DROPADI DEVI vs Maruti Udyog Ltd.

THE complainant in this case applied to the Opposite Party for purchase of a Maruti Car. It is not in dispute that the entire price of the car had been paid by 4th June, 1990 and 18th May, 1992. THE delivery of car has been taken by the Complainant. THE Complainant filed this complaint before this Commission for award of interest on account of delay in supplying the vehicle and also claims damages. It is not in dispute that on 3rd July, 1990, the Opposite Parties offered a sum of Rs. 1371/- representing interest on the amount at the rate of 12% per annum. THE Complainant refused to accept the cheque. On the ground that she was entitled to more interest at the rate of 18% per annum and also claim damages on account of delay in supply of vehicle. According to the Complainant the vehicle was supplied to Complainant after more than 4 months, whereas initially it was given out that the vehicle shall be supplied within 15 days.

WE have heard the parties to the case and we find that the award of interest at the rate of 12% is reasonable. The Complainant refused to accept the amount however, it shall be open to the Complainant to receive to this amount from the Opposite Party by accepting the cheque offered to herearlier. In our opinion the Complainant is not entitled to any compensation as the vehicle in question was supplied within reasonable time. The Complainant has not indicated in her Complaint how she has suffered loss to be entitled to compensation. The fact that she had to come from Deoria to Lucknow a number of times will not justify claim to any compensation.

The Complaint is decided in the manner as indicated above. Complaint decided. _______________