PAL PEUGEOT LTD Vs. ABDUL MAJID AND BROS

JUDGEMENT

(1.) These are two appeals filed by M/s. Pal Peugeot Ltd. , and M/s. Vivek Automobiles Ltd. , on 13.5.1997 and on 13.5.1997 respectively against the order dated 5.12.1997 and 23.2.1998 passed by District Forum, Saharanpur in complaint Case No.146 of 1996 in M/s. Abdul Majid and Brothers V/s. Peugeot Ltd. and M/s. Vivek Automobiles Ltd. , by which the District Forum has directed the opposite parties jointly and severally to replace the new car in place of the purchased one Premier 118 N. E. (Air Conditioned Car) purchased from appellant Messrs Vivek Automobiles (opposite party No.2 in the complaint) or refund the total amount paid by the complainant-respondent along with Rs.25,000/- as compensation and Rs.3,000/- as cost of the proceedings and also pay interest thereon at 18% from the date of the deposit to the date of actual payment besides other reliefs.

(2.) Both these appeals were heard on 1.4.1998 and 13.5.1998. Mr. B. N. Sharma and Mr. Iqbal Ahmad Siddiqui, Advocates were present for the appellant M/s. Pal Peugeot Ltd. and Mr. Rakesh Kumar Gupta, learned Counsel for the complainant-respondent. They are for the appellant and respondent but none was present on behalf of M/s. Vivek Automobiles on those dates. On the request of Mr. Puneet Chandra, learned Counsel for the appellant M/s. Vivek Automobiles in the Appeal No.734/sc/1997 they were heard again along with Mr. Puneet Chandra, learned Counsel for the appellant and Mr. R. K. Gupta, learned Counsel for the respondent on 2.6.1998 and the orders were reserved.

(3.) In Appeal No.733/sc/1997 in Peugeot Ltd. V/s. Abdul Majid and Others arguments were already heard on 1.1.1998 and 13.5.1998 and the orders were reserved.