MANAGER, VISHVAS TYRES Vs. MAKANJI SAMJI MATA

JUDGEMENT

(1.) The complainant and his brother who own separate trucks, contacted the petitioner for purchase of 14 tyres and deposited a sum of Rs.38,000/- in cash. The balance amount of Rs.2,00,000/- was paid by taking a loan from Sundaram Finance Ltd.. The case of the complainant is that despite receiving Rs.2,38,000/-, the petitioner failed to deliver the tyres which it had sold to him and his brother. Being aggrieved from the failure of the petitioner to deliver tyres, the complainant approached the Bhuj District Consumer Disputes Redressal Forum (for short, the District Forum) seeking delivery of the said tyres besides compensation and cost of litigation.

(2.) Vide order dated 18-04-2013, the District Forum directed the petitioner to deliver the tyres and also pay Rs.3,000/- towards compensation and Rs.2,000/- towards cost of litigation.

(3.) Being aggrieved from the order of the District Forum the petitioner approached the Gujarat State Consumer Disputes Redressal Commission at Ahmedabad (for short, the State Commission) by way of an appeal. The said appeal having been dismissed vide impugned order dated 24-06-2013, the petitioner is before us by way of this revision petition.