SAIRAM AUTOMOBILES AND SERVICES PVT. LTD. THROUGH MANAGER & OWNER, G.E. ROAD, KRISHNA NAGAR, SUPELA, BHILAI TEHSIL & DISTRICT Vs. VIDYA KUMAR SENDUR S/O LATE SONURAM SENDUR, R/O STREET NO. 2/C, ZONE 1, NEW ADARDSH NAGAR, DURG, TEHSIL & DISTRICT : DURG CHHATTISGARH

JUDGEMENT

(1.) - The complainant/respondent purchased one Tata Indigo ECS car from the petitioner on 27.06.2014. The vehicle delivered to him had been manufactured in Dec., 2013. The case of the complainant is that he wanted to buy only a 2014 model car and at the time of sale of the vehicle, it was not disclosed to him that the vehicle being sold and delivered to him, had been manufactured in the year 2013. This was also the case of the complainant/respondent that the vehicle had got rusted from inside and this was discovered when the vehicle met with a minor accident and was taken to the workshop. Being aggrieved from the sale of an old model and a defective car being sold to him, the complainant/respondent approached the concerned District Forum by way of a complaint.

(2.) The complaint was resisted by the petitioner primarily on the ground that at the time of the sale, it had been disclosed to the complainant that the vehicle being sold and delivered to him was a 2013 model. It was further stated in the reply that there was no rusting in the vehicle which was a brand new vehicle at the time it was sold and delivered.

(3.) The District Forum vide its order dated 13.10.2015, directed the petition to pay a sum of Rs.6,05,000.00 to the complainant along with compensation quantified at Rs.1,00,000.00 and cost of litigation quantified at Rs.10,000.00.