EICHER MOTORS LTD Vs. NARENDRA REDDY AND ORS

JUDGEMENT

(1.) AGGRIEVED by the order of the Karnataka State Consumer Disputes Redressal Commission, Bangalore dated 17th February 2008, in Appeal No. 1766 of 2007, allowing the appeal filed by the complainant which was dismissed by the District Forum, Bangalore Urban (1st Additional), in Complaint No. 325 of 2007, the Manufacturer of Royal Enfield Bullet Machismo Bike (in short the Bike ) has filed this revision petition before us.

(2.) THE complainant, Mr. Narendra Reddy, had purchased a Bike for Rs. 86,725 on 12th June, 2006. He alleged that within few days of the purchase of the bike, he noticed abnormal vibration, engine getting heated to very high temperature, unusual sound in the engine which was notified to the service personnel and in spite of repeated visits to M/s. Teknik Motors (O.P. No. 2) the same could not be repaired. Due to abnormal vibration he suffered a lot physically such as severe pain in the arms, neck etc., and due to the high temperature, he used to get fever and had to visit the hospital time and again. His four pants were damaged due to heat, etc. It was alleged by him that the respondents were not rectifying the defects in the vehicle, hence he filed a complaint before the District Forum. The Forum observed that the opposite parties have produced the job card dated 19th June, 2006, and the details are as under:

(3.) SUBSEQUENTLY , another job card dated 1st September, 2006 was prepared. Complainant had signed the job cards for having taken the delivery of the vehicle fully satisfied with the repairs. Accordingly, the District Forum allowed the complaint so far as relief to the damaged pants are concerned and awarded Rs. 5,000 and dismissed the complaint with regard to other reliefs claimed, namely replacement of the vehicle or to pay him the cost of the vehicle.