JUDGEMENT
M. THANIKACHALAM J. -
(1.) The opposite parties in OP.No.65/2003, on the file of District Forum,
Tirunelveli, having suffered an adverse order, have come to this
Commission, to erase the same, as appellant.
(2.) The complainant/ respondent has filed a case before the District
Forum, seeking certain reliefs, interalia contending that he had applied
to the 2nd respondent, expressing his willingness to establish Maruthi
Authorised Service Station (MASS), by depositing a sum of Rs.1500/-, that
as instructed in LOI, he had remitted the sum of Rs.10000/-, that he
having fulfilled all the necessary requirements for MASS, the opposite
parties have failed to issue necessary orders, thereby they have
committed breach of agreement, which should be construed as deficiency in
service, that by the negligent act of the opposite parties, he had
incurred loss, suffered mental agony, etc., and that therefore they
should be directed to refund the application fee of Rs.1500/-, that they
should be further directed to return the security deposit of Rs.10000/-,
and a further sum of Rs.40000/-, spent for the improvement made, and that
a sum of Rs.1 lakh being compensation.
(3.) The appellant/ opposite parties, by filing their written version,
opposed the complaint, as if the same is not maintainable, because the
complainant is not a consumer, and that the Forum has no jurisdiction,
that the complainant has failed to perform his duties as agreed under the
agreement, despite reminders, which should follow, there is no breach of
agreement or any negligent act on their part, thereby prayed for the
dismissal of the complaint.;
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