AUTOMOTIVE MANUFACTURERS LTD Vs. SUNIL DINKARRAO PADGILWAR & ANR

JUDGEMENT

(1.) THE Appeal No. 1337/1997 filed by M/s. Automotive Manufacturers Ltd., Nagpur (Org. O.P. No. 2) and the Appeal No. 1483/1997 filed by M/s. Maruti Udyog Ltd., New Delhi (Org. O.P. No. 1) are directed against the order dated 8.9.1997 passed by District Consumer Forum Yavatmal. The law point involved in both these appeals is identical. The parties are same. Therefore, we propose to dispose of both the appellants by common order.

(2.) THE facts giving rise to both the appeals are as under:

(3.) AFTER hearing both the parties and after having gone through the material placed on record, Forum below allowed the consumer complaint and directed both the opposite parties to pay Rs. 28,000 to the complainant together with interest @ 18% p.a. from 1.1.1992 till the date of realisation.