BHUSHAN TEWARI Vs. TATA COMMERCIAL MOTORS

JUDGEMENT

(1.) This revision petition has been preferred by Shri Bhushan Tewari, the complainant. The complainant is an educated unemployed youth. He applied for the bus permit on 29.1.2009 under Self-Employment Scheme for local routes and got the same approved on 16.6.2009. The information of the approved permit was received by the complainant on 6.7.2009. In the letter of approved permit, it was mentioned that the complainant should submit all connected papers of the vehicle within two months i.e. 16.8.2009, failing which, approved permit was liable to be cancelled. Consequently, Shri Bhushan Tiwari, the complainant met the Tata Commercial Motors/opposite party No. 1. He obtained quotation for taking loan from SBI Haldwani and handed over a cheque in the sum of Rs.10,000/- to the opposite party No. 1 as booking advance for model Tata Lp 909/40 seater Marcopolo. The opposite party assured him that the bus would be delivered in his favour before 6.8.2009 and he was also directed to deposit rest of the amount without delay. The complainant obtained loan from State Bank of India in the sum of Rs.11,17,200/- and the amount was deposited with opposite party No. 1

(2.) In the meantime, the complainant's permit got cancelled and he was deprived of the employment, which caused mental agony and mental loss as well.

(3.) Ultimately, the petitioner filed a consumer complaint before the District Forum with the following prayers: