CLASSIC AUTOMOBILES Vs. LILA NAND MISHRA AND ANR

JUDGEMENT

(1.) CLASSIC Automobiles -petitioner herein was the opposite party No. 4 before the District Consumer Disputes Redessal Forum, Dhanbad, Jharkhand (hereinafter referred to as 'the District Forum' for short). Petitioner was the authorized dealer of M/s. Daewoo Motors India Ltd. -respondent No. 2 herein, a Company which is in liquidation. Complainant is respondent No. l herein.

(2.) BRIEFLY stated, the facts of the case are:

(3.) CASE of the complainant/respondent No. l in nutshell is that he had purchased one Matiz Car bearing registration No. BR -17E -0774 priced at Rs. 2,67,138 on 11.12.1999 from the petitioner who is the authorized dealer of Daewoo Motors India Limited -respondent No. 2. The car was under warranty for a period of 2 years from the date of purchase of the car. On the very next date of purchase, i.e., 12.12.1999, the "check light" started glowing on the indicator panel even during the normal running of the car. As per service book, the "check light" is engine control indicator signalling for "Service Engine Soon". Respondent No. 1 reported the matter to the petitioner. The car was checked at the service station of the petitioner and delivered back to respondent No. l but the problem persisted. It was stated in the complaint that the petitioner had admitted that the vehicle in question was sent to the workshop of the petitioner for S.E.S. (Service Engine Soon) check -up four times and was returned with observation that fault of glowing "check light" is not a manufacturing defect. Complainant/respondent was told that the fault would continue to display, as the vehicle in question was not an air -conditioned car. The same would be rectified in due course after continuous running of the car. It was also averred in the complaint that the petitioner resorted to unfair trade practice by charging price of Catalytic Converter which was not fitted in the car. That a Euro II car without Catalytic Converter cannot meet the emission norms.