MERCEDES BENZ INDIA PVT. LTD. Vs. SABOO INDUSTRIES

JUDGEMENT

(1.) Aggrieved by the concurrent findings and Orders passed by the District Consumer Disputes Redressal Forum, Jaipur (for short, the District Forum) and the State Consumer Disputes Redressal Commission, Rajasthan (for short, the State Commission), the Petitioner / Opposite Party No. 1 ' Mercedes Benz India Pvt. Ltd. (formerly known as Daimlerchrysler India Pvt. Ltd.) filed the present Revision Petition No. 3014 of 2012 under Sec. 21(b) of the Consumer Protection Act, 1986 (for short, the Act). The Complaint filed by the Complainant (Respondent No. 1 herein) in District Forum was accepted with the direction that the pneumatic system equipment (PSE) of the vehicle be replaced at the cost of the Opposite Parties and the Car, in defect free condition, be handed over to the Complainant. Further, Rs.1,05,000.00, in total, was directed to be paid to the Complainant as mental agony and cost.

(2.) Aggrieved by this Order dtd. 28/12/2011 of the District Forum, the Opposite Party No. 1 filed an Appeal before the State Commission, which, vide its Order dtd. 17/5/2012, dismissed it.

(3.) As the District Forum and the State Commission have comprehensively addressed the facts of the case, which led to filing of the Complaint and passing of the Orders, I do not find it relevant to reiterate the same, when the findings of both the fora are concurrent on facts.