RAVINDER KUMAR Vs. MARUTI UDYOG LIMITED

JUDGEMENT

(1.) THIS appeal has been directed by the complainant against order dated 22.12.2004 passed by the District Consumer Disputes Redressal Forum -I, U.T. Chandigarh, whereby complaint of the appellant was partly allowed and a paltry sum of Rs. 6,000 was awarded as compensation on account of inconvenience and harassment suffered by him, besides a sum of Rs. 1,100 had been awarded as costs.

(2.) BRIEFLY stated the facts are that the appellant purchased a new Maruti Car Model ALTO -LX vide Invoice No. 388204 dated 24.12.2001 for Rs. 3,04,720, having chassis No. 135971 and Engine No. 4024771 from respondent No. 2 M/s. Pasco Automobiles.

(3.) IT was next averred that after purchasing the vehicle, the appellant noticed that the vehicle was giving unusual sound from the engine, chassis and body, and pick up of the vehicle was also not good. He immediately brought the defects to the notice of respondent No. 2 but respondent No. 2 assured him that he should use the vehicle and all these defects would be removed at the time of first service.