VIJAYA SUBBANNA Vs. MARUTI UDYOG LTD

JUDGEMENT

(1.) In this complaint, the complainant has sought refund of excise duty and enhanced price collected for the purchase of a Maruthi 800 TRI model car from the Opposite Parties and has also sought interest on the price amount deposited by her from the date of deposit upto the date of delivery of the vehicle and also compensation on various counts.

(2.) The complainant, a physically handicapped lady, was allotted a Maruthi 800 TRI model car by the Opposite Party on 2.7.90. The complainant made the payment of a sum of Rs.10,000/- as advance to the Opposite Party on 2.7.90, as per Exs. C-1 and C-2. Thereafter, the complainant made payment of a sum of Rs.1,03,132/- on 22.9.90, as per Exs. C-3 and C-4 towards the full value of the said vehicle.

(3.) The complainant had earlier purchased a Maruthi Deluxe car from the Opposite Parties on 26.10.89, as she found it difficult to drive the same, so placed an order for the Maruthi 800 TRI modal car, as referred above.