RAM SINGH Vs. KUNAL TVS AUTO CENTER

JUDGEMENT

(1.) This revision is directed against the order of the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, "the State Commission") dated 16.2.2017 in first appeal No.677/2015 whereby the State Commission reversed the order of the District Forum and dismissed the complaint.

(2.) Briefly stated, facts relevant for the disposal of the revision petition are that the petitioner filed the consumer complaint alleging that he purchased a scooty bearing registration No. HR-36M-1408 from respondent No.1 on 14.8.2008. The scooty was supposed to run on four chargeable batteries. It is the case of the petitioner that the scooty started giving trouble from very beginning i.e. 2nd service done on 210.2008. On inspection it was found that the batteries were supplying insufficient current as a result of which the movement of scooty was jerky. It is alleged by the petitioner that he took the scooty for rectification of the defect to the service station of the opposite party on eleven occasions but in vain. Opposite party No.1 even replaced the battery and some components of scooty but to no effect. According to the complainant the defect in the scooty is a manufacturing defect which could not be rectified despite of best efforts. Hence, the complaint was filed.

(3.) The opposite parties resisted the complaint by filing written statement denying the allegations.