MAGMA FINCORP LIMITED Vs. SUKHWINDER SINGH SON OF SURJIT SINGH

JUDGEMENT

(1.) M .A. for condonation of delay

(2.) THE version of Sukhwinder Singh respondent was that he had purchased a new Maruti 800CC car bearing registration No.PB23C7017. It was financed by the appellants for an amount of Rs.1,50,000/ -. Thereafter, the respondent sold this Maruti car and purchased a new Maruti Zen car bearing registration No.PB23 -D -3614. It was also financed by the appellants for an amount of Rs.2,35,000/ -. After the respondent deposited all the instalments against both the loans, he applied for no due certificate but it was not issued by the appellants. Hence, the complaint.

(3.) IN the written reply filed by the appellants, it was admitted that the respondent had taken the loan of Rs.1,50,000/ - for the purchase of Maruti 800CC car and thereafter, he had taken another loan of Rs.2,35,000/ - for purchasing Maruti Zen Car.