KOSHY NINAN S/O LT K NINAN Vs. RENJITH PROPRIETOR NEW MARUTI SERVICE CENTRE, PUNNAMOODU JUNCTION THURUTHI P O CHANGANSSERRY

JUDGEMENT

(1.) The present Revision Petition is filed by the Petitioner under Section 21(b) of the Consumer Protection Act, 1986 against Order passed by the Kerala State Consumer Disputes Redressal Commission, Thiruvananthapuram (hereinafter referred to as the "State Commission") in F.A. No. 439/2016 dated 29.05.2018.

(2.) Brief facts of the case are as follows:-

(3.) The Complaint was contested by the Respondent in the District Forum stating that the Complaint was not maintainable as the Petitioner was a second hand vehicle dealer engaged in buying and selling of cars and other vehicles for profit. It was further contended that all replacements made by the Respondent were done properly to the absolute satisfaction of the Petitioner. The only spare part bought in addition to what was mentioned in the estimate was reverse switch and that was also done with the consent of Petitioner. The bills in regard to the said repairs were also given to the Petitioner.