BHRAMANAND GURJAR Vs. MARUTI SUZUKI INDIA LTD.

JUDGEMENT

(1.) This revision petition under sec. 21 of the Consumer Protection Act, 1986 (in short, the 'Act') assails order dtd. 22/3/2018 of the State Consumer Dispute Redressal Commission, Rajasthan, Jaipur (in short, 'State Commission') against the order in First Appeal No. 896 of 2013 filed against order of the District Consumer Disputes Redressal Forum, Jaipur (in short, 'District Forum') dtd. 26/7/2013 in complaint no. 1116 of 2012.

(2.) In brief, the facts of the case are that the revisionist-complainant had purchased an Alto car on 24/6/2009 from respondent no. 3 who is a dealer in cars manufactured by respondents 1 and 3. While the car was in the period of warranty, it developed the problem of getting over heated. As his complaints to the respondents were not addressed, the revision petitioner filed a complaint before the District Forum on 9/12/2010 alleging manufacturing defect and praying for the car to be replaced. The District Forum ordered that:

(3.) On 2/9/2014, while the vehicle was in the custody of respondent nos.3 and 4, the car was burnt in an accidental fire and completely destroyed. Insurance of Rs.1,50,000.00 for the same was claimed by the respondent nos. 3 and 4. It is claimed by the respondents 3 and 4 that the vehicle had been repaired in compliance with the order of the District Forum prior to the fire and a notice dtd. 30/7/2014 was issued to the revision petitioner to collect the vehicle. It is contended by the revision petitioner that no intimation of the fire incident and destruction of the car was given to him.