MARUTI UDYOG LIMITED Vs. NARENDER KUMAR VERMA

JUDGEMENT

(1.) A Maruti 800 car was bought by the complainant Narinder Kumar from the dealer Pasco Automobiles, Chandigarh on 18. 11. 1997. It is a case of the complainant that the Maruti car was giving trouble right from the day of its purchase. The complaints related to (a) 1st gear hard, (b) abnormal sound from engine at 40 kilometres speed, and (c) self-starting problem. During the first service they were repaired and delivered on 28. 11. 1997. The complainant was surprised to see that major parts of the engine were replaced twice. During the second free service between 2000-2500 Kms on 29. 12. 1997 the complainant pointed out the following defects viz. starting trouble, gear shifting trouble, low pick-up, defective wiper blades, rear door rubber loose and indicator level not working properly. Though it was taken delivery after repairs on 30. 12. 1997 the car was found to be defective and was giving strange noise in the engine when running above 40 kilometres speed. The pick-up continued to be slow, average was low, starting trouble was continuing with abnormal rattling sound coming from the doors in the chassis. This being a clear case of defects in the new car he filed a complaint before District Forum with prayer to replace the car by a new one and to pay him compensation of Rs. 5,000.

(2.) ON contest the District Forum allowed the complaint with the consolidated cost of Rs. 5,500 including compensation for harassment and directed the opposite parties Maruti Udyog and Pasco Automobiles to replace the car with a new car of an equivalent model. Dissatisfied with the order of the District Forum M/s. Maruti Udyog Limited as well as M/s. Pasco Automobiles filed appeals before the Consumer Disputes Redressal Commission of Union Territory of Chandigarh. The State Commission heard the learned Counsel for the appellants and passed an order dismissing the appeals.

(3.) AGGRIEVED by the order of the State Commission the manufacturers and the dealer have filed the revision petitions before us.