JAGRUT NAGRIK Vs. CARGO MOTORS PVT LTD

JUDGEMENT

(1.) This revision petition is directed against the order of the Gujarat State Consumer Disputes Redressal Commission, Ahmedabad (in short, "the State Commission") dated 15.11.2011 in first appeal No.663/2010 whereby the State Commission allowed the appeal of the respondents and dismissed consumer the complaint filed by the petitioners.

(2.) Shorn off unnecessary details, the facts relevant for the disposal of the revision petition are that the petitioners filed a consumer complaint against the respondents/opposite parties alleging deficiency in service on the part of the opposite parties in respect of a truck manufactured by respondent No.2 purchased by the complainant from respondent No.1. The complaint was resisted by the respondents/opposite parties by filing the written version.

(3.) The District forum, Vadodara on consideration of pleadings of the parties and the evidence, partly allowed the complaint and directed the opposite parties as under: -