BAJAJ AUTO LTD Vs. SUDHA BAVEJA & ORS

JUDGEMENT

(1.) HEARD .

(2.) THE appellant and their dealer at Hanumangarh opposed the complaint on the ground that there was no manufacturing defect in the scooter and whatever and whenever the complainant had complained of any problem in the scooter including the starting problem, that was timely removed by them. Their further case was that free services were extended by them to the complainant in accordance with the terms and conditions contained in the guarantee/warranty card.

(3.) THE Forum, however, held that the oft -repeated complaint of the complainant was that the scooter was giving noise and that fact was also confirmed by the Service Engineer, Sh. Bhatia. The Forum was further of the opinion that there was manufacturing defect in the scooter. It, therefore, directed the appellant to replace the scooter with a new one and also to pay a sum of Rs. 5,000/ - as compensation for mental agony and Rs. 500/ - as cost of litigation to the complainant. Hence this appeal by the manufacturer.