MARKANDA AUTO AGENCY Vs. JASVINDER SINGH

JUDGEMENT

(1.) JASVINDER Singh -respondent (complainant) purchased a motorcycle of Bajaj Platina make bearing Chassis No. MD2DDDZZZ UPC -79617 Engine No. DZUBUC 84445 from 'Markanda Auto Agency, Shahabad (M) -opposite party No. 1, District Kurukshetra, authorized dealer of Bajaj Auto Limited -opposite party No. 2, vide Invoice (Annexure -A) dated June 29th, 2011. The respondent -complainant applied for registration of the motorcycle before the Registering Authority, Shahabad. The Registering Authority sought the report from State Crime Records Bureau (Haryana), Madhuban, Karnal (for short 'State Crime Records Bureau'). Vide report (Annexure -B) dated May 7th, 2013, State Crime Records Bureau stated that a motorcycle bearing registration No. DL -4S -BN -4831, Chassis No. 62923 and Engine No. 84445, was stolen and F.I.R. No. 0113 (Annexure -C) under Section 379, I.P.C. was registered on July 14th, 2011 in Police Station, Baba Haridas Nagar, South West District, Delhi. So, the motorcycle of the complainant was not registered by the Registering Authority, Shahabad.

(2.) HE filed complaint under Section 12 of the Consumer Protection Act, 1986 against the opposite parties before District Consumer Disputes Redressal Forum (for short 'District Forum'), Kurukshetra.

(3.) AGGRIEVED of the order of the District Forum, the opposite parties have filed the instant appeal before this Commission.