MANJIT SINGH Vs. LUXMI AUTOMOBILES

JUDGEMENT

(1.) The petitioner was the complainant before the District Consumer Disputes Redressal Forum, Karnal (in short, 'the District Forum'). He had purchased a Hero Honda CD Deluxe motorcycle from the first respondent/opposite party (OP) on 09.05.2005. The motorcycle carried a warranty of two years or 30,000 kms running whichever so was earlier. It was the case of the complainant that the motorcycle developed defects from the very beginning which he pointed out to the Dealer (OP 1), but the latter failed to rectify them. When his complaints were not attended to, the complainant made written representation to OP 1 as well as OP 2 (manufacturer of the motorcycle) but to no avail. OP 1 even refused to provide the 6th free service for which the complainant had to pay. It was after a period of two years that the OPs replaced the defective chassis and cylinder of the motorcycle on 12.07.2005, but the remaining defects were not attended to though they were recorded in the complaint. Finally, alleging deficiency in service on the part of the OPs, the complainant filed a complaint before the District Forum seeking directions to the OPs to remove the defects in the motorcycle and Rs. 20,000/- as compensation, Rs. 4000/- towards interest on the loan and cost.

(2.) After detailed consideration of the complaint, the District Forum gave the following directions under its order dated 04.07.2008:

(3.) Dissatisfied with the order of the District Forum, the complainant/petitioner filed an appeal before the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission'). By its order dated 15.04.2010, the State Commission dismissed the appeal.