RAVINDER KUMAR Vs. MARUTI UDYOG LIMITED

JUDGEMENT

(1.) THIS appeal has been directed by the complainant against order dated 22.12.2004 passed by the District Consumer Disputes Redressal Forum -I, U.T. Chandigarh, whereby complaint of the appellant was partly allowed and a paltry sum of Rs. 6,000 was awarded as compensation on account of inconvenience and harassment suffered by him, besides a sum of Rs. 1,100 had been awarded as costs.

(2.) BRIEFLY stated the facts are that the appellant purchased a new Maruti Car Model ALTO -LX vide Invoice No. 388204 dated 24.12.2001 for Rs.

(3.) IT was further averred that on 21.1.2002, the appellant took the vehicle for first service when it had run only 733 kms and brought the said defects to the notice of respondent No. 2 but all these defects were not attended to. He again visited the workshop of respondent No. 2 on 16.4.2002 with the same defects but respondent No. 2 did not attend to those defects, although those defects were written on the satisfaction coupon/voucher -Annexure C -3. Feeling aggrieved, he sent an email to Sh. Vikram Mehtani, Regional Manager of Maruti Udyog Ltd. at Chandigarh and pointed out the defects to him and even wrote letters to respondent No. 1 at New Delhi/Gurgaon and Chandigarh under postal certificate on 26.4.2002, whose copies are Annexures C -4 and C -5, but he did not receive any reply from respondent No. 1. He again sent reminders to respondent No. 1 on 8.5.2002 under postal certificate, whose copies are Annexures C -6 and C -7.