D.D.INDUSTRIES LTD Vs. RAVINDERJEET SINGH

JUDGEMENT

(1.) This revision petition has been filed by the petitioner D.D. Industries Ltd. against the order dated 04.01.2007 of the State Consumer Disputes Redressal Commission, Delhi, (in short 'the State Commission') passed in Appeal No.763 of 2006.

(2.) Brief facts of the case are that the respondent gave his diesel bus to the petitioner for converting it to a CNG based engine. The agreement was for handing over the bus in 10 days. After conversion, the bus was delivered with a delay of 17 days. The bus did not function properly and the same was brought back to the petitioner for removing the defects which were noted after 4 - 5 days. The defects were removed, however, the defects again developed and the bus was again brought to the petitioner for repairs. This happened 3-4 times and therefore, the respondent could not make use of the bus for earning his livelihood. The respondent/complainant has filed consumer complaint bearing No.306/05 for deficiency on the part of the petitioner before the District Forum. The District Forum vide its order dated 29.8.2005 passed the following order:-

(3.) Complainant preferred appeal bearing No.763 of 2006 before the State Commission. The State Commission vide its order dated 04.01.2007 allowed the appeal and passed the following order:-