SAGUNA AUTOMOBILES Vs. S SELVARAJ

JUDGEMENT

(1.) These 3 appeals arise out of the order of the District Consumer Disputes Redressal Forum, Coimbatore dated 5.3.92 in O. P.142/92. Opposite parties 3 and 4 are the appellants in A. P.223/92, the complainant is the appellant in A. P.240/92 and the first opposite party is the appellant in A. P.241/ 92.

(2.) The facts are these : The complainant has purchased a Montana Diesel Car from the third opposite party who is the authorised dealer of the manufacturer who is the first opposite party, The second opposite party is the Director of the first opposite party and the 4th opposite party is the partner of the third opposite party. The Diesel car was delivered on 28.3.91 and ever since it was giving trouble. The complainant called upon the third opposite party to rectify the defects. Though the third opposite party promised to rectify the defects, it did not have trained personnel or equipment to effect the repairs. The complainant wrote registered letters on 10.4.91,12.4.91 and 13.4.92, but in vain. On 20.4.91 he called upon the first opposite party to take back the vehicle and refund the amount. There was no response. The complainant had to spent Rs.40,000/- for repairs. He claimed refund of the amount and compensation in the sum of Rs.50,000/-.

(3.) The opposite parties denied all these allegations of defect and deficiency of service.