MARUTI UDYOG LTD. Vs. J.S. TEJA

JUDGEMENT

(1.) This appeal has been filed by the Appellants against the order dated 13.04.2007 passed by the State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission') in Complaint Case No. C-155 of 2001 J.S. Teja Vs. Maruti Sales & Service & Anr. by which, while allowing complaint, OP was directed to refund Rs.92,818/- along with cost of litigation of Rs.2500/-.

(2.) Brief facts of the case are that complainant/Respondent purchased Car HR 26D 7409 from Rajesh Sagar on the guarantee and assurance from OP/respondent. This car was sold by OP No. 2 to Rajesh Sagar. In March 1999, due to some technical fault, vehicle was given for repairs to OP No. 1 and paid Rs.18,000/-, but the fault was not rectified. Again In March, 2000, due to technical fault, vehicle was given for repairs to OP No. 1, who promised it to deliver back within 10 days, but delivered after 53 days after charging Rs.46,818/- without rectifying fault. On follow up, the officer of OP inspected the car and apprised that it was imported car and its parts are not available. Alleging deficiency on the part of OP, complainant claimed aforesaid amount along with Rs.28,000/- towards denting/ painting. OP resisted complaint and submitted that OP No. 1 carried out repairs of 5 years old used vehicle to the best of its competency without any assurance or warranty. Car was sold by OP No. 2 in auction "as is where is basis". There is no privity of contract between the complainant and the respondent. It was further alleged that Rs.28,000/- expenses incurred in denting/painting cannot be included in the repair cost. It was further submitted that in March, 1999 the odometer shows mileage 16,131 Kms. whereas on 21st March, 2000, odometer showed mileage 19,258 Kms. It was further submitted that there was no deficiency on the part of OPs and prayed for dismissal of complaint. Learned State Commission after hearing both the parties, allowed complaint as mentioned above.

(3.) Heard learned Counsel for the appellant and respondent in person and perused record.