TATA MOTORS LTD. & ORS. Vs. RAN SINGH

JUDGEMENT

(1.) This revision petition has been filed by Tata Motors Ltd. against the order dated 18-03-2011 of the Delhi State Consumer Disputes Redressal Commission (for short, the State Commission).

(2.) Brief facts are that the complainant, Shri Ran Singh purchased a truck through the authorized dealer, Tata Sales and Service, on 23-12-2005 for a sum of Rs.10,43,749.37/- and it started giving trouble since its purchase. Not satisfied with the response of the company, the complainant filed a consumer complaint before the Consumer Disputes Redressal Forum-II (for short, the District Forum). The District Forum vide its order dated 16-12-2009 ordered as follows:

(3.) Aggrieved with the order of the District Forum, the petitioner filed an appeal before the State Commission which was dismissed vide its order dated 18-03-2011.