CHANDER KISHORE KHANDELWAL Vs. MAGIC AUTO

JUDGEMENT

(1.) This Revision Petition has been filed under Sec. 21 of the Consumer Protection Act, 1986 by the Petitioner / Complainant Chander Kishore Khandelwal against the Order dtd. 13/9/2011 passed by State Consumer Dispute Redressal Commission, Delhi (for short "the State Commission") in First Appeal No. 52/2009, wherein the Appeal was dismissed and the Order dtd. 18/12/2008 passed by District Forum-VII, Sheikh Sarai, New Delhi in CC No. 182/2007 was confirmed.

(2.) The issue is a vehicle (car) purchased by the Complainant suffered "Manufacturing Defects" or not.

(3.) The complainant alleged that the Maruti Baleno LXI Car purchased from OP-1, which had several defects right from the beginning. The Complainant reported these defects multiple times to the customer care of the Manufacturer (OP-2). However the defects were not resolved, the Complainant requested a replacement vehicle, but the OPs refused. They assured that the vehicle would be repaired to the Complainant's satisfaction. Dissatisfied with the response, the complainant filed a complaint before the District Forum on 21/2/2007. The Complainant prayed for either a replacement with new vehicle or full refund, along with compensation for humiliation, harassment, and wasted fuel costs for testing, totalling Rs.1,25,000.00 and Rs.20,000,.00 respectively.