MARUTI UDYOG LTD Vs. RAJINDER PARSHAD MANGLA

JUDGEMENT

(1.) In this appeal filed by Maruti Udyog Limited V/s. Rajinder Parshad Mangla the short point involved is as to whether on the amount of Rs.30,000/- deposited by the complainant at the time of making the application for the allotment of the car, the rate of interest should be 7% or 9%. The learned District Forum has taken the view that initial the rate of interest was 7% but the same has now been raised to 9%. Therefore, as the appellant has utilised the money belonging to the complainant, they are liable to pay back the amount alongwith interest @ 9% per annum. We do not find any legal infirmity in the order passed by the learned District Forum, hence the appeal is dismissed with no order as to costs.