VIMLA MISHRA Vs. SARAN MOTORS PVT.LTD.

JUDGEMENT

(1.) This revision petition is filed against the order dated 25.6.1998 passed by the State Consumer Disputes Redressal Commission, Delhi, in Appeal No. A 510/94. By the impugned order, the State Commission allowed the appeal filed by the Opposite Party. Respondent, M/s. Saran Motors Pvt. Ltd., and directed the Petitioner to pay a sum of Rs.8,195 on account of outstanding dues and Rs.10,622 on account of compensatory interest at the rate of 10% p.a.

(2.) It is to be stated that the dispute between the Complainant and the Respondent, M/s. Saran Motors Ltd., pertains to certain bills issued by the Respondent for repairing the car of the Complainant.

(3.) The State Commission on the basis of the material available on record in respect of transactions for the repair of the car two times, arrived at the conclusion that the Opposite Party raised bills and the Complainant paid the amount as under: