PATIALA MOTORS Vs. RAJ KUMAR GUPTA

JUDGEMENT

(1.) AFTER having heard arguments in this case for some time, we consider it necessary to direct the Premier Padmini Vehicle bearing Registration No. CHF 3400, which is in the possession of Dr. R.K. Gupta, the respondent, should be taken to the workshop of M/s. Allied Motors, Delhi for a thorough inspection being conducted by their experts and for preparation of an estimate showing the cost that has to be incurred for rectification of all the defects found in the vehicle including the defect, if any, in its paint work, and for correction of seepage of water, if any. The first respondent will deliver the car to M/s. Allied Motors, Delhi not later than 4th April, 1992 for a detailed examination and preparation of the estimate. A representative of the Premier Automobiles may be present at the time of inspection and make whatever suggestions he wants to make to the Allied Motors in regard to the works to be carried out. M/s. Allied Motors, Delhi will however exercise their independent opinion and drew up an estimate of charges for rectifying all the defects including those of the nature mentioned above. The costs of the inspection and preparation of estimate will be initially met by the appellant. The estimate from Allied Motors should be obtained by the appellant herein and produced before this Commission within three weeks from today. Post this petition for further hearing immediately after receipt of the said estimate. A copy of this Order will be dispatched by the Registry to M/s. Allied Motors, Delhi forthwith after ascertaining its full address. Appeal allowed.