MARUTI UDYOG LTD Vs. RAJIV KUMAR LOOMBA

JUDGEMENT

(1.) Request for adjourned is declined. Liberty however, for Counsel for the Maruti Udyog Ltd. (Maruti Udyog) to file brief note of submissions in a day. Brief note of submissions has been filed by the Counsel for the Maruti Udyog.

(2.) Both these petitions by the Maruti Udyog, the manufacturer and Modern Automobiles, the dealer, are directed against common order of the State Commission Union Territory Chandigarh dismissing their appeals and upholding the order of the District Forum which in turn had allowed the complaint of the respondent No. 1 - complainant, Rajiv Kumar Loomba.

(3.) Rajiv Kumar Loomba, a practising lawyer, filed a complaint with the District Forum alleging that he had been overcharged by the petitioners, being manufacturer and dealer of Maruti car-800, by Rs. 7,000/-. Revision Petition No. 523/1998 is filed by Maruti Udyog which is the manufacturer and Revision Petition No. 439/1998 by the Modern Automobiles who is dealer of the car manufactured by Maruti Udyog.