ABT MARUTHI Vs. SAKTHIVEL

JUDGEMENT

(1.) This revision petition has been filed under Section 21(b) of the Consumer Protection Act, 1986 against the impugned order dated 25.3.2013 passed by the Tamil Nadu State Consumer Disputes Redressal Commission (for short 'the State Commission') in FA No. 573/2011, Sakthivel v. M/s. Maruthi Suzuki India Limited & Anr., vide which, while allowing the appeal, the order dated 20.4.2011 in consumer complaint No. 354/2010, passed by the District Consumer Disputes Redressal Forum, Coimbatore, partly allowing the consumer complaint, was modified.

(2.) Brief facts of the case are that the complainant/respondent No. 1 who is a retired additional Superintendent of Police and a senior citizen, booked a Swift Dezire VDIBS VI/Pearl 1 Metallic Arctic White car by paying an amount of Rs. 50,000 with the petitioner/OP-2 on 16.10.2009. He further paid a sum of Rs. 4 lakh on 7.4.2010 and Rs. 2,25,320 on 8.4.2010, making it a total of Rs. 6,75,320 including the booking amount. The car No. TN 37 BH 5215 was delivered to him on 14.4.2010. As per the complainant, the total invoice price of the car is Rs. 6,69,816 consisting of the following items, although he was made to pay a sum of 6,75,320.

(3.) In their written reply filed by the petitioner/OP, it was stated that the following details were given to the complainant regarding the total amount payable for the car.