BAID MOTORS PVT LTD Vs. BANWARI LAL PUNIA

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 9.9.2013 passed by the Rajasthan State Consumer Disputes Redressal Commission, Jaipur (in short, 'the State Commission') in Appeal No. 1160 of 2012 Baid Motors Pvt. Ltd. Vs. Banwari Lal Punia by which, while dismissing appeal, order of District forum allowing complaint was upheld.

(2.) Brief facts of the case are that Complainant/respondent booked a Taveera B-2 with OP/petitioner for a total cost of Rs.7,06,087/- including accessories, Logistic, Insurance and registration charges. It was further submitted that if booking was done upto 8.2.2011, a special discount of Rs.8,000/- was to be given and complainant was required to pay Rs.6,98,100/-. Complainant deposited Rs.5100/- on 8.12.2011, Rs.45,000/- on 11.2.2011, Rs.1,25,000/- on 18.2.2011 and Rs.73,000/- on 28.2.2011 and balance Rs.4,50,000/- were paid through financer. Delivery of vehicle was to be given on 1.3.2011 and at that time OP demanded Rs.50,000/- more which was improper demand. It was further submitted that on 17.3.2011 vehicle was delivered but discount was not given and on account of delay in delivery he suffered loss of Rs. 32,000/-. Alleging deficiency on the part of OP, complainant filed complaint before District forum. OP was proceeded ex-parte before District Forum. Learned District Forum after hearing complainant allowed complaint and directed OP to pay Rs.8,000/- being special discount and Rs.32,000/- for compensation, Rs.25,000/- for mental agony and Rs.3,000/- as cost. Appeal filed by OP was dismissed by State Commission vide impugned order against which this revision petition has been filed.

(3.) None appeared for respondent even after service of notice.