MARUTI UDYOG LTD Vs. S C SHARMA

JUDGEMENT

(1.) This is a case where within 3 months of purchase of Maruti car the consumer had to take it to the authorised workshop for rectification of various defects and was shocked to know that the original engine had to be removed and in its place a new engine had to be fitted when the car had covered only 534 kms. Despite this, the defects in the car continued and fuel efficiency (km per litre) was below par.

(2.) The case of the complainant is that he had taken the car within the first 3 months of purchase for first free service. The car had the following defects:

(3.) After servicing, the car was not given back to him and he was informed by authorised workshop of Maruti Udyog Ltd. that it required major repairs. He was shocked to know that the engine had to be replaced and it would require a new identification (ID) plate fixed in the engine of the car. Though in due course the documentation viz., registration certificate could be completed, it caused him mental and physical harassment and monetary expenses. The rattling noise continued and the car was further repaired by adjusting the clutch plate for reducing the rattling noise during the second free service. Despite repairs, defects like low mileage (14 kms. per litre) and rattling noise of the engine persisted and ID plate was not changed.