R B SINGH Vs. CHHATTISGARH DIESEL

JUDGEMENT

(1.) THIS appeal is directed against the order passed by the District Consumer Disputes Redressal Forum, Raipur (hereinafter referred to as the District Forum) Complaint No. 44/2004 directing the OP/respondent vide order dated 4.6.2004 to pay Rs. 500/ - as expenses and Rs. 500/ - for deficiency in service.

(2.) THE grievance of the complainant is that he approached the respondent O.P. on 29.4.2002 for repairs of the pump for his Tata Sumo vehicle which repaired at a cost of Rs. 2,000/ -. However, on return to his residence in Belpahar, Orissa, the pump was found to be defective and hence brought again to the workshop of the respondent on 3.5.2002 and was repaired again on payment of Rs. 300/ -. Since the pump was not repaired properly he had to approach the respondent the third time on 22.5.2002 and the fourth time on 6.6.2002. On 6.6.2002 the pump was got repaired by the respondent at Lucas Service Centre, Raipur and checking was done at Raju Garage, Pandri. Thereafter the pump was brought to the respondent s garage for packing and while packing the rotor and the switch of the pump was removed.

(3.) ON reaching Belpahar this was detected by the complainant and on being contacted on phone the respondent accepted that the said items were left with him. On going to the workshop of the respondent only the switch was returned.