KRISHANPAL SINGH Vs. TATA MOTORS LIMITED PASSENGER

JUDGEMENT

(1.) This common order shall decide two revision petitions detailed above which arise from the same common order rendered by the State Commission, Delhi, passed in two First Appeals, one filed by the complainant, Sh. Krishanpal Singh and the other by Tata Motors Ltd.

(2.) The complainant, purchased a Tata Indigo Car from HIM Motors Pvt. Ltd., OP2, the Dealer of Tata Motors Ltd, which was arrayed as OP1, in the original complaint. The complainant paid a sum of Rs.4,63,341/- and took the delivery of the same on 15.12.2006. From the very start, the car was malfunctioning and revealed the symptoms of basic defect of the product. On 05.08.2008, the complainant informed M/s. Tata Motors Pvt. Ltd, OP3 that the said car had a number of defects. He also referred to the previous complaints made by him to the OPs. Again, a reminder was sent on 20.08.2008. The complainant also prayed that its cost should be returned.

(3.) On 18.07.2008, the complainant handed over the car to OP1 for repairs. OP1 assured that in addition to the change of gear box and fuel pump, any other defective part would be repaired, if so required. OP also informed the complainant that it would pay the charges of the taxi. The complainant also received a letter from OP2 expressing regret in respect of inconvenience, on 11.08.2008.