P D BHATIA Vs. BANK OF PUNJAB LIMITED

JUDGEMENT

(1.) This appeal has been directed by the complainant against order dated 30.11.2006 passed by Consumer Disputes Redressal Forum-I, U. T. Chandigarh (hereinafter to be referred as District Consumer Forum) vide which his complaint was accepted with costs of Rs.1,100 and he was awarded compensation of Rs.5,000. Respondent No.2 [hind Motors (India) Limited] was directed to pay the amount within 30 days, failing which it would carry interest @ 9% p. a. till actual payment.

(2.) Briefly stated the facts are that appellant (complainant) Sh. P. S. Bhatia wanted to purchase Indica Car and for this purpose, he approached respondent No.1 (Bank of Punjab Ltd.) for getting Indica car financed and accordingly it got signed all the relevant documents/papers concerning the financing of vehicle and in lieu of monthly instalment for repayment of loan amount also got duly filled post-dated cheques of equal amount from the appellant.

(3.) It was next averred that as per financing conditions of respondent No.1, he made initial down payment of 10% of the invoice cost of the car amounting to Rs.35,000 and the balance amount was to be financed by respondent No.1.