NAEEM BHAI Vs. MOHD. ANWAR & ORS.

JUDGEMENT

(1.) THE revision petitioner in R.P. No. 3644 of 2008 was the complainant before the District Forum. Before the District Forum, Shriram Transport Finance Co. Ltd.'s Manager and Branch Manager were Opposite Party Nos. 1 and 2 and Naeem Bhai was the opposite party No. 3, who is the revision petitioner in R.P. No. 3524 of 2008.

(2.) AS both these Revision Petitions emanate from the same order of the State Commission, we propose to pass a common order.

(3.) IN this case, Shriram Transport Finance Company had financed a bus to be run by Shri Mohd. Anwar the complainant. Due to default of a few instalments, the vehicle was forcibly seized in an uncivilized manner on 10.6.2005 by the financier and that was given to the custody of Shri Naeem Bhai. It is the case of the complaint that the vehicle was illegally repossessed with a view to sell the same in collusion with Shri Naeem Bhai to earn illegal profits. The complainant also submitted that Shri Naeem Bhai did not release the vehicle when he approached him.