MAHESH KUMAR Vs. M.G. MOTORS

JUDGEMENT

(1.) Petitioner/Complainant has preferred this revision against impugned order dated 08.01.2015, passed by State Consumer Disputes Redressal Commission, Haryana, Panchkula (for short, 'State Commission').

(2.) Petitioner filed a consumer complaint before District Consumer Disputes Redressal Forum, Jhajjar (for short, 'District Forum') with subject;

(3.) It is alleged that Respondent/Opposite Party sold him a new vehicle on 19.2.2013 as personal vehicle having Temporary No.HR99-PI-7869. It is stated, that respondent collected nine blank cheques after obtaining the signature of petitioner, besides cash payment of Rs.17,650/- for sale of the said vehicle. Respondent had promised to get the vehicle insured with permanent registration at the time of sale. The respondent got the vehicle insured as personal vehicle but has not yet got it registered. The respondent is avoiding registration of the vehicle as personal vehicle since the date of its sale. Thus, petitioner has been subjected to mental agony along with financial loss. In the complaint petitioner has prayed, that respondent be directed to get the vehicle registered as personal vehicle and to pay compensation of Rs.50,000/- for mental agony and suffering.