MARUTI UDYOG LTD Vs. NANGRAM BAIRWA & ANR

JUDGEMENT

(1.) AGGRIEVED by the order of the State Consumer Disputes Redressal Commission, Rajasthan dated 2nd April, 2004, dismissing the appeal filed by M/s. Maruti Udyog Ltd., on being time barred, M/s. Maruti Udyog Ltd., has filed this revision petition before us.

(2.) THE factual matrix of this case in brief are : The complainant had purchased a Maruti 800 car on 3rd October, 1997. Soon after the purchase of the car it developed manufacturing defects especially in the engine and it was brought to the dealer s workshop on 10th August, 1998. A job card was opened, the defects were observed and the parts were changed. Though the complainant was assured that the engine kit would be changed but that has not been done and accordingly, the complainant got checked his car from an automobile engineer who has submitted his report to this effect.

(3.) THEREFORE , the complainant filed a complaint before the District Forum stating that if the engine of the car has been changed, warranty should be extended and the expenses incurred by the complainant to the tune of Rs. 84,000 should be refunded to him. This was contested by the Maruti Udyog Ltd., stating that the defects indicated by the complainants were duly rectified by the dealer s workshop who had even replaced the engine. District Forum examined the case and came to the conclusion that the engine kit was not replaced and accordingly, directed the respondent Nos. 1 and 2 i.e., Maruti Udyog Ltd., and the dealer respectively to replace the engine kit and if that is not done pay the cost of the same to the complainant along with the litigation cost of Rs. 500.