PAWAN SHUKLA Vs. MIRKHANA ENGINEERING PVT. LTD.

JUDGEMENT

(1.) By this order we propose to dispose of above-noted revision petitions arising out of the impugned order of the State Commission, Delhi dated 16th September, 2015 in first appeal Nos.680/2010 and 565/2010 preferred by the respective opposite parties.

(2.) Briefly stated, facts relevant for the disposal of the above-noted revision petitions are that the petitioner/complainant Pawan Shukla filed a consumer complaint against the respondents Tata Motors Ltd. and its authorized dealer M/s Mirkhana Engineering Pvt. Ltd. alleging deficiency in service on the part of the opposite parties i.e. the opposite parties sold him a Tata Indigo car which had inherent manufacturing defects.

(3.) The District Forum, New Delhi after admission hearing on 15th April, 2010 ordered as under: -