GHULAM QADIR BHATT Vs. BAJAJ TEMPO LTD

JUDGEMENT

(1.) This order will dispose of all the three complaints titled above.

(2.) We would like to relate the facts of Ghulam Qadir Bhatta V/s. Bajaj Tempo Ltd. [complaint No.2139 of 2001]. Complainant in this case alleged that he in order to earn his livelihood approached the Citizen Cooperative Bank Ltd. and availed the loan facility from them to puchase Tempo Excel-4 vehicle on a term loan amounting to Rs.3.40 lakhs. Complainant was lured by respondent No.2 M/s. Kay Dees Pvt. Ltd. , to purchase the said vehicle with the following specification : "the new Tempo Excel 4 rear wheel driven vehicles are fitted with TD-3000 FDI Engine GI-18/5a gearbox rigid 1-beam front axle, fully floating hypoid driven rear axle and many other outstanding features. "

(3.) Complainant purchases the said vehicle in May, 2001 from O. P. No.2 for an amount of Rs.5.00 lakhs which were paid to O. P. in three instalments. After purchasing the vehicle they found the vehicle had suffered manufacturing defects. They got their grievances registered with the O. P. It is alleged that O. P. sent their engineers but could not remove the defects so the complaint was lodged. Complainant has prayed that the O. P. be directed to reimburse the complainant by paying the principal amount as cost of vehicle with 18 per cent interest and Rs.5.00 lakhs as compensation for the loss suffered by the complainant and Rs.2.00 lakhs for causing mental harassment to the complainant.