ASHOK KESHARLAL SARAF Vs. TATA MOTORS LIMITED

JUDGEMENT

(1.) THE original complainant Mr. Ashok Saraf is no more alive. After demise of original complainant, the legal heirs of deceased are brought on record.

(2.) THE original O.P. No. 1 is a limited Company registered under Indian Companies Act, 1956 and carrying a business of manufacturing four wheeler cars, brakes, etc. O.P. No. 1 has appointed O.P. No. 2 as its agent, dealer and distributor. O.P. No. 1 has manufactured the car known as Tata Estate. O.P. No. 1 made publicity and advertisement on Tata Estate and represented public that Tata Estate is one of their best products. Believing the said representation and advertisement, original complainant purchased on hire purchase basis one Tata Estate Car from O.P. No. 2 on 25.8.1994 for Rs. 4,39,620.74ps. Original complainant had taken financial assistance from M/s. Sundaran Finance Ltd. to purchase four wheeler. O.P. No. 2 brought the said car from Daman and gave delivery of the car to the original complainant.

(3.) ORIGINAL complainant noticed following defects in the car: