ASHOK LEYLAND LIMITED Vs. KARTAR SINGH

JUDGEMENT

(1.) This petition has been filed under Section 58(1)(b) of The Consumer Protection Act, 2019 in challenge to the Order dated 15.04.2021 of The State Consumer Disputes Redressal Commission, Punjab in Appeal No. 235 of 2019 arising out of the Order dated 11.03.2019 of The District Consumer Disputes Redressal Commission, Fatehgarh Sahib in Complaint No. 59 of 2017.

(2.) Heard the learned counsel at admission. Perused the material on record, including inter alia the District Commission's Order dated 11.03.2019, the State Commission's impugned Order dated 15.04.2021 and the petition.

(3.) The dispute principally relates to undue wear and tear and damage to the tyres of a new vehicle, manufactured by the opposite party no. 3 manufacturer (the petitioner no. 1 herein), bought by the complainant (the respondent no. 1 herein) from the opposite party no. 1 dealer (the petitioner no. 2 herein).