MARUTI UDYOG LTD. Vs. MANORAMA GUPTA AND ANR.

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) In this case, the complainant, Smt. Manorama Gupta wanted to purchase a Maruti Car and accordingly she deposited the booking amount of Rs. 25,000.00 for purchasing a Maruti Car with the authorised dealer of Maruti Udogy Ltd. i.e., M/s. Radhika Automobiles. It was submitted that according to the terms and conditions, on deposit of Rs. 25,000.00 bookings would be accepted for priority numbers and selection for any city in proportion to the bookings received for that city would be made by pseudo ran dam number. Other applications would be rejected. For the rejected applications, the booking deposit would be refunded to customers within three months of the closing date of the booking and no interest would be due in such cases. The customers were also informed that it was expected that allotment cards/allotment advice against accepted booking would be sent by Maruti Udyog Ltd. to the dealers by the end of March, 1990. The dealers would further post those to the customers. If they do not hear from the dealer by the end of May, 1990 or find any error in the allotment card, they were directed to contact the dealer immediately.

(3.) It is evident that according to the aforesaid terms of the contract that in case of any irregularity, dealer was required to be contacted. The complainant alleged that the complainant wrote letters to the respondent No. 2 demanding refund of the booking amount to the applicant. She also claimed that number of times she contacted M/s. Radhika Automobiles Ltd. But, they did not give any satisfactory reply on the pretext that they did not keep any record and she was asked that she should contract Maruti Udyog Ltd. and they would refund her booking amount.