PARAMPAL SINGH Vs. UNIVERSAL MOTORS & ANR

JUDGEMENT

(1.) The complainant allegedly purchased a Mahindra & Mahindra XUV 500 vehicle for his personal use from the account of his father's hotel, his father being a Director of the said hotel. The aforesaid vehicle was allegedly suffering from latent manufacturing defects. The complainant therefore approached the concerned district Forum by way of a consumer complaint.

(2.) The complaint was resisted by the opposite party which took a preliminary objection that the complainant does not fall under the definition of the consumer as the vehicle was purchased in the name of Hotel Khyber Continental Pvt. Ltd., which is a commercial establishment.

(3.) The District Forum having allowed the complaint the respondent Mahindra & Mahindra approached the concerned State Commission by way of an appeal. Vide impugned order dated 19.1.2017, the State Commission allowed the appeal and consequently dismissed the complaint. Being aggrieved, the complainant is before this Commission by way of this revision petition.