K.N. PREMNATH Vs. RALAS MOTORS

JUDGEMENT

(1.) The present Revision Petition has been filed by the Petitioner under Sec. '""21(b) of the Consumer Protection Act, 1986 (hereinafter referred to as the 'Act') against impugned order dtd. 3/7/2019, passed by the learned State Consumer Disputes Redressal Commission, Chhattisgarh ('State Commission') in First Appeal No.379 of 2019. In this Appeal, the Petitioner/Complainant's appeal was dismissed, thereby affirming the Order dtd. 12/4/2019 passed by the learned District Consumer Disputes Redressal Forum, Durg ('District Forum') in Consumer Complaint No.CC/17/366.

(2.) For the convenience, the parties are referred to as placed in the original Complaint filed before the District Forum.

(3.) Brief facts of the case, as per the Complainant, are that he purchased the vehicle No.CG 04 LC 3920, Mahindra TUV 300 T 8 Black Colour on 11/12/2015. The total value of the said vehicle was Rs.10,93,290.00. It is averred that the said vehicle stopped anywhere, anytime or its deteriorated while the said vehicle was still in the guarantee period. Being aggrieved, the complainant filed a consumer complaint on the ground of manufacturing defect seeking replacement of the vehicle before the District Forum.