RAHUL SINHA Vs. ASHOK MITRA

JUDGEMENT

(1.) The opposite party in the C. D. No.40/93 is M/s Leafin India Ltd. , is the appellant herein.

(2.) It is the case of the complainant that he purchased a Colour TV on instalment basis from the opposite party and he has to pay 36 instalments at Rs.488/- each, within a period of 3 years and the total amount payable comes to Rs.17,568/-. After paying the entire amount to the opposite party the complainant asked for return of the original agreement and other documents, but the opposite party took the stand the one M/s Kirloskar Investment and Finance Ltd. , issued a letter to the complainant demanding the amount of Rs.5053.40 Ps. for which a suitable reply was given by the complainant. But the opposite party did not return the documents inspite of the complainant paying the entire amount to the opposite party. It is the case of the complainant that even if the complainant is due any amount to M/s Kirloskar Investments and Finance Ltd. , the opposite party i. e. M/s Leafin India Ltd. , cannot withhold the documents of the complainant after the entire amount was paid to them.

(3.) In support of the case, the complainant filed Exs. A-1 to A-16. The receipts shows that the entire amount due was paid by the complainant. The District Forum therefore directed the opposite party to return the original documents and awarded costs of Rs.100/-.