SHRIRAM TRANSPORT FINANCE COMPANY LIMITED Vs. PRAMOD KUMAR TRIPATHI

JUDGEMENT

(1.) THESE , two revisions have been filed against two similar orders dated 6.9.2010 passed by District Consumer Forum, Gonda in two separate complaints No. 253/2009 and 254/2009. The two complaints were filed by the complainants, Sri Pramod Kumar Tripathi and his wife Smt. Vandana Tripathi with the allegations that the revisionist, who extended loan facilities to them, has unauthorizedly seized their trucks.

(2.) BY means of the orders in question the revisionist's applications alleging that the Forum had no jurisdiction to take cognizance of the matter were rejected.

(3.) IN all seven trucks were purchased by the complainants. Whereas the complaint No.253/2009 was filed in respect of five trucks, the other complaint was moved in respect of two trucks. In both the complaints a prayer for release of the vehicles, besides compensation, was made. The Finance Company, Shriram Transport Finance Company Limited, raised preliminary objections questioning the jurisdiction of the District Consumer Forum, but their applications were rejected.