COMMERCIAL MOTORS Vs. GOPAL SINGH BHANDARI

JUDGEMENT

(1.) THIS revision petition is directed against the order of the State Commission dated 13 -04 -2010 whereby the said Commission partly allowed the appeal filed by the complainant and directed the opposite parties in the complaint including the petitioners before us to pay a sum of Rs.2,13,250/ - to the complainant along with interest at the rate of 6% per annum and cost of litigation amounting to Rs.5,000/ -.

(2.) THE District Forum vide its order dated 29 -10 -2005 passed the following order:

(3.) THE learned counsel for the complainant/respondent states that their grievance is against Tata Motors on account of the said company having seized the documents of their vehicle and having later sold the said vehicle at less than the market price. He further submits that considering the scope of their grievance he has no objection to the impugned order being set aside to the extent the said order pertains to the petitioner before this Commission namely Commercial Motors. In view of the said statement the impugned orders to the extent it pertained to the opposite party -Commercial Motors are set aside. Since Tata Motors has not challenged the order passed by the State Commission, the aforesaid order, to the extent it pertains to Tata Motors Ltd. remains unaffected. The amount which the petitioner has deposited in compliance of the interim order of this Commission be returned to them by the District Forum along with interest which may have accrued on that amount.