KATARIA AUTOMILES Vs. PRABODHKANT DAMODARAS PANDYA

JUDGEMENT

(1.) This Petition has been filed under Section 21(b) of The Consumer Protection Act, 1986 (the 'Act 1986') in challenge to the Order dated 05.10.2007 of The State Consumer Disputes Redressal Commission, Gujarat (the 'State Commission') in Appeal No. 1066 of 2007 arising out of the Order dated 06.11.2006 of The District Consumer Disputes Redressal Commission, Ahmedabad Rural (the 'District Commission') in Consumer Complaint No. 463 of 2004.

(2.) Heard the learned counsel for both sides.

(3.) The disputes relates to recurring problems in a new vehicle purchased by the Complainant (the Respondent herein), the Buyer, from the Opposite Party (the Petitioner herein), the Dealer.