AJAY KUMAR THAKUR Vs. M/S. JAISWAL MOTORS

JUDGEMENT

(1.) The complainant/petitioner purchased a Bajaj tempo vehicle from Jaiswal Motors, Darbhanga for consideration of Rs. 1,81,000/-. A number of defects were allegedly noticed in the vehicle which was taken to the dealer who replaced several parts of the vehicle on different dates on payment of a total sum of Rs. 15,693/-. Alleging defect in the vehicle, the complainant/petitioner approached the concerned District Forum by way of a consumer complaint. It would be pertinent to note here that warranty period of the vehicle was only six months. Therefore, the said warranty period expired on 19.7.2001.

(2.) The complaint was resisted by the respondent which alleged that the warranty was for 180 days or 7500 km whichever be earlier and the complainant/petitioner was plying the vehicle roughly, negligently and had not even availed the mandatory service.

(3.) The District Forum vide its order dated 9.4.2009, awarded a compensation of Rs. 25,000/- to the petitioner/complainant and the cost of repair amounting to Rs. 15,693/- besides Rs. 2,000/-towards cost of litigation. Thus a total sum of Rs. 42,693/- was granted to him.