TATA MOTORS LTD. Vs. MURUBHA PRAGAJI JADEJA

JUDGEMENT

(1.) The complainant purchased a Tata Indica car from R-2 Kenson Motors Pvt. Ltd, an authorized dealer of the petitioner company which had manufactured the said vehicle. The vehicle was purchased on 05.02.2007. The case of the complainant is that soon after purchase of the vehicle by him, it started giving problems. There was persistent wobbling of the vehicle and its air-conditioner was not working efficiently. The vehicle was taken to the workshop of the company on 20.03.2007. At that time the vehicle had run for about 15,000 kms. A perusal of the job slip available on page 111-112 of the paper book would show that the complainant had complained about the vehicle wobbling, wheel rim requiring repair and the AC cooling being inefficient. The vehicle was returned to the complainant after it was attended to by the mechanics at the workshop.

(2.) A perusal of the job car available on pages 114-115 of the paper book would show that the vehicle was again taken to the workshop on 12.07.2007. By that time it had run for about 20000 kms. At that time also the complainant complained about wobbling of vehicle as well as about air-conditioning being insufficient and the rattling of the dash-board. The vehicle was attended to and was returned to the complainant.

(3.) The perusal of the job slip dated 07.09.2007 would show that the vehicle was again taken to the workshop on that date and by that time it had run 24,448 kms. The complainant again complained about wobbling of the vehicle and also pointed out some problem with the wheels' rims. However, there was no problem with respect to the air conditioning. Though dash-board rattling was also a problem pointed out on that date, the said problem was sorted out as is evident from the endorsement made on the job card. However, the complainant did not take the vehicle back on that date and the endorsement made by him on the job card in Gujarati indicates that he was not satisfied with the repair work carried out at the workshop. Thereafter the vehicle remained at the workshop and was never taken back by the complainant.