TATA MOTORS LTD. Vs. JOGENDER SHARMA

JUDGEMENT

(1.) These are two Revision Petitions filed one by the Manufacturer TATA Motors Ltd. being Petitioner in RP/4113/2011 and the other by Tayal India Motors Pvt. Ltd./ Dealer being Petitioner in RP/718/2012 against the common Order of the State Consumer Disputes Redressal Commission, Haryana, Panchkula (for short, State Commission) dtd. 26/8/2011, wherein the Appeal filed by the two Petitioners against the common Order of the District Consumer Disputes Redressal Forum, Faridabad (for short, District Forum) was dismissed. The District Forum had allowed the Complaint filed by Respondent No.1/ Complainant, Jogender Sharma (since expired) and ordered replacement of the vehicle on the ground of manufacturing defect or in the alternative jointly and severally refund the value of the vehicle being Rs.7,25,617.00 to the Complainant along with interest @ 9% per annum.

(2.) Aggrieved by the Order dtd. 7/12/2009 of the District Forum, the Petitioners, Tata Motors Pvt Ltd and Tayal India Motors Ltd. filed their Appeal before the State Commission, which, vide Order dtd. 26/8/2011 dismissed the Appeals with the following observations:-

(3.) As the District Forum and the State Commission have comprehensively addressed the facts of the case, which led to the filing of the Complainant and passing of the Orders, I find it unnecessary to reiterate the same in detail, when the findings of both the fora are concurrent on facts.