MARUTI SUZUKI INDIA LTD Vs. SHIKHA SHANTANU SHARMA

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Maruti Suzuki India Limited against the order dated 26.04.2018 of the State Consumer Disputes Redressal Commission, Rajasthan, (in short 'the State Commission') passed in FA 962/2017 and 966/2017.

(2.) Brief facts of the case are that the respondent/complainant had purchased Maruti A Star car from the opposite party/respondent No.2 and the car gave sound from the front portion of the car. A consumer complaint bearing No.1271/2015 was filed by the complainant/respondent No.1 before the District Consumer Disputes Redressal Forum, Jaipur Second, Jaipur, (in short the 'District Forum'). The complaint was resisted by the opposite parties. However, the District Forum allowed the complaint and passed the following order on 20.07.2017:-

(3.) Aggrieved by the order of the District Forum, the opposite party preferred an Appeal No.966 of 2017 before the State Commission. Similarly, the complainant also filed preferred appeal bearing No.962 of 2017 before the State Commission. The State Commission dismissed both the appeals vide its order dated 26.04.2018.