State Consumer Disputes Redressal Commission
1.M/S. Vinutna Motors vs M/S. Bajaj Finserv on 11 November, 2024
1
BEFORE THE TELANGANA STATE CONSUMER DISPUTES
REDRESSAL COMMISSION:HYDERABAD
(ADDITIONAL BENCH)
C.C.05/2018
Between :
1.M/s Vinutna Motors, Both represented by its Proprietor G. Sreedhar Reddy, Office at MJR complex, Shamshabad, R.R Dist.
2.M/s. Vinutna Automobiles, represented by its Proprietor G.Sreedhar Reddy, Office at Mahaveer Enclave, Shamshabad, R.R. Dist.
....Complainants.
AND M/s. Bajaj Finserv, Represented by Sri Muralikrishna Tharigopulla, Areas Sales Manager, Home loans-Self Employed, 4th floor, 6-3-891 & 892, The Belvedere, Rajbhavan, road, near Somajiguda circle, Hyderabad-500082.
............Opposite Party Counsel for the Complainants : M/s. G.Nanda Gopal Counsel for the Opposite Party : M/s. Sanjeev Kulkarni QUORUM: Hon'ble Sri K.Ranga Rao - Presiding Officer-
Member- (Judicial).
& Hon'ble Smt.R.S.Rajeshree, M ember (Non Judicial).
MONDAY, THE ELEVENTH DAY OF NOVEMBER TW O THOUSAND TW ENTY FOUR Oral Order:
1. This Complaint is filed U/Sec. 17 (a) (1) of the Consumer Protection Act, 1986, praying this Commission may be pleased to :
(a).To direct the opposite parties to pay the outstanding balance loan amount of Rs.24,45,000/- (Rupees twenty four lakhs forty five thousand only).
Or 2 To cancel the loan account no.4000HL42904095 for Rs.24,45,000/- if O.P. is not in a position to disburse.
(b). To direct the opposite parties to pay back the EMIs Paid by the complainant amounting to Rs.1,30,621/-(Rupees one lakhs thirty thousand six hundred and twenty one only) as on date or total of EMIs paid till such time when either loan is disbursed or cancelled along with interest @24% p.a. (C). To direct the opposite party to pay a sum of Rs.5,00,000/- (Rupees five lakhs only) towards deficiency of service, damages and for mental agony sustained by the complainant.
(d). To award costs of this complaint, and
(e). To pass such other relief or reliefs as this Hon'ble Forum deems fit and proper in the interest of justice.
2. Complainants called absent. No rep. for them despite the CC is posted under the caption of dismissal. It is to be stated here for the sake of clarification that it was noted on the docket on 08.05.2023 that docket shows that there is no rep. on behalf of the complainant since 14.02.2022 and hence the CC was posted finally to 21.08.2023 on which date also none appeared on both sides and hence the CC was adjourned on costs of Rs.250/- and since then and cc was adjourned from time to time till today for 12 times. In view of the above docket explosion the CC is posted to today under the caption of dismissal, yet the complainants nor their counsel not turned up to advance the arguments on behalf of the complainants. The matter is passed over till 5PM by which time also the complainants and their counsel not turned up to advance their arguments. Hence the CC is dismissed for default for non- prosecution.
SD/- SD/-
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MEMBER(M-J) MEMBER (M-NJ)
Dt:11.11.2024
UK