SATNAM SINGH Vs. MAHINDRA & MAHINDRA LTD.

JUDGEMENT

(1.) Revision Petition No. 2920 of 2013 has been filed by the petitioner/complainant against the order dated 30.04.2013, passed by Punjab State Consumer Disputes Redressal Commission, Chandigarh (short, "State Commission") in First Appeal Nos.1140/2010 & 585/2010.

(2.) The facts of the present case as per complaint are that the petitioner/complainant purchased a Bolero SLX made Mahindra & Mahindra Chassis No.82G10444, Engine No.GA84G41190 bearing Registration No.PB-12 K-7856 from the respondents/opposite parties on 6.8.2008. The vehicle Bolero had a manufacture defect. Whenever there was rain, water drops from the rear side of the dashboard and doors would fall on the front mats and within few minutes it would become a pool of water inside the vehicle.

(3.) The petitioner on number of times gave his vehicle to the respondent no.2/opposite party no.2 for the repair of above mentioned problem but till today the same problem exists. First time when the petitioner detected the problem in September, 2008, he brought it to the notice of respondent no.2 on 4.9.2009, then the vehicle was held up for 2 days by the respondent no.2, but the problem was not rectified. The petitioner brought this fact to the notice of respondent no.1/opposite party no.1 at customer care through E-mail.