec.15 of the Consumer Protection Act, 1986 (hereinafter called the 'act') against the judgment and order dated 8.4.1992 passed by District Consumer Forum, Shahjahanpur in Complaint Case No.125 of 1991.

(2.) The complainant preferred a complaint case before the District Forum alleging that he booked a Vespa PL 170 scooter manufactured by M/s. Andhra Pradesh Scooters Limited, District Medak, Andhra Pradesh. He deposited a sum of Rs.500/- towards the booking of the scooter, but ultimately it was not supplied with the result that a complaint was filed claiming compensation for mental torture and refund of Rs.500/- so deposited along with interest.

(3.) In the written statement the opposite party No.1, i. e. , appellant took up the specific plea that the advance money made in the name of Andhra Pradesh Scooter Limited and, thereafter, after compliance of all formalities, receipt was issued by the appellant as a token of receipt of the advance money and thereafter the advance money was sent to M/s. Andhra Pradesh Scooters Limited, Distt. Medak and accordingly the liability to make the payment as demanded by the complainant was denied.