WASAN AUTOMOBILES LTD. Vs. PURSHOTTAM TEJWANI AND ORS.

JUDGEMENT

(1.) These appeals are under Sec. 15 of the Consumer Protection Act, 1986 [hereinafter to be referred to as 'CP Act']. Both these appeals may be disposed off by a common order. Both the opponents in the trial forum preferred appeals separately against a single judgment. The impugned judgment appealed is rendered by Mumbai Suburban District Forum in Consumer complaint No. 87/98 on 10/09/1999.

(2.) Original complainant is one of the respondents. Trial forum decided the complaint in his favour to grant Rs. 40,000/ - as price of the Air Conditioner fitted in the vehicle purchased by him.

(3.) Reference herein to the respondent/original complainant be made as complainant for brevity and to appellant/original opponents as Mahindra & Mfahindra Ltd. and Wasan Automobiles.