MARUTI UDYOG LIMITED Vs. HARISH CHANDER PAHWA

JUDGEMENT

(1.) HARISH Chander Pahwa purchased a Maruti Van as taxi on 1.9.90 from the respondents and it was Registered as such on 17.9.90 with the State Transport Registering Authority, Chandigarh. It was after this registration, the complainant was entitled to a refund of Rs. 15,309.04. The District Forum, Union Territory, Chandigarh ordered that a sum of Rs. 15,309.04 together with interest @ 18% w.e.f. 1.4.91 shall be payable to HARISH Chander Pahwa, the consumer. Aggrieved against it, present appeal has been attempted.

(2.) THE relevant part of the invoice dated 1.9.90 Annexure C-1 issued by the appellants to this customer is as under :