K.K. SINGH Vs. ARUNABHA ROY

JUDGEMENT

(1.) COMPLAINANT is appellant. He has challenged impugned judgment dated 21.1.2008, whereby the District Consumer Disputes Redressal Forum, Ranchi dismissed his Consumer Complaint No. 210 of 2006.

(2.) THE complainant purchased a Alto Standard Car manufactured by Maruti Udyog Limited from its authorised dealer M/s. Sushila Automobiles Pvt. Ltd., Ranchi, which was registered as JH -01 -J -9594.

(3.) ON 12.3.2006 the complainant parked his car and went inside Kali Mandir at Daltonganj for Puja. Another Alto LX Car was also parked there. When he came out, he saw that a person, who was owner of Alto LX Car, was opening the lock of his car. Key numbers of both the cars were the same. A complaint was made to the authorised dealer in this regard and legal notice was also sent for the same, but no reply was received.