RITA BHALLA Vs. TATA MOTORS

JUDGEMENT

(1.) THE Petitioner/Complainant purchased a Tata Indigo car bearing Registration No. DL -4C -U -7026 on 20.02.2006 from HIM Motors, New Delhi, OP -2, an Authorized Dealer of Tata Motors, who is OP No. 1.

(2.) THE car, after covering 556 kms started giving problems and repeatedly visited the OP -2 ; but did not get satisfactory response and car was defective. The Complainant, after 17 months of the purchase of the car, filed a complaint before the District Consumer Disputes Redressal Forum, (herein after, District Forum) New Delhi, with the prayer that the OPs, the dealer and the manufacturer be directed to replace the vehicle and to pay Rs.5 lacs as compensation for mental agony, physical exertion and financial losses.

(3.) ON consideration of evidence of both the parties, the District Forum directed the OPs, to get the vehicle repaired all the defects mentioned in the expert report, free of cost, deliver the vehicle to the Complainant free of all defects and pay Rs.10,000/ - as compensation and litigation cost.