MARUTI UDYOG LTD Vs. V S MANTCHALA

JUDGEMENT

(1.) The opposite party appeals.

(2.) The case of the complainant was as follows: He booked a Maruti Car 800 CC on 22,2.1987 by paying Rs. 10,000/- and he was given an allotment number. The vehicle was not delivered to him nor was he given any intimation about the availability of the car. He therefore, approached the District Forum for a direction to the opposite party to deliver the car as booked without any loss of time.

(3.) The opposite party has pleaded as follows: The sale of Maruti Car has become free in the year 1990. Therefore the booking has become infructuous. The company has issued public notices inviting those who booked the vehicles to take delivery of the vehicle on payment of the balance price. The complainant has failed to do so.