N AKMALKHAN Vs. HINDUSTAN MOT

JUDGEMENT

(1.) The complainant purchased an Ambassador car from the opposite parties. According to him, the opposite parties assured that they would apply for necessary registration, but they have failed to do so with the result the complainant has been put to loss and thus there is deficiency in service on the part of the opposite parties for which has claimed compensation under various heads.

(2.) The 4th and the 5th opposite parties resisted the complaint on various grounds, the main ground being that the purchase was made for commercial purpose and, therefore, the Consumer Forum will not have jurisdiction.

(3.) The lower Forum accepted the defence and dismissed the complaint. Hence the present appeal by the complainant.