SANGHI BROTHERS MANAGER Vs. RAJ KUMAR JAISWAL

JUDGEMENT

(1.) The complainant had purchased one vehicle Tata 709 Bus from the respondent on 5.2.2007. According to the complainant the said vehicle had manufacturing defect and he had to get the vehicle repaired at his own cost from outside. The case of the complainant further is that the said vehicle was under contract with Madhya Pradesh State Transport Corporation on account of which he suffered loss of business @ Rs.5,000 per day for 22 days and the total amount claimed for business loss is Rs. 1,10,000. Besides this, a sum of Rs. 2,00,000 was spent on the repairs of the vehicle. The complainant, therefore, sought directions to provide new vehicle or to pay compensation of Rs. 3,00,000. This complaint was dismissed by an elaborate judgment by the District Forum wherein all the material and relevant aspects had been considered threadbare. The said order of dismissal was challenged by the complainant before the State Commission.

(2.) The State Commission in a slipshod order without considering the relevant material on record held the OP negligent and deficient in rendering service and ordered payment of Rs. 68,341 with 6% interest from the date of complaint as also further compensation of Rs.50,000. This order is challenged in revision.

(3.) The matter was finally heard at the admission stage after the Counsel for the parties were informed about it.