HONDA CARS INDIA LIMITED Vs. SUDESH BERRY

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the order dated 20.01.2020 passed by the National Consumer Disputes Redressal Commission, New Delhi ("National Commission" for short) in Revision Petition No.2308 of 2017.

(3.) The appellant manufactures "Honda City Cars" and one such car was purchased by respondents no.1 to 3 herein in the year 1999. The car continued to be under their ownership and possession till 26.09.2010 when the car suffered damage in an accident which occurred at Dabri Bus Stand, New Delhi. The car was taken to the authorized service centre (respondent no.5 herein) for repairs. The car was insured and, as such, the surveyor of the insurance company found the estimated cost of repairs at the level of Rs.1,50,000/-.