ARAWALI AUTOMOBILES P LTD Vs. JAGDISH PRASAD SAINI

JUDGEMENT

(1.) Heard.

(2.) The simple dispute in this case is with regard to the sale of defective scooter by the appellant to the respondent complainant. After the purchase of the scooter by the respondent complainant from the appellant on 22.2.1995, it was noticed by him and his mechanic on 27.2.1995 that the chamber of the engine was having a crack. The respondent contacted the appellant at their showroom on that day but the appellant asked him to come on 3.3.1995. When the respondent contacted the appellant at their showroom on 3.3.1995, he was asked to come on 6.3.1995. When the respondent again contacted the appellant he was told that the concerned officer was not at the showroom. Then on 13.3.1995 the appellant's servant asked the respondent to contact the appellant at their showroom on 14.3.1995. On 14.3.1995 when the respondent asked for replacement of the scooter, the appellant totally declined to replace the goods to the respondent.

(3.) On a complaint having been filed by the respondent before it, the Forum found the grievances of the appellant (sic) quite genuine and established on record. The Forum, therefore, directed the appellant to replace the goods with a new scooter and also to pay a sum of Rs.200/- as cost of litigation to him. Aggrieved by such order of the Forum made in Complaint Case No.121/1995, the appellant has filed this appeal.