K KALAIMANI Vs. CENTRAL AUTOMOBILES

JUDGEMENT

(1.) This is a complaint under Sec.17 read with Sec.12 of the Consumer Protection Act.

(2.) The jumbled facts of this complaint are, these:-

(3.) The 1st Opposite Party contended that the price payable by the purchaser is the price prevailing at the time of the delivery and hence there was nothing wrong in collecting the enhanced price. The allegation about the defective speedo meter and number plate are denied. The Complainant did not come for 3rd free service. He was not supplied of defective motor-cycle nor there was any deficiency in service.