PREM KUMAR JAGGI Vs. PREET MOTORS

JUDGEMENT

(1.) Briefly the facts are that the complainant purchased a Montana Diesel Car' from M/s. Preet Motors, New Delhi. It is pleaded that he was entitled to three free services of the car at 1500 Kms.4000 Kms, and 8000 Kms.

(2.) It is further pleaded that the complainant get the first service of the Car done as prescribed. When he sent the car for 2nd and 3rd service, M/s. Preet Motors avoided to do the same on one excuse or the other. With the result that the car completed 8000 Kms.

(3.) It is averred that the engine of the car get choked at 13000 kms. The chocking took place as the oil filter of the engine had not been changed, which should have been done. He got the car repaired from M/s. Preet Motors and paid an amount of Rs.13,457/- as repair and replacement charges to them. In addition to that he had to spend heavy amount on conveyance. Consequently, he has prayed that the respondent be directed to take back the car and give him a new car and also to pay the conveyance charges spent by him.