JOGINDER KUMAR Vs. BAJAJ AUTO LTD

JUDGEMENT

(1.) IT is the complainant who is the petitioner before us. He had complaint of manufacturing defects in his Bajaj scooter which had broken 'hub'. District Forum held that the case requires evidence and it would be proper if the parties are referred to the Civil Court. Against that, complainant went in appeal before the State Commission which was also of the view that the matter should go to the Civil Court. We are unable to appreciate the approach adopted by the District Forum and the State Commission. This is one of the cases where Consumer Forum should have interfered in the matter. Accordingly, both the orders are set aside and the matter will go back to the District Forum to decide the matter according to law. Parties shall appear before the District Forum, Kangra on 10.4.2003. Revision Petition disposed of.