RAVI Vs. SERVICE SECTION HYUNDAI MOTOR INDIA LIMITED

JUDGEMENT

(1.) FA No. 102 of 2020 has been preferred by the complainant in original complaint (appellant in FA No. 102 of 2020), aggrieved against Order dtd. 29/7/2019 passed by learned Karnataka State Consumer Disputes Redressal Commission, Bangalore whereby the complaint has been partly allowed as under:-

(2.) Aggrieved against the said impugned order dtd. 29/7/2018, a cross appeal No. 362/2022 has also been preferred on behalf of OP No. 1 and 2 (manufacturer in original complaint) and appellant in FA No. 362 of 2022).

(3.) In brief, as per the case of complainant, Hyundai Senta Ferdi 2 WD was purchased by him from authorized dealer OP-3 namely, Blue Hyundai, Unit of Saphil Motors Pvt. Ltd., BMS Bengaluru (Respondent No. 3 herein) for domestic use vide invoice dtd. 29/12/2011 for consideration of Rs.26,91,660.00 after availing loan of Rs.20,00,000.00 (Rupees Twenty Lacs Only) and the vehicle was delivered on 5/1/2012. The grievance of complainant is that pick-up of the vehicle abruptly reduced from 120 Kms. to 60 Kms., due to technical defects in the fuel pump assembly, injector assembly and gas-gate fuel. The same was brought to the notice of service centre (OP No. 4 Ram Hyundai Four Wheelers Pvt. Ltd., Hubli) for rectification.