CHETAN GILL Vs. M/S. JOSHI AUTO ZONE

JUDGEMENT

(1.) The complainant, who is respondent No.1 in RP/175/2013 and appellant in FA/157/2013 and FA/158/2013 purchased a Tata Indigo Car from M/s Joshi Auto Zone an Authorised Dealer of the manufacturer - M/s Tata Motors Ltd., for a consideration of Rs.480573. The case of the complainant is that the car started giving trouble right from the time it was purchased and therefore, had to be taken to the workshop on a number of occasions. According to his Counsel, the vehicle had to be taken to the workshop as many as 24 times. The details of the repairs carried out in the workshop have been given in para 2 of the order of the State Commission dated 30.4.2012 which has been impugned in RP/175/2013 and need not be reproduced. The complainant, however, remained dissatisfied with the repair carried out in the workshop. He, therefore, approached the concerned District Forum by way of a consumer complaint, seeking refund of the amount which he had paid for the car with compensation etc.

(2.) The complaint was resisted by the manufacturer as well as by the dealer who denied any manufacturing defect in the vehicle. It was interalia stated by them that as and when the vehicle was brought to the workshop, the repair was carried out to the satisfaction of the complainant.

(3.) The District Forum vide its order dated 17.1.2011 directed as under:-