SHARDA VINOD BHATIA Vs. TATA MOTORS LIMITED

JUDGEMENT

(1.) The present Revision Petition has been filed by the Petitioner under Sec. '""21(b) of the Consumer Protection Act, 1986 (the 'Act') against impugned order dtd. 10/7/2018, passed by the State Consumer Disputes Redressal Commission, Maharashtra (the 'State Commission') in FA Nos. A/15/681 and A/15/695, wherein the Appeals filed by the Respondents/OPs were partly allowed and partly setting aside the Order dtd. 12/1/2015, passed by the District Consumer Disputes Redressal Forum, Mumbai Suburban (the 'District Forum') in CC No. 340/2006.

(2.) For convenience, the parties are referred to as placed in the original Complaint filed before the District Forum. Mrs. Sharda Vinod Bhatia is identified as the Complainant. Meanwhile, Tata Motors Ltd. is identified as the OP-1-Manufacturer and OM Sai Automobiles is identified as the OP-2-Dealer in this present matter.

(3.) Brief facts of the case, as per Complainant, are that she purchased a Tata Indigo Car with Regn No. MH-04-BQ-3686 from OP-2, manufactured by OP-1 on 10/6/2003 for Rs.5,16,893.00. She experienced several issues with the car, including noise from gear lever, inconsistent central locking, open A/C duct, mist formation, repeated clutch problems, and gaps between doors and body etc.