MARUTI UDYOG LIMITED Vs. HASMUKH LAKSHMICHAND & ANR.

JUDGEMENT

(1.) PRESENT Revision Petitions have been filed against Order dated 22.1.2004 of the State Consumer Disputes Redressal Commission, Ahmedabad, Gujarat (hereinafter referred to as the State Commission' for short) in Appeal No. 11 of 2003. By the impugned Order, the State Commission has dismissed the Appeal filed by the petitioner and upheld the Order dated 6.7.2002 passed by the District Consumer Disputes Redressal Forum, Surat, Gujarat (hereinafter referred to as the District Forum' for short).

(2.) THIS Order shall dispose of Revision Petition No. 827 of 2004 and Revision Petition No. 1318 of 2004 filed against the same impugned Order. Revision Petition No. 827 of 2004 has been filed by the manufacturer and Revision Petition No. 1318 of 2004 has been filed by the Dealer. The facts and the point of law involved in both the Revision Petitions are the same and, therefore, they are being disposed of by a common Order. The facts are being taken from Revision Petition No. 827 of 2004.

(3.) BRIEFLY , facts leading to the filing of present Revision Petition are as under: