INDUS MOTOR CO PVT LTD Vs. ANEESH S

JUDGEMENT

(1.) REVISION Petition No.2840 of 2012 has been filed against the order dated 28.3.2012, passed by Kerala State Consumer Disputes Redressal Commission, Thiruvananthapuram (short, "State Commission") in First Appeal No.581 of 2011.

(2.) THE brief facts of the case as per the respondent/complainant are that the respondent booked a pre -owned ALTO LXI 2006 model car with the petitioner/opposite party by paying the price of Rs.2,09,000/ - on 23.4.2010. The vehicle selected by the respondent is having the Registration No.KL -7BD -3032. The amount was entrusted with Mr.Ali who was the in -charge of pre -owned car counter. After receiving the amount, he had issued the pre -owned car booking form. He offered to deliver the vehicle within three days. The vehicle kept in the showroom was shown to the respondent and he was satisfied with the vehicle after inspection and he made the payment. On 26.4.2010, the respondent visited the showroom of the petitioner for taking delivery of the vehicle. On that day, the respondent was told to come on 29.4.2010 after completing the repairing work. When the respondent reached with the petitioner/Showroom on 29.4.2010, the petitioner refused to deliver the vehicle stating that the said Ali, who had accepted the money had committed suicide.

(3.) ON 30.4.2010, the respondent filed a complaint before the Circle Inspector of Police and he was told that several others had also filed similar complaints and all of them to be considered jointly. Since, no action was taken by the police in this regard, another complaint was filed before the C.I. of Police on 27.5.2010. But no action was taken by them so far as to redress the grievance of the respondent.