BHIM MAHARAJ Vs. SHIVAM MOTORS PVT. LTD.

JUDGEMENT

(1.) Being aggrieved by order dated 20.8.2009, passed by Chhattisgarh State Consumer Disputes Redressal Commission, Raipur (for short, 'State Commission') in First Appeal No. 287 of 2007, petitioner has filed the present revision petition.

(2.) Brief facts of the case are that vehicle bearing RegistrationNo.CG-13-A-4610has been registered in the name of Petitioner/ Complainant, who purchased it with the assistance of finance provided by Respondent No. 2/opposite party No. 2. An agreement of hire purchase has been executed between the parties. As per terms of the agreement, finance amount was to be repaid along with interest in equal monthly instalments. As per Petitioner's case there was some default in payment of EMIs. However, on 18.11.2005 respondent No. 2 repossessed the vehicle forcefully from the premises of Navdurga Fuels Factory, Taraimal and no copy of seizure memo was provided.

(3.) Hence, a consumer complaint was filed demanding Rs. 4,61,290by way of compensation on account of the act of respondent No. 2 for repossessing the vehicle without any notice.