BAJAJ AUTO LTD Vs. PANKAJ KUMAR

JUDGEMENT

(1.) Mr. Pankaj Kumar, resident of 2/162, Dakshinpuri Extension, New Delhi bought a Kawasaki Bajaj Boxer CT Motorcycle from M/s. Gautam Automobiles, Malviya Nagar, New Delhi on 26.10.2001, encouraged by the advertisement published in leading newspapers that this vehicle gives an average of 87 kilometre per litre (KMPL). As this vehicle failed to fulfil the promise made in the newspapers, he filed a complaint before the District Forum, Kutab Institutional Area, Kutab Hotel Delhi.

(2.) The District Forum after hearing the parties came to the following conclusion.

(3.) O.Ps. have indulged in unfair trade practice by making a false claim regarding the mileage per litre in respect of the vehicle in question. We direct the O.P. 1 to stop this unfair trade practice forthwith. We further direct the manufacturer i.e., O.P. 1 to pay to the complainant a sum of Rs. 10,000 by way of compensation because he was misled by the unfair trade practice indulged into by it. O.P. 1 shall pay Rs. 1,000 as cost of litigation.