TATA MOTORS Vs. GOPAL AGGARWAL

JUDGEMENT

(1.) CASE called several times since morning but none put in appearance on behalf of the appellants though the case is fixed for arguments. It is already 12.55. These appeals relate to the year 2007. Heavy pendency of appeals / complaints as well as non -cooperative attitude of the parties/their Counsel is the reason for heavy cause list. Under these circumstances we do not think it appropriate to adjourn this indefinitely and therefore we proceed to decide this appeal after hearing the learned Counsel for the respondent and going through the case files.

(2.) THESE two appeals bearing Nos. 240/2007 and 244/2007 have arisen out of the order dated 5.12.2006 passed by District Consumer Forum, Yamuna Nagar at Jagadhri whereby complaint No. 424/2005 filed by respondent -complainant Gopal Aggarwal alleging deficiency in service and unfair trade practice against the appellant -opposite parties for supplying a Tata Indigo LS Car having manufacturing defects, was acceptedby issuing following directions to the appellants -opposite parties:

(3.) UNDISPUTED facts of the present case in brief are that the complainant had purchased a Tata Indigo LS Car from the opposite party No.1 on 15.11.2003 which was got registered with the Registration Authority vide registration No. HR -02K/9299. The opposite party No. 2 is the authorized dealer and the opposite party No. 3 is the authorized dealer -cum -service station of the opposite party No. 1. The warranty of the car was for 18 months which was extended after making payment of.Rs. 3385 for extended warranty.