RAMESH ANAND Vs. COCORD MOTORS LTD

JUDGEMENT

(1.) THE complaint of the appellant seeking compensation for having been sold defective Indica Diesel Car of DLX model was dismissed merely on the premise that there was no manufacturing defect in the car and if there was such defect the same could have been ordered to be removed.

(2.) FEELING aggrieved, the appellant has preferred this appeal.

(3.) THE circumstance of the appellant having taken the vehicle to the garage on such a large number of occasions was lost sight of by the District Forum while considering the question of loss or injury suffered by the appellant due to negligence of the respondent for selling such a vehicle.