MAHESH VERMA Vs. MRF LTD

JUDGEMENT

(1.) This is an appeal against the majority judgment passed by the President and one of the Members dated 14.5.2001 in Complaint Case No.542/1997.

(2.) A complaint was filed by the complainant/appellant with the allegations that for his Maruti Car he purchased four radial M. R. F. Tyres and two tyres were purchased on 24.3.1995 and when he was on journey from Aligarh to Mathura on 24.3.1997, he found that the tyres bursted and got cracked. The complaint was lodged with the manufacturer as well as dealer alleging that the tyres got cracked and bursted because of manufacturing defect. Since no heed was paid, there was no option left except to file the complaint.

(3.) When called for written statement the specific stand of the manufacturing unit as well as dealer was that there was no imperfection in manufacturing of the tyres but it was on account inappropriate and hasty use of the tyres which created problem and consequently the liability for change of the tyre on the ground of manufacturing defect was totally retaliated.