RANDHIR SINGH Vs. MAHARAJA AUTO WHEELS (P) LTD.

JUDGEMENT

(1.) The present Revision Petition is filed under Sec. ""21(b) of the Consumer Protection Act, 1986 (the 'Act') against impugned order dtd. 14/3/2017, passed by the learned State Consumer Disputes Redressal Commission, Punjab (the 'State Commission') in FA Nos.1165/2014 and 1188/2014, wherein the Appeals filed by the Respondents/OPs were partly allowed and modified the Order dtd. 9/7/2014, passed by the learned District Consumer Disputes Redressal Forum, Amritsar (the 'District Forum') in CC No. 499/2013.

(2.) For convenience, the parties are referred to as placed in the original Complaint filed before the District Forum. Mr. Randhir Singh is identified as the Complainant. M/s. Maharaja Auto Wheels (P) Ltd. is identified as the OP-1-Dealer and Nissan Motors India Pvt. Ltd. is identified as the OP-2-Manufacturer in this present matter.

(3.) Brief facts of the case, as per Complainant, are that he purchased a Nissan Sunny XL Car with Regn No. PB-06-T-5696 from OP-1, manufactured by OP-2 on 8/1/2013 for Rs.8,18,354.00. He faced several issues with the car, including wheel balancing, center locking and some spots of removal of paint crust at the bottom of the windows dotted joint sheet on both sides of about 2-3 inches etc.