VINEET KHURANA Vs. PIONEER TOYOTA

JUDGEMENT

(1.) -THIS appeal has been directed by the complainant against order dated 20. 9. 2007 passed by Consumer Disputes Redressal Forum-I, Union Territory, Chandigarh (hereinafter to be referred as District Consumer Forum), vide which his complaint was accepted and it was held that OP had failed to render proper service to the complainant as the defective windshield had caused much harassment and mental torture to him, so, the District Consumer Forum directed OP to replace the windshield with a new one having least distortion, within permissible limit and further to pay Rs. 10,000 as compensation for mental torture and harassment besides Rs. 2,100 as litigation expenses.

(2.) BRIEFLY stated the facts are that Col. Shamsher Singh purchased an Innova model 2. 5v car on 19. 10. 2005 from respondent No. 1 M/s. Pioneer Toyota for Rs. 8,66,582 vide Annexure C-1. On the same day appellant informed the sales Manager of respondent No. 1 that there was distortion in the front windshield which caused the images to appear waivy on the extreme left and right hand side of the vehicle. This fact was also brought to the notice of respondent No. 2-Toyota Kirloskar Motor Limited. The vehicle was got examined by respondent No. 1 but the windshield was not changed. Respondent No. 2 also got examined the vehicle and stated that the distortion of windshield was within tolerance i. e. permissible limit.

(3.) ALLEGING deficiency in service, complaint was filed.