FORCE MOTORS LIMITED MUMBAI Vs. DPS SECONDARY SCHOOL THROUGH MANAGER, LAXMI NARAYAN SHARMA, RESIDENT OF KELA COLONY, DHOLPUR

JUDGEMENT

(1.) Petitioner/Opposite Party No.2 being aggrieved by order dated 01.02.2013, passed by State Consumer Disputes Redressal Commission, Rajasthan, Jaipur (for short, 'State Commission') in (First Appeal No.1283 of 2012) has filed present revision petition under Section 21(b) of the Consumer Protection Act, 1986 (for short, 'Act').

(2.) Brief facts of this case are, that Respondent No.1/Complainant purchased Minidoor Auto Rickshaw from Respondent No.2/Opposite Party No.1. This vehicle had been manufactured by the Petitioner. As per case of respondent no.1, since the vehicle was defective he made various complaints but the same was not rectified by the dealer as well as by the manufacturer. Alleging deficiency, on the part of the manufacturer and dealer, respondent no.1 filed a (Consumer Complaint No.59 of 2008) before the District Consumer Disputes Redressal Forum, Dhoulpur (for short, 'District Forum').

(3.) The consumer complaint was contested by the manufacturer as well as dealer.