STATE CONSUMER DISPUTES REDRESSAL COMMISSION, UP
C-1 Vikrant Khand 1 (Near Shaheed Path), Gomti Nagar Lucknow-226010 First Appeal No. A/2009/513
(Arisen out of Order Dated in Case No. of District State Commission)
1. Mahindra&Mahindra Finance a ...........Appellant(s) Versus
1. Bacchu Lal a ...........Respondent(s)
BEFORE:
HON'BLE MR. Ram Charan Chaudhary PRESIDING MEMBER HON'BLE MR. Gobardhan Yadav MEMBER For the Appellant:
For the Respondent:
Dated : 17 Aug 2017
Final Order / Judgement
, 00,
()
:513/2009
( , , 0-40/2008 / 12.02.2009 ) 1- Mahindra & Mahindra Financial Service Pvt. Ltd. Head Office-2ndFloor Sadhana House, 570, V.P. Marg, World, Mumbai-400018
2- Mahindra & Mahindra Financial Service Pvt. Ltd. Station Road, P.S. and Post- Bhadohi, Distt- Sant Ravidas Nagar (Bhadohi) through its Executive Legal. ........... Appellants/ Opp. Parties
Versus
Bacchu Lal Yadav, S/o Vindhyavasni Yadav, R/o Main Road, P.S. and Post- Bhadohi- Sant Ravidas Nagar (Bhadohi)
……..…. Respondent/ Complainant
:-
0 ,
0 ,
1
:
:
: 14-9-2017
0 ,
, , 0-40/2008 / 12.02.2009 , :-
" : 76 5000.00 0 ( ) 50,000.00 0 ( ) 6000.00 0 2,000.00 0 63,000.00 0 ( 0) 15 45 18 "
-2- 00 0- 64 26670 0 000 2 000 62 16375 -1 0066 /0402 13365.00 0 ,
, 700 13 2006 2008 , ,
, 00 4 , 05.6.2008 22.8.2008 22.8.2008
92000.00 - 15,000.00 , :
-3-
38,000.00 0 4,54,000.00 0 36
15.4.2008 28.4.2008 06.6.2008 07.7.2008 12.8.2008
1,22,752.00 0 2008 852.00 0 , 37,752.00 0
: 01.10.2008 15.10.2008 20,000.00 0
/ 12.02.2009
-4-
, / ,
0 50,000.00 , 0 5,000.00 0 6000.00 , 0 Suryapal Singh Vs. Siddha Vinayak Motors & Anr. III (2012) CPJ 4 (SC) :-
Consumer Protection Act, 1986- 2(1) (g), 23 Hire Purchase Agreement- Non-payment of instalments- Repossession of vehicle- Grant of compensation- Under hire purchase agreement, it is the financier who is the owner of vehicle and the person who takes the loan retains the vehicle only as bailee/trustee- Taking possession of vehicle on ground of non-payment of instalment is legal right of the financier- Court below committed error in granting compensation to petitioner- Order set aside.
0 Berar Finance Ltd. Vs. Satish Kumar Borker I (2015) CPJ 228 (NC) :-
2
Consumer Protection Act, 1986- 2(1) (g), 21(b)- Hire Purchase Agreement- Repossession and sale of vehicle- Default in payment of instalment- Alleged deficiency in service- District Forum allowed complaint- State Commission dismissed -5-
appeal- Hence revision- Vehicle had been possessed on account of default in payment of instalments and has been sold after due notice- Financer is the real owner of vehicle- Deficiency not proved.
, , 0 50,000.00 0 6,000.00 0 5,000.00 , 0
, , 0-40/2008 / 12.02.2009
( ) ( )
.,
0-4 [HON'BLE MR. Ram Charan Chaudhary]
PRESIDING MEMBER
[HON'BLE MR. Gobardhan Yadav]
MEMBER
3
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