SARWAN SINGH Vs. THE MANAGER, M/S. BEDI AUTO MOBILES AUTHORIZED DEALER & ANOTHER

JUDGEMENT

(2.) Present appeal has been filed against the order dated 31.01.2012, passed by the Learned Consumer Disputes Redressal Forum, Una, in Consumer Complaint No. 44/2009, whereby the complaint was allowed and the respondent No.1 (hereinafter referred to as the opposite party No.1) was directed to pay punitive compensation in the sum of Rs. 20,000/ - to the complainant within a period of 30 days from the receipt of the copy of this order, failing which said amount shall bear interest at the rate of 9% per annum from the date of filing of the complaint, i.e. 18.04.2009 till the said amount is paid or realized. The opposite party No.1 had also burdened with costs of Rs. 5000/ -.

(2.) Brief facts of the case as they emerge from the complaint are that complainant Sarwan Singh purchased one Rhino Vehicle from opposite party No.1 on 16.11.2007 in the sum of Rs. 6,75,000/ -. On the same date, the complainant made the payment of Rs. 1,50,000/ - and in respect of the said amount, the said vehicle was financed by opposite party No.2 on the strength of loan agreement Annexure R -3 dated 16.11.2007. On the said date, the opposite party No.1 delivered the said vehicle to the complainant alongwith sale invoice Annexure C -4, sale certificate Annexure C -4 and other relevant documents except From No. 22, as a result of which the vehicle could not be registered till 26.03.2009.

(3.) In this background, the present complaint under Section 12 of the Consumer Protection Act was filed, wherein the complainant has claimed that the opposite parties be directed to pay sum of pay Rs. 1,50,000/ - as compensation for causing harassment and mental tension on the ground that the opposite parties in connivance with each other did not issue From No.22, which was required for registration of newly purchased vehicle, as a result thereof the vehicle of the complainant could not be registered and he had suffered lot of harassment, inconvenience and monetary loss, as such, deficiency has been claimed on the part of the opposite parties.