GALI SHAYAM SUNDAR REDDY Vs. KRISHNA MOTORS

JUDGEMENT

(1.) The unsuccessful complainant in CC 7/2007 on the file of the District Forum, Nalgonda filed this appeal questioning the dismissal of the complaint filed for recovery of Rs.2,035/- along with interest @ 12% pa from 03.02.2006 and for grant of compensation of Rs.5000/- on the ground of deficiency in service.

(2.) The facts of the case are that on 03.02.2006 the complainant has purchased Hero Honda Glamour Motor Bike from the opposite party showroom for which R.50,604/- was collected inclusive of life tax and insurance. So also, collected handling charges and temporary registration charges. Temporary registration charges are only Rs.15/-. While so, Rs.450/- was collected. Similarly, permanent registration charges are Rs.160/- but collected Rs.520/-. The opposite party also not delivered the papers pertaining to the vehicle. The complainant has to go round the opposite parties for 10 months. There was delay in getting the vehicle registered. So the complainant had to pay rs.100/- extra. The complainant suffered mental agony on account of the omissions and commission which amounts to deficiency in service. So the opposite parties to be directed to pay Rs.2,035/- with interest from 03.02.2006 to ay compensation of Rs.5000/-.

(3.) The opposite party filed its version admitting that the complainant had purchased Motor bike but denied payment of Rs.50.604/- or collection of any extra amount as stated. It is further stated that Rs.43,499/- ws only collected inclusive of the extra fittings for which 3 receipts were given on 03.02.2006, 14.02.2006 and 20.12.006 were given. Details which are mentioned on the back side of the invoice were not collected. Whatsoever that amounts were collected for which receipts were issued. Taking advantage of some particulars noted on the reverse of the invoice, the complainant filed this complaint so as to extract the amount.