MARUTI UDYOG LTD Vs. RAVINDER RAJ

JUDGEMENT

(1.) BEING aggrieved and dissatisfied by the judgement and order dated 24. 2. 2005 passed by the State Commission, Delhi in Appeal No. 48/94, the original opp. parties, namely, Maruti Udyog Ltd. and M/s. Competent Automobiles Company Ltd. have preferred these Revision Petitions.

(2.) BRIEF facts of the case are that the complainant, Mr. Ravinder Raj, booked a Maruti Car with the dealer, M/s. Competent Motors, by paying an initial booking amount of Rs. 78,351/ -. In April 1989, he was informed about the maturity of allotment number. On being called upon for making the balance payment, he paid the remaining amount on 5. 4. 1989. But, the car was delivered to him on 13. 4. 1989. During the intervening period, the price of the vehicle escalated by Rs. 6,000/- and odd and he had to pay an extra amount of Rs. 7000/- for taking the delivery of the car.

(3.) THE complainant, therefore, approached the District Forum by filing Complaint No. 1133/1990 for refund of the amount paid in excess of the amount paid against the Proforma invoice. The District Forum dismissed the complaint and declined the refund of extra amount paid by the complainant on the basis of Proforma Invoice which stipulates that the price prevailing at the time of billing shall be applicable.