BHASKAR Vs. MAHENDRA AND MAHENDRA LTD

JUDGEMENT

(1.) The Appellant/complainant being aggrieved by rejection of his claim by the District Forum, Khandwa has filed this appeal.

(2.) The Complainant's case before the District Forum was that the Opposite Parties had sold a defective truck to him and when the defects were pointed out, they were not remedied by the Opposite Parties. The Complainant had to get repairs carried out. He has claimed Rs.10,000/- towards the price of the accessories purchased by him for the repairs and replacments and Rs.18,000/- for loss of 37 days of earnings from the truck. Compensation on other heads also has been claimed.

(3.) The Opposite Parties contested the claim on the ground that the repairs of the vehicle were handled by other mechanics in violation of warranty conditions. It was also contended that warranty was limited to 16000 kms. or six months from the date of sale which ever is earlier and, therefore, there was no obligation to attend to the vehicle.