SURESH RAJ S/O. SIVASANKARAN, FILM DIRECTOR LAILA BHAVANAM Vs. MANAGING DIRECTOR ST. ANTHONYS MOTORS INDIA LTD.

JUDGEMENT

(1.) The petitioner/complainant booked a car with the respondent making an initial payment of Rs.5,000/- followed by an additional payment of Rs.91,000/-. He thus paid a total sum of Rs.96,000/- though the price of the car was Rs.1,98,216/-. The case of the complainant/petitioner is that the respondent had promised to deliver the vehicle on 11.03.2011 which he considered to be an auspicious day but when he reached the showroom of the respondent on that date to take the delivery of the vehicle, an additional amount of Rs.2,500/- towards handling charges was demanded from him. Since he did not pay the aforesaid amount, the car was not delivered to him. Being aggrieved, he approached the concerned District Forum seeking refund of the amount paid by him along with compensation etc.

(2.) The complaint was resisted by the respondents who inter-alia alleged that in addition to the showroom price of Rs.1,98,216/-, the petitioner/complainant was required to pay other charges such as road tax, insurance, temporary registration fee etc. thereby making a total sum of Rs.2,06,443/- exclusive of road tax but the complainant did not agree to pay the said amount and wanted to pay only Rs.1,98,216/- which was the ex-showroom price of the vehicle. It was pointed out in the written version filed by the respondents that the vehicle was already registered in the name of the complainant who abandoned the same by not taking its delivery.

(3.) The District Forum directed the respondent to refund the amount of Rs.96,000/- which it had received from the complainant along with interest @ 12% per annum on that amount. Being aggrieved from the order, the respondent approached the concerned State Commission by way of an appeal. Vide impugned order dated 22.04.2016, the State Commission allowed the appeal and consequently dismissed the complaint. Being aggrieved, the petitioner/complainant is before this Commission by way of this revision petition.