ABHEY SINGH Vs. MAGMA LEASING LTD.

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 01.07.2013 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission') in Revision Petition No.30/2013 Magma Leasing Ltd. & Anr. Vs. Abhey Singh & Anr. by which, while allowing revision, order of District Forum allowing amendment in the complaint was set aside.

(2.) Brief facts of the case are that complainant/Respondent No.1 purchased Truck No. HR-47A-5171 from Libra Auto Mobile Ltd. for a sum of Rs. 11,17,136/- out of which, Rs.10,00,000/- was financed by OP/petitioner and amount was to be repaid in 45 installments of Rs.30,536/- each. It was further alleged that vehicle was purchased on 15.2.2007, but OP wrongly started interest on installments from 29.1.2007 instead of 15.3.2007. Complainant paid insurance amount of Rs.38,050/-, but OP wrongly debited this amount in the account of the complainant. OP also debited Rs.16,797/- in the account of complainant on the basis of other charges, though, no such charges were payable. Alleging deficiency on the part of OPs, complainant filed complaint before District Forum. OP resisted complaint and submitted that complainant purchased truck for commercial purposes and complaint has been filed just to delay the recovery proceedings against the complainant and took some other objections also and prayed for dismissal of complaint. During the pendency of complaint, complainant moved application for amendment in the complaint, which was allowed by learned District Forum against which, revision filed by the OP was allowed against which, this revision petition has been filed.

(3.) Heard learned Counsel for the parties and perused record.