HARIDASS GENERATORS Vs. SAYA AUTOMOBILES

JUDGEMENT

(1.) The present appeal, filed by the appellant, under Sec.15 of the Consumer Protection Act, 1986 (hereinafter referred to as 'the Act'), is directed against order dated 21.9.2000, passed by District Forum (North-West) in Complaint Case No.1846/99 - entitled Shri Lalit Gupta V/s. M/s. Saya Automobile Ltd. and Anr.

(2.) The facts, relevant for the disposal of the present appeal, lie in a narrow compass. The appellant, in the present appeal, had filed a complaint under Sec.12 of the Act, before the District Forum averring that he had booked one Maruti Car A/c Tatkal on 22.8.1996 and against the abovesaid booking a car delivered to him was not Maruti A/c Tatkal but Maruti A/c (CR4as2) with a catalyser. The grievance of the appellant, in the complaint, was that besides not delivering the car booked by him, the car delivered to him was also defective. The appellant, in the complaint, filed by him, had claimed a compensation of Rs.10,00,000/- for deficiency in service on the part of the respondents.

(3.) The claim of the appellant, in the District Forum, was resisted by the respondents and the stand taken by the respondents was that there was no deficiency in service on their part.