LAWS(NCD)-2009-8-25

CLASSIC AUTOMOBILES Vs. LILA NAND MISHRA AND ANOTHER

Decided On August 01, 2009
Classic Automobiles Appellant
V/S
Lila Nand Mishra And Another Respondents

JUDGEMENT

(1.) CLASSIC Automobiles -petitioner herein was the Opposite Party No.4 before the District Consumer Disputes Redressal Forum, Dhanbad, Jharkhand (hereinafter referred to as 'the District Forum' for short) Petitioner was the authorized dealer of M/s. Daewoo Motors India Ltd. -respondent no.2 herein, a Company which is in liquidation. Complainant is respondent no.1 herein.

(2.) BRIEFLY stated, the facts of the case are: -

(3.) PETITIONER as well as other opposite parties filed their Written Statements. It was asserted that the complainant was aware of the fact that the car sold to him was without Catalytic Converter. He took the delivery of the car after thorough inspection and on being fully satisfied. It was asserted by the petitioner that it always attended to the car within the warranty period whenever the same was brought to the service station by the complainant. That there was no deficiency in service on the part of the petitioner. It was asserted that continuous appearance of "check light" has nothing to do with any defect in engine of the car sold. That car with the Catalytic Converter could run only with unleaded petrol and supply of unleaded petrol was not available in Dhanbad in November -December, 1999 when the complainant purchased the car in question. In reply to unfair trade practices, it was stated that there was no difference in the prices of the car whether fitted with Catalytic Converter or not. No excess price was charged.