BHOPAL MOTORS PVT LTD Vs. SAUDAN SINGH

JUDGEMENT

(1.) HEARD the learned Counsel.

(2.) THE petitioner is aggrieved by the order passed by the State Commission confirming the order of the District Forum and dismissing the appeals. The District Forum passed an order directing the petitioner either to replace the vehicle in question or to pay its price of Rs. 3,02,610 along with bank interest and Rs. 30,000 for mental agony with cost of Rs. 1,000.

(3.) THE facts in brief giving an occasion to file this revision petition are as under: on 18. 9. 2007 the complainant had purchased a commander jeep from the petitioner for a sum of Rs. 3,02,610 by taking a loan from the bank. The vehicle had been sent to the petitioner for making the rectification from time-to-time and the petitioner had changed the new engine by putting the old engine without permission/sanction of the RTO. But even thereafter the defect continued and the vehicle was lying idle. It was alleged that there was a manufacturing defect. The complainant claimed commercial loss @ Rs. 600.