MRF LIMITED Vs. RANVEER SINGH

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 8.9.2000 passed by District Consumer Forum-I, Agra in Complaint Case No.48/1996.

(2.) The facts of the case stated in brief are that the complainant purchased one tyre on 26.8.1995 for his vehicle No. UP 80g/9835. The opposite parties at the time of purchase charged a sum of Rs.10,650/- for two tyres and gave a guarantee for one year. According to the complainant this tyre bursted and a complaint was made to the opposite party, M. R. F. Limited but they did not return the tyre and replacement was not done. The complainant has prayed for return of the amount alongwith interest at the rate of 25% per annum or for replacement of the tyre. Cost of Rs.1,000/- was also claimed.

(3.) The opposite party No.1 filed its written version and alleged that the complainant has purchased the above tyres which was used for commercial purposes, hence the complainant is not a consumer. It is further alleged that the tyres in question were examined by the then Sales Executive and it was revealed that the tyres were free from any manufacturing defect and they were damaged due to sidewall concussion or any other factor.