NARESH TEKWANI Vs. SHIVNATH HUNDAI & ANR

JUDGEMENT

(1.) Learned counsel for the parties present. Arguments heard.

(2.) Shri Naresh Tekwani, the complainant, purchased a Hyundai A.C. Car on 18.01.2010. This is an admitted fact that there is no other defect in the car except that its A.C. is not working well. This is an indisputable fact that A.C. was not working well and it gave lot of trouble to the complainant, as is apparent from para 18 of the impugned judgment wherein the relevant extract runs as follows:

(3.) The State Commission found as under: