Consumer Protection Act, 1986-Defect in newly purchased car-At the time of delivery-Complaint with District Consumer Forum-Commissioner appointed by Forum found large number of defects-Direction by District Forum to repair the car free of cost and replacement of engine-State Consumer Forum directed the repair free of cost, while refused replacement of engine-Revision before National Commission dismissed-On appeal, held: Since defects proved to be at the time of delivery, consumer entitled to get the car repaired from the mechanic of his choice, payment whereof to be made by opposite party.