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State Consumer Disputes Redressal Commission

Imperial Motors vs Parkash Chand on 18 September, 2015

                                            FIRST ADDITIONAL BENCH

 STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
   PUNJAB, SECTOR 37-A, DAKSHIN MARG, CHANDIGARH.

                      First Appeal No.1546 of 2012
                                        Date of Institution: 19.11.2012.
                                        Date of Decision: 18.09.2015.
Imperial Motors, G.T. Road, Bathinda, through authorized person.

                                            .....Appellant/opposite party no.2

                                   Versus

1.

Parkash Chand aged 35 years son of Uda Ram resident of Village Amar Pura, Tehsil Abohar, District Ferozepur.

.....Respondent no.1/complainant

2. M/s Mahindra & Mahindra Limited, SCO no.17, Sector 26-D, Madhya Marg, Chandigarh through its Managing Director/General Manager.

3. M/s Mahindra & Mahindra Financial Services Limited, SCF 56, Model Town, Phase-I above HDFC Bank, Near TV Tower, Bathinda, Tehsil and District Bathinda through its Managing Director/General Manager ..... Respondent no.2 & 3/opposite party no.3 & 4 First Appeal against order dated 23.04.2012 passed by the District Consumer Disputes Redressal Forum, Ferozepur.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member.

Shri. Harcharan Singh Guram, Member Present:-

For the appellant : Sh. Mukand Gupta, Advocate. For respondent no.1 : Sh. Peeush Gagnoja, Advocate. For respondent no.2 : Sh. Vaibhav Narang, Advocate. For respondent no.3 : Sh. Nitin Thatai, Advocate. ....................................................

J. S. KLAR, PRESIDING JUDICIAL MEMBER:-

For order, see First appeal no.1233 of 2012 titled as "M/s Mahindra & Mahindra Ltd. Vs. Parkash Chand & others".

(J. S. KLAR) PRESIDING JUDICIAL MEMBER (H.S.GURAM) MEMBER September 18, 2015.

(MM)