LML LTD. Vs. ARUN KUMAR

JUDGEMENT

(1.) PETITIONER was the opposite party before the State Commission, where the respondent/complainant had filed a complaint alleging deficiency in service on the part of the petitioner.

(2.) VERY briefly stated, the facts of the case are that the complainant, Shri Arun Kumar purchased one motorcycle ˜LML Freedom for a sum of Rs. 42,600. It was the case of the complainant that the vehicle supplied to him had manufacturing and technical defects. The complainant approached opposite party No.1 as also lodged a complaint with opposite party No. 2 for removing the defects which was not done. It was the case of the complainant that there was defect in the gear chamber and when the brakes were applied, the chain caused voice. According to him there was a manufacturing defect in the motorcycle. It is in these circumstances, a complaint was filed before the District Forum with a prayer to either get the motorcycle repaired or replaced. Opposite parties No.1, 2 as well as

(3.) , i.e., petitioners before us filed written version with the District Forum, which after hearing the parties, passed order in the following terms: