KUMARI NAMRATA SINGH Vs. MANAGER INDUS

JUDGEMENT

(1.) This revision petition is directed against the order dated 21.04.2010 of the Chhattisgarh State Consumer Disputes Redressal Commission, Raipur (in short, 'the State Commission') in first appeal no. 373 of 2009. By this order, the State Commission allowed the appeal of the original opposite parties (OPs) and set aside the order dated 09.07.2009 of the District Consumer Disputes Redressal Forum, Raigadh (in short, 'the District Forum') in complaint case no. 158 of 2008. The District Forum had partly allowed the complaint of the petitioner with the following directions:

(2.) (i) The petitioner had purchased a "Yo" motorbike from respondent 2, the authorised dealer of the manufacturer (respondent 1) in November 2007. This was a non-fossil fuel motor vehicle which ran on electricity stored in a battery that would need to be charged from time to time.

(3.) We have heard the Proxy Counsel for the Advocate behalf of the petitioner and Mr. Dipak R. Dave, learned counsel for the respondent and perused the documents brought on record.