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Judgment
1 paragraphs · 133 wordsIN this appeal filed by Maruti Udyog Limited v. Rajinder Parshad Mangla the short point involved is as to whether on the amount of Rs. 30,000/- deposited by the complainant at the time of making the application for the allotment of the car, the rate of interest should be 7% or 9%. The learned District Forum has taken the view that initial the rate of interest was 7% but the same has now been raised to 9%. Therefore, as the appellant has utilised the money belonging to the complainant, they are liable to pay back the amount alongwith interest @ 9% per annum. We do not find any legal infirmity in the order passed by the learned District Forum, hence the appeal is dismissed with no order as to costs. Appeal dismissed.