BHAGAT FORD Vs. GURDARSHAN SINGH DHILLON

JUDGEMENT

(1.) The present Revision Petition has been filed by the Petitioner/Opposite Party against order dtd. 16/5/2016 passed by State Consumer Disputes Redressal Commission, UT Chandigarh (for short "the State Commission") in First Appeal No. 83 of 2016, whereby the Appeal was dismissed.

(2.) The Case of the Complainant is that on 8/8/2015, at 10:15 am the Complainant booked two vehicles, Ford Ikon CH03A5625 and Ford Eco Sport CH01AX 8884 for service. The Opposite Party assured the Complainant that the service would be completed on time and asked him to wait in the waiting room. However, at 12:45 pm, when the Complainant enquired about the service status, he came to know that no work had even started and the vehicles were parked on the roadside. When the Complainant confronted the staff, he was told that only Ikon could be serviced and it would be ready by 4 pm. The Eco Sport, however, would be delivered the next day. The Complainant alleged that he is a retired Professor of History and pursuing research and the Opposite Party wasted the time of the Complainant and caused harassment to him. Alleging deficiency in service on the part of the Opposite Party, the Complainant filed Consumer Complaint seeking compensation of Rs.20,000.00 and Rs.2,000.00 as litigation cost.

(3.) The Complaint was resisted by the Opposite Party. It was stated that during the service process, they were obligated to thoroughly inspect the vehicles and rectify any defects. There were already eight vehicles present at the service station and the Complainant's vehicles were ninth in line. The official of the Opposite Party promptly prepared the job card and inspected the vehicles. The job card for the Eco Sport was prepared at 11:00 am, and the job card for the Ikon was prepared at 11:20 am. The Opposite Party informed the Complainant that the vehicles would be delivered to them after completion of service, around 4:00 pm and 5:00 pm respectively. Instead of waiting for his turn, the Complainant caused disturbance at about 12:45 pm and took the vehicles with him.