(1.) THIS appeal by complainant Praveen Kumar is directed against the order dated 14.1.2010 passed by District Consumer Forum -II, U.T. Chandigarh whereby his complaint bearing No. 521 of 2009 was dismissed.
(2.) THE parties hereinafter shall be referred to as per their ranking before the District Consumer Forum.
(3.) THE brief facts culminating to the commencement of this appeal may be recapitulated thus: The complainant on 12.1.2009 had purchased a motorcycle make Pulsar 150 DTSi by making payment of Rs. 60,340 vide invoice dated 12.1.2009 (Annexure C -1) from OP -1. He was given temporary registration certificate by OP -1. It was alleged that on getting the two wheeler insured, complainant came to know that the year of manufacturing of vehicle in question was September 2008 whereas he had purchased the vehicle in the year of 2009. He immediately brought this fact to the knowledge of OPs who assured him that the model would be mentioned as 2009 on the registration certificate of the vehicle. Complainant then submitted the requisite papers to the Registering authority but when the model 2009 did not find mentioned on the RC, he approached OPs and requested them to replace the motorcycle with new model of 2009 or refund its price but OPs did not pay any heed to his request. Hence, alleging deficiency in service on the part of OPs, complainant filed complaint before the District Forum.