G L GOSWAMY Vs. MANDOVI MOTORS

JUDGEMENT

(1.) In this complaint under Sec.17 read with Sec.12 of the Consumer Protection Act, 1986 , the complainant has sought compensation in a sum of Rs.19,04,195/- from the opposite party.

(2.) It is the case of the complainant that he registered for allotment of a Maruti 1000 CC. A. C. motor car in the month of August, 1994 with the opposite party and made payment, of a sum of Rs.3,65,000/- under three banker cheques bearing Nos.824919, 824918 and 824920 for a sum of Rs.1,00,000/-; Rs.1,00,000/- and Rs.1,65,000/- respectively. He also made payment of a sum of Rs.55,000/- in cash to a middleman.

(3.) It is the further case of the complainant that after he registered the motor vehicle and made payment of the said amount to the opposite party, he was able to buy a motor car from a private party and the said car was transferred in the name of the complainant and he took possession of the said car.