RAVINDER SINGH JAMWAL Vs. PREM NATH MOTORS PVT LTD

JUDGEMENT

(1.) The complainant has claimed an amount of Rs.1,10,000/- as compensation on account of physical and mental harassment caused to him due to the supply of a defective Car by the respondent. The complainant also prays that the Car be replaced by a new Car.

(2.) Briefly, the allegations are that the complainant booked a Car 'ne-118 Premier' with the Premier Automobile Ltd. Bombay, who was respondent No.1 in the original petition.

(3.) The name of respondent No.1 was deleted on September 21, 1990 and no relief is claimed by the petitioner against this respondent.