M.THANIKACHALAM J. - (1.) The opposite party is the appellant.
(2.) The complainant/respondent had purchased a Maruti Zen Car from the opposite party, availing loan from M/s.HDFC Bank Ltd., On the date of booking of the vehicle, it was informed, the ex-showroom cost would be Rs.3,75,708.75 with some concession, whereas the cost of the price of the vehicle was only Rs.3,01,761.19, as per the Invoice raised by Maruti Udyog Ltd., Thus, the opposite party, had excessively charged a sum of Rs.16,429.81, committing unfair trade practice and the said amount is liable to be refunded.
(3.) As per the Scheme announced by the Maruti Udyog Ltd., the complainant is entitled to a MGA Stereo and Security System, worth of Rs.11,500/-, whereas, the opposite party had provided only a Stereo, collecting a sum of Rs.4,705.04, thereby making unlawful profit, committing negligent act or deficiency. Thus, a consumer complaint was filed for recovery of excess amount as well as the amount paid for Cassette Player/Stereo System.;