KARTAR SINGH Vs. GROVER MOTORS PVT. LTD

JUDGEMENT

(1.) Heard Mr. Kartar Singh, In person, the petitioner.

(2.) This revision has been filed against the order of State Consumer Disputes Redressal Commission, Punjab at Chandigarh, dated 15.04.2021, passed in Appeal No. 216 of 2019 (arising out of the order of District Consumer Disputes Redressal Forum, Fatehgarh Sahib, dated 11.03.2019, passed in Consumer Complaint No. 59 of 2017), whereby the complaint was partly allowed and the opposite parties were directed to remove the defects in the vehicle, particularly to change the required parts and tyres of the vehicle, charging 25% of the cost of the tyres from the petitioner and to pay Rs.200000/- for mental agony and harassment and Rs.15000/- as cost of the litigation and the appeal of the petitioner was dismissed.

(3.) Kartar Singh (the petitioner) filed Consumer Complaint No. 59 of 2017, for directing the respondents to pay Rs. 8 lakhs as the damages for the loss suffered by him and the damages at the rate of Rs.10000/- per day, from the date of filing of the complaint till handing over the possession of the vehicle after removal of the defects in it and exchange of new tyres; in alternative the opposite parties be directed to change the chassis of the vehicle with new one and pay all the expenses to make the vehicles road-worthy.