LAWS(NCD)-2006-8-91

RAJINDER KUMAR Vs. DADA MOTORS LIMITED

Decided On August 18, 2006
RAJINDER KUMAR Appellant
V/S
DADA MOTORS LIMITED Respondents

JUDGEMENT

(1.) This complaint was initially instituted in the Punjab State Consumer Disputes Redressal Commission, Chandigarh and subsequently it was transferred to this Commission by the Hon'ble National Commission.

(2.) Briefly stated the facts are that the complainant purchased a new bus LP 1510/42 of Tata Company make from M/s. Dada Motors Ltd. , Ludhiana on 5.6.1999 against payment of Rs.4,85,865 less Rs.2000 as discount. The said bus was purchased by him to earn his livelihood.

(3.) It was next averred that body of the bus was got manufactured from Govind Body Builders, Bhadaur, District Sangrur at a cost of Rs.2.00 lacs and thereafter he obtained registration certificate of the bus on 2.7.1999 and route permit from the Regional Transport Office, Hamirpur on 10.7.1999. Registration number of the bus is HP-22-8540.