AJAY SINGH Vs. TATA MOTORS & ANR

JUDGEMENT

(1.) Leave granted.

(2.) The National Consumer Disputes Redressal Commission ("NCDRC") has by its impugned order dated 1 April 2016 issued a direction to the respondent(s) to replace the engine of the vehicle purchased by the appellant and to render it roadworthy before returning it to the appellant. The NCDRC has directed that except for the cost of tyres and battery which will be borne by the appellant, the cost of all other services for rendering the car in a roadworthy condition shall be borne by the respondents. A compensation of Rs 1 lakh has been granted to the appellant.

(3.) Having heard the learned counsel appearing on behalf of the appellant and the respondents, we are of the view that a modification in the order passed by the NCDRC is warranted in the interest of justice.