TATA MOTORS LIMITED Vs. ANTONIO PAULO VAZ

JUDGEMENT

(1.) THE OP No. 2 in CC No. 91/2011 has filed this appeal and it is directed against order dated 27/09/13 of the Lr. North Goa District Forum, by which both the OPs have been jointly and severally directed to replace the car with a new car of the same model or to refund the entire amount of the car with interest at the rate of 10%from the date given for delivery and to pay compensation of Rs. 20,000/ - for mental stress and agony and costs of Rs. 5000/ -.

(2.) WE have heard Shri. Rodrigues, the lr. advocate of the complainant, and Shri. Bhagat the lr. advocate of OP No. 1, the dealer. Shri. Salgaonkar the lr. advocate of OP No. 2, the manufacturer, has preferred to file written submission and we have perused the same.

(3.) SOME facts are required to be stated to dispose off this appeal.