NEERAD PANDAY (ADV.) Vs. MARUTI SUZUKI INDIA LTD.

JUDGEMENT

(1.) This appeal has been filed by the appellant against the order dated 4.8.2014 passed by the State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission') in Consumer Complaint No. C-295/2014/4852 Neerad Panday Vs. Maruti Suzuki India Ltd. by which, complaint was dismissed as barred by pecuniary jurisdiction.

(2.) Brief facts of the case are that complainant/appellant purchased a car Alto K-10, bearing No. DL5CJ 4434 in February, 2013 from dealer of OP/respondent. On 25.5.2014, complainant went for service to the authorized dealer Fair Deal Cars Pvt. Ltd. from where vehicle was purchased and dealer did not give satisfactory reply regarding problem of rusting on the internal and external part of the body of the car. Inspite of notice, OP did not respond. Alleging deficiency on the part of OP, complainant filed complaint for recovery of Rs.50,00,000/- and Rs.25,000/- as litigation charges.

(3.) Learned State Commission at the initial stage dismissed complaint in limine as barred by pecuniary jurisdiction against which this appeal has been filed.