(1.) The complainant/respondent purchased a motorcycle make Honda from Prashant Memorial Motors Pvt. Ltd., at Muzaffarpur on 26.10.2008. The complainant/respondent filed a complaint before the District Forum Madhubani impleading Prashant Memorial Motors Pvt. Ltd. as the sole opposite party and alleging defects in the engine of the motorcycle purchased by him. The complaint was resisted by the opposite party, inter-alia on the ground that the manufacturer of the motorcycle namely Honda Motorcycle and Scooter India (Pvt.) Ltd. was a necessary party to the complaint. The opposite party also disputed the territorial jurisdiction of the District Forum at Madhubani. On merits, it was alleged that the warranty was not applicable for the maintenance repairs required due to misuse while driving or due to adulteration of oil, petrol or bad road conditions. It was further stated in the reply that when the motorcycle was brought to the workshop of the opposite party, it was inspected and its rusted and broken muffler was replaced under warranty. The vehicle was again brought to the workshop and on inspection it was found that the engine had failed due to adulterated fuel. The vehicle was then repaired on payment made by the complainant.
(2.) The District Forum, vide its order dated 23.01.2012, directed the opposite party to replace the engine of the vehicle by a new one or in the alternative replace the vehicle by a new vehicle. The opposite party was also directed to pay Rs. 2,000/- as compensation and Rs. 500/- as cost of litigation.
(3.) Being aggrieved from the order passed by the District Forum, the petitioner, who is the Director of Prashant Memorial Motors Pvt. Ltd., filed an appeal before the concerned State Commission. The said appeal having been dismissed vide impugned order dated 10.06.2015, the petitioner is before us by way of this revision petition.