SUDERSHNA KUMARI MALHOTRA Vs. ORIENTAL AUTOMOBILES LTD

JUDGEMENT

(1.) This petition is filed by the complainant under Clause (b) of Section 21 of the Consumer Protection Act, 1986.

(2.) Petitioner, the complainant purchased a Commander Jeep on 8.4.1996 manufactured by Mahendra & Mahendra Ltd. The purchase was made from the Oriental Automobiles, Sri Ganganagar, the authorised dealer of the Jeeps manufactured by Mahendra & Mahendra Ltd. Complaint of the complainant was that there was manufacturing defect in the Jeep.

(3.) A complaint was filed before the District Forum, Sri Ganganagar. By order dated 29.9.1997 District Forum directed that necessary repairs be carried out in the Jeep to the satisfaction of the complainant. Both the manufacturer and dealer were ordered to pay a compensation of Rs. 10,000/- to the complainant. Cost of Rs. 500/- was also awarded in favour of the complainant.