MOHAN LAL SHARMA S/O SH.RAMNATH SHARMA, R/O NEAR SITA RAM JI MANDIR, AALANPUR, SAWAI MADOPUR RAJASTHAN Vs. MAHENDRA AND MAHENDRA FINANCE SERVICE LIMITED AND ANR. BALAJI KATLA TOK BUS STAND KE PASS, BAJARIA, THROUGH BRANCH MANAGER, SAWAI MADOPUR RAJASTHAN

JUDGEMENT

(1.) This Revision Petition, by the Complainant, is directed against the order, dated 27.11.2014, passed by the Rajasthan State Consumer Disputes Redressal Commission, Bench No.1 at Jaipur (for short "the State Commission") in First Appeal No. 746 of 2013. By the impugned order, the State Commission has reversed the order, dated 22.03.2013, passed by the District Consumer Disputes Rederessal Forum at Sawai Madhopur (for short "the District Forum") in Complaint Case No. 165 of 2012. By the said order, while accepting the Complaint filed by the Petitioner, the District Forum had, inter alia, directed the Respondents, the Finance Company, to refund a sum of Rs. 2,50,000.00 along with interest @ 12% per annum from the date of deposit of the auction amount.

(2.) In short, the grievance of the Complainant was that after he was found successful in the auction held by the Finance Company, he had deposited a sum of Rs. 2,50,000.00 with it on 31.03.2011. However, when he applied for registration of the vehicle in question i.e. a Bus, in his name, the Registration Authorities refused to do so on the ground that some litigation in relation to the auctioned bus was pending, with the result that he was unable to use the same for the purpose he had purchased it.

(3.) Finding substance in the Complaint, the District Forum accepted it and issued the afore-noted directions.