JAGDISH KHATTAR Vs. RANJAN KUMAR SINHA & ANR

JUDGEMENT

(1.) Sh. Ranjan Kumar Sinha, the complainant, got lured with the advertisement in the newspaper and approached the Proprietor of CITY Automobiles, Asiana Plaza, Budha Marg, Patna, OP2. He booked a Maruti Omni Van for delivery by Maruti Udyog Ltd.,OP1, by depositing a sum of Rs.50,400/- through demand draft in favour of OP1 in token of which, City Automobiles, OP2, delivered the receipt. The proprietor of OP 2 was jailed and his premises were sealed. The Managing Director of Maruti Udyog Ltd., assured the complainant that he would get the delivery of the vehicle within one year. Several correspondence took place, till January, 2006, but those did not ring the bell. It transpired that the above said demand draft had been credited in the account of Maruti Udyog Ltd.

(2.) Both the fora below have decided the case in favour of the complainant. The District Forum directed the OP1-Maruti Udyog Ltd., to pay a sum of Rs.50,400/- to the complainant with interest @ 15% p.a., and ordered payment of litigation costs at Rs.2,000/-.

(3.) The State Commission confirmed the order of the District Forum.