SUNIL KUMAR ARORA Vs. MAITREYA V DOSHI

JUDGEMENT

(1.) An aggrieved applicant, Shri Sunil Kumar Arora of Delhi (applicant in brief) filed an application under Sec.12b of the Monopolies and Restrictive Trade Practices Act, 1969 (the Act in brief) seeking compensation from Shri Maitreya V. Doshi, Managing Director of the Premier Automobiles Ltd. , Mumbai (respondent in brief ). The notice of compensation application was sent to the respondent returnable on 8.10.1998.

(2.) The facts of the case as contained in the compensation application are enumerated below :

(3.) The applicant booked 'uno' Car from the Premier Automobiles Ltd. , Mumbai through its agent - Delhi Automobiles Ltd. , 3/15-A, Asaf Ali Road, New Delhi vide Application Form No.0387519. He deposited Rs.21,000/- vide Demand Draft No.091755 dated 12.2.1996. The applicant after 1 year 8 months requested the respondent to cancel his booking vide his application dated 17.10.1997 by enclosing receipt-cum-priority card stamped and duly signed. He waited for about 4 months and then sent two reminders dated 2.2.1998 and 20.2.1998 for refund of his booking amount but the respondent never responded. Left with no other alternative, the applicant approached this Commission vide his application seeking compensation for the loss suffered.