MAITREYA V DOSHI Vs. NARENDER KAUR CHAUDHARY

JUDGEMENT

(1.) Aforesaid seven appeals arise from the common order dated 12th January, 2007 passed by the District Forum whereby the appellant who happens to be one of the Directors of the Company at the relevant time was directed to appear in person for replying show-cause notice under Sec.27 of the Consumer Protection Act.

(2.) As many as 28 complaints were filed against the company-Pal Peugeot Ltd. for refund of the booking amount of Rs.25,000 Peugeot 309 car which the company assured to deliver any time. Since the car could not be delivered in time the bookings were cancelled and refund was claimed. On refusal of the refund by the company the complainant approached the District Forum.

(3.) Vide impugned order dated 17.2.1999 the District Forum directed the appellant-Company to refund the booking amount to each of the complainants along with interest @ 9% p. a. compounded annually from the date of booking till the date of cancellation as identical orders were passed in another batch of 167 similar cases. On failure of the company to comply with the said order the complainant filed the execution petition before the District Forum.