BISHAMBER NATH SIKKA Vs. TATA MOTORS LTD

JUDGEMENT

(1.) -AFORESAID two appeals arise from the order dated 4th April, 2006 passed by the District Forum whereby the appellant Tata Motors , manufacturer of the car and respondent No. 2 Him Motors Pvt. Ltd. i. e. the dealer who sold the car to respondent No. 1 have been jointly and severally held guilty for selling a defective car and given the following directions:

(2.) APPELLANT Tata Motors is aggrieved of the order itself whereas appellant Bishamber Nath Sikka i. e. the complainant is dissatisfied with the order as neither any compensation has been provided nor any order for refund of the cost of the car has been passed.

(3.) FOR the sake of convenience we will refer appellant Bishamber Nath Sikka as 'complainant' and Tata Motors as OP No. 1 and Him Motors as OP No. 2 as arraigned in the original complaint.