BAJAJ AUTO LTD Vs. A NAGESWAR RAO

JUDGEMENT

(1.) This is an appeal by the dealer against the judgment dated 16.2.1998 of the District Consumer Forum, Jeypore in Complaint Case No.19/95.

(2.) The facts of the case stated in brief are that the complainant had purchased a Bajaj Scooter bearing Regn. No. OR-10-5845 on 23.8.1993 for Rs.21,165/- from opposite party No.3, the dealer of the manufacturer, being opposite party No.1.

(3.) According to the learned Counsel of the complainant/respondent Mr. K. H. Jena, immediately after purchase, the vehicle developed problems beyond repair like less mileage, excessive heating and defective speedo meter etc.