(1.) Learned counsel for the petitioner present. Arguments present.
(2.) Shri Malkhan Singh, the complainant, purchased a new Indigo make Car on 19.6.2010. It was found to be rusted. It also transpired that the complainant did not get first and second free service. He went to M/s Tridev Motors Private Limited for 3rd service, only on 27.9.2010. At that time, the vehicle had already covered 9996 Kms. It was again repaired on 16.11.2010. Till then, the vehicle had covered 12927 Kms. Again, on 11.1.2011, the vehicle had covered 19579. All the necessary defects were removed within the period of warranty.
(3.) The petitioner filed a complaint before the District Forum with the prayer that the car should be replaced. The District Forum passed the order on 5.9.2014, which reads as under: