SUNDARAM MOTORS Vs. K KULANDAIVELU

JUDGEMENT

(1.) These two appeals arise out of the order of the District Consumer Disputes Redressal Forum, Madras, dated 9.9.93 in O. P. No.91/93. The Opposite Party No.2 is the Appellant in A. P. No.669/93 and the Opposite Party No.1 is the Appellant in A. P. No.41/94.

(2.) The Complainant has booked a Car with the Second Opposite Party for the supply of Premier 118 NE Car on 12.6.85 by payment of initial deposit of Rs.11,000/-. The Car was not delivered for nearly 7 years and consequently, he directed the Opposite Party to cancel the order on 3.8.92. This complaint was filed by the Complainant for deficiency of service. The Opposite Parties contested the claim and during the pendency of the complaint, the amount was refunded by Demand Draft on 21.1.93.

(3.) The District Forum held that there was deficiency of service and ordered the payment of interest on the sum of Rs.11000/- at 24% p. a. , compensation in the sum of Rs.50,000/- and costs of Rs.300/-. It is this order that is challenged in these appeals by the Opposite Parties.