VILLINUR ASSOCIATES Vs. DHANARAJ DENIS A

JUDGEMENT

(1.) THIS petition both by the dealer and the manufacturer of Bajaj scooter, has been filed against the order dated 12.12.2001 of the Pondicherry State Consumer Disputes Redressal Commission. District Forum on a complaint filed by the respondent-complainant had dismissed the same. However, State Commission on appeal filed by the complainant allowed the same. It directed the dealer to pay to the complainant Rs. 22,400/- together with interest at the rate of 12 per cent per annum from 16.6.1999 till the date of payment. A sum of Rs. 10,000/- was awarded on account of mental agony suffered by the complainant and a further sum of Rs. 1,000/- was awarded towards cost. A direction was also given to the complainant to surrender his scooter to the dealer.

(2.) MR . R. N. Srinivasan, Authorised Representative of the dealer appeared before us. He stated that in terms of the order of the State Commission scooter has since been surrendered to the dealer but that is lying in an excellent condition and is roadworthy. He says that there was no manufacturing defect in the scooter and the District Forum rightly dismissed the complaint.

(3.) BEFORE concluding we record that Mr. R. Srinivasan, Authorised Representative of the first petitioner has stated that complainant's scooter is in tip-top condition and if the delivery of the same is taken by the complainant in time, three more free services would be rendered to the complainant. We record this submission of Mr. Srinivasan. We would also state that the orders, both of the District Forum and the State Commission, are too long which is not required in a consumer dispute.