- (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by Monopolies Restrictive Trade Practices Commission, New Delhi, (in short 'Commission') dismissing the application filed by the present appellant.
(3.) Background facts in a nutshell are as follows: An International Car Manufacturing Company i.e. M/s. Automobiles Peugeot of France had entered into a joint venture agreement with manufactures of Premier Cars in India which had a network of dealers spread all over the country, for the purpose of manufacturing and sale of Peugeot 309 models car in India. The original agreement of M/s. Automobiles Peugeot of France was with M/s. Kalyan Motors Company Limited which was incorporated during 1994. Subsequently, M/s. Kalyan Motors was named Pal Peugeot Limited/Premier Automobiles Limited. Thereafter M/s Pal Peugeot Limited gave advertisements in various newspapers, inviting application for Priority-cum-Registration of Peugeot 309 cars. The individual who were interested in purchasing the said car, applied to M/s Pal Peugeot Limited at: Kalyan Shil Road, Manpada, Dombilvli-421204, Distt. Thane, Maharashtra. Some individuals like the respondent No.1 submitted their application at Prem Nath Motors Ltd. with a cheque of Rs.25,000/- in the name of Pal Peugeot. It is pertinent to point out that Prem Nath Motors Limited was dealer of Pal Motors, with whom the Peugeot Company had entered into an agreement. Petitioner before Commission had nothing to do with the advertisement, in response to which the individuals had applied for the said. In fact, the individuals had submitted their applications at Prem Nath Motor's office only due to above reasons. It is also necessary to add that the cheque submitted by the individual person, whoever was interested in purchasing the said car was given in the name of M/s Pal Peugeot Limited and Prem Nath Motors Limited, i.e. the appellant herein had no other role except to send the same to M/s Pal Peugeot Limited. But the individual i.e. the respondent No.1 herein who seems to had applied for "Peugeot 309 Car" did not get the delivery and, therefore, asked for the refund of the booking amount of Rs.25,000/-. As the said amount was not refunded, the respondent No.1 filed a Claim Petition under Section 12-B of the Monopolies and Restrictive Trade Practices Act, 1969 (in short the 'Act') on the grounds of failures on the part of respondents to refund the said amount. The appellant's stand before the Commission was that the liability, if any, was of M/s. Pal Peugeot to pay to respondent. According to the appellant it was only the agent/dealer of said party.;