VAHINI MOTORS Vs. G.LENIN

JUDGEMENT

(1.) THE 1st opposite party in O.P.No. 137/2004 in the file of CDRF, Kollam is the appellant. He is under orders to pay an amount of Rs. 250 and compensation of Rs. 500 and cost of Rs. 250 to the complainant.

(2.) THE case of the complainant is that he had purchased a Honda Activa from the opposite party on 11.9.2003 and that at the time of purchase he was given 4 coupons for free service. According to him the first service was done on 21.10.2003. When he brought the vehicle for the second service on 27.2.2004, the appellant refused to do the service and insisted for payment. Hence he approached another service centre and got the service done after paying an amount of Rs. 250.

(3.) THE case of the opposite parties was that he ought to have brought the vehicle for the second service on or before 21.1.2004 or after running the vehicle for a particular number of kms. whichever is earlier. According to the opposite parties the complainant brought the vehicle for second service on 27.2.2004. He ought to have brought the vehicle on or before 21.1.2004. Hence the opposite parties are not bound to do the service free of cost.