(1.) The instant revision petition has been filed by the complainant being aggrieved by the order dated 14-08-2008 of Madhya Pradesh State Consumer Disputes Redressal Commission, Bhopal (for short "the State Commission") in Appeal No.1998 of 2008 wherein the State Commission dismissed the said appeal.
(2.) Briefly stated, the District Forum held the OPs 1 And 2 liable for mis-delivery of the Maruti car and passed an order; either to replace the car alongwith sale letter and Form No.21 duly filled and pay difference of amount with interest at the rate of 10% per annum, or to return the booking amount of Rs.3,30,578/- with interest at the rate of 10% per annum from 21-02-1998. The complaint against OPs 3, 4, 5 And 6 was dismissed. The District Forum had imposed cost upon the complainant for Rs.2000/- to be paid to OP 5 and 6 each.
(3.) Being aggrieved with the order of the District Forum, the complainant filed the First Appeal No.1998 of 2008 before the State Commission. The State Commission vide its order dated 04-08-2008 dismissed the appeal and passed the following order: