THAKUR LOKPAL SINGH VILLAGE BARKHEDI TEHSIL PIPLODA RATLAM M.P Vs. KAMAL KHAN PROPIETOR KAMAL GOOD LUCK DELHI WORKSHOP

JUDGEMENT

(1.) The complainant, Shri Thakur Lokpal Singh, got an old Maruti 800 car from his relative, who resides in Gujarat. Since the car was old, some repairs, denting, painting and engine work were required. He approached Mr. Kamal Khan/OP, the proprietor of Kamal Goodluck Dehli Workshop at Ratlam, who assured to do the necessary work for the said car and return the same within two months. The complainant paid Rs.25,000/- as advance on 5.4.2007 and it was an oral agreement as per custom. The OP did not repair the car within two months. It was delayed by 6-7 months but still the car was handed over to the complainant in unrepaired condition. At the time of delivery, the complainant paid Rs.10,000/- extra towards the prices of parts. Thereafter, the complainant got repaired his car from Jaipur Maruti Workshop Jaora by paying a further sum of Rs. 15,000/-. Thereafter, due to alleged carelessness and unsatisfactory work done by the OP, the complainant filed a complaint before the District Forum Ratlam.

(2.) The District Forum dismissed the complaint. Subsequently, the first appeal was preferred by the complainant before the State Commission, Bhopal. The State Commission observed lack of service and unnecessary delay in the delivery of car and partly allowed the appeal by awarding Rs.5,000/- to the complainant.

(3.) Aggrieved by the impugned order of State Commission, the complainant filed this revision petition for enhancement of compensation.