TATA MOTORS LTD Vs. MANOJ GADI & ANR

JUDGEMENT

(1.) SINCE the respondent has appeared on his own and wants to argue on merits, appeal is being decided on merits.

(2.) ON account of having sold highly defective car of Tata Indigo LS Diesel make, the appellant vide impugned order dated 25th July, 2007 has been directed to replace the defective vehicle and also to pay Rs. 25,000 as compensation and Rs. 5,000 as cost of litigation.

(3.) FEELING aggrieved the appellant has preferred this appeal.