MARUTI UDYOG LTD Vs. P RATHINADURAI

JUDGEMENT

(1.) The complainant's case is that the Maruti Zen car purchased by him from the opposite party suffers from manufacturing defect and that in spite of services the defect continues to be there and that, therefore, the complainant is entitled to replacement of the car.

(2.) The opposite parties contended that the warranty period was one year and they have rectified the defects. The manufacturer cannot replace the vehicle or refund its price merely because some defects were identified which can be rectified or replaced. Further, there is no manufacturing defect. The complainant has been admittedly using the car till date. The complaint is not maintainable. There is no deficiency in service.

(3.) The Lower Forum by an order dated 30.8.2000 directed the opposite parties to replace the vehicle with a new Maruti Zen car on surrender of old car without any defect or in the alternative to pay a sum of Rs.3,62,360.32 with a compensation of Rs.25,000/- and a cost of Rs.1,000/-. Hence, the present appeal.