SIPANI AUTOMOBILES LIMITED Vs. SHIVAJI DASHARAT BABAR

JUDGEMENT

(1.) REST of the respondents not present although served.

(2.) MANUFACTURERS have filed these appeals challenging the common order dated 19.8.2002 passed by District Form Solapur ordering them to refund the amount paid by the respective complainants towards the price of the vehicle namely auto rickshaws known as Arjun 500 holding that the auto rickshaws sold and supplied to the respective complainants contained manufacturing defects. District Forum has also ordered payment of compensation, cost, etc.

(3.) IT is noticed that all the complainants who purchased the vehicles in question during the similar range of time experienced various defects and faults.