AMRIK SINGH SAMBHI Vs. MARUTI UDYOG LTD.

JUDGEMENT

(1.) APPELLANT purchased a Maruti Car manufactured by the respondent in February 1995. Due to some alleged manufacturing defect the car suddenly caught fire and was damaged on 5.6.1996 when it was parked at his premises. The complaint of the appellant seeking compensation from the respondent on account of having firstly sold a car with manufacturing defect and secondly falsely representing it to a model of 1995 whereas it was a model of 1994 was dismissed vide impugned order dated 19.4.2003.

(2.) FEELING aggrieved the appellant has directed this appeal.

(3.) SO far as allegation of having sold a car of 1994 model being the car of 1995 the fact remains that the car was booked in the year 1995 and respondent No. 1 had delivered the car to its dealer M/s. Pasco Automobiles on 1.12.1994 and therefore the respondent No. 1 cannot be accused of having played fraud upon the appellant.