MARUTI SUZUKI INDIA LIMITED Vs. VIKAS KHATTAR

JUDGEMENT

(1.) The present Revision Petition has been filed against the order dtd. 1/12/2021 of the State Consumer Disputes Redressal Commission, Delhi (for short "the State Commission") in Appeal No.1341 of 2013 whereby the Appeal of the Petitioner against the order of the District Consumer Disputes Redressal Forum VI, Delhi (for short "the District Forum") in Complaint No.1257 of 2019 was dismissed.

(2.) The brief facts of the case are that the Respondent (hereinafter referred to as "the Complainant") had purchased a Maruti Wagon R (LPG) car on 19/10/2007 for approximately a sum of Rs.4.00 Lakhs from automobiles dealer. Since according to the Complainant, the car was giving problem just after running 1610 kms, he had to take the car repeatedly to the workshop. As per the Complainant, the car had been taken to the service station for 27 times within two years of the purchase of the car, till the date of filing of the Complaint in 2009. The Complainant had placed on record the job cards. He had alleged that his car had defect of wobbling from the start and the tyres got damaged due to this defect and several parts of the vehicle were replaced during the warranty and free service period but the problem persisted. He had contended that quality checks of the vehicle had not been done and the vehicle was suffering with manufacturing defect.

(3.) The Petitioner filed its reply before the District Forum. It was contended that the vehicle was attended and parts were replaced during free service. It was submitted that there was proper quality checks before delivery of the car. The Petitioner had also filed in evidence the details of all repairs done from 1610 kms to 43,645 kms from 18/12/2007 till 18/5/2010 in a tabular form in order to prove that they had taken proper action and that the vehicle had been attended and repaired.