National Consumer Disputes Redressal
M/S. Muthoot Motors & 3 Ors. vs Suneer K. H. on 3 November, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 1505 OF 2015 (Against the Order dated 28/11/2014 in Appeal No. 675/2012 of the State Commission Kerala) 1. M/S. MUTHOOT MOTORS & 3 ORS. REPRESENTED BY ITS MANAGING PARTNER HAVING OFFICE AT THE GRANDE, NEAR KSEB, PALARIVATTOM, KOCHI - 682025 KERALA 2. M/S. HONDA MOTOR CYCLE & SCOOTER INDIA PVT. LTD. PLOT NO.1, SECTOR 3, IMT MANESAR, GURGAON HARAYANA - 122 050 3. THE MANAGER AUTHORIZED HONDA TWO WHEELER SERVICE CENTRE, M/S. MUTHOOT MOTORS LTD. JAWAHARLAL NEHRU STADIUM, KALOOR, ERNAKULAM KERALA - 682017 4. THE MANAGER AUTHORIZED HONDA TWO WHEELER SERVICE CENTRE, M/S MUTHOOT MOTORS LTD. THOPPUMPADY FISHERIES HARBOR, KOCHI, KERALA - 682005 ...........Petitioner(s) Versus 1. SUNEER K. H. S/O J.K. HUSSAIN, RESIDING AT H.NO.13/1373, CHETTUPADAM NIKARTHIL, KEDEBHAGAM PALLURUTHY, KOCHI - 682006 KERALA ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE J.M. MALIK, PRESIDING MEMBER HON'BLE DR. S.M. KANTIKAR, MEMBER For the Petitioner : Mr. P.V. Dinesh, Advocate with Mr. Bineesh K. & Ms. Sreeji Nair, Advocates For the Respondent : Mr. Dileep Poolakkot, Advocate Dated : 03 Nov 2015 ORDER Counsel for the parties present. As agreed by the counsel for the parties, the following order is being passed.
The order passed by the State Commission is hereby set aside. The Opposite Party- M/s Muthood Motors, is in possession of the vehicle, in dispute. They are harping on the point that there is no manufacturing defect in it. For the moment, we agree with that, whatever the condition of the vehicle is, the same be rectified. The rectified vehicle be handed over to the complainant, within 15 days from today and will extend the warranty for one year from the date of handing over the vehicle to the complainant. The complainant has visited the service station 4-5 times, therefore, he will get Rs.1,000/- for each visit, which comes to Rs.5,000/- only. The cost be paid within one month, otherwise, it will carry interest @ 9% till its realization.
This order is a decree, which can be executed as per Law.
If any amount, collected by the complainant, in pursuant to the proceedings, will be returned.
The matter stands disposed of.
......................J J.M. MALIK PRESIDING MEMBER ...................... DR. S.M. KANTIKAR MEMBER