AND REGISTRATION) vs Videocon International Ltd.

THE preliminary investigation was ordered by this Commission in this present UTP enquiry on 22.8.1991 on the basis of complaint of Dr. Ravi Narain of Lucknow. It was alleged in the complaint dated 3.7.1991 that the complainant has purchased the colour TV of Videocon Model 5305R in the month of February, 1991. It was further stated that the respondent M/s. Videocon International Ltd. had issued pamphlets showing the salient features mentioned about the colour TV 5305R model as having AV input/output channel. However, after purchasing the said TV he came to know that the said model has only AV input channel and there was no AV output channel. THErefore, without AV output channel he could not record the TV programme with the help of VCP. THE complainant has enclosed the copy of the pamphlet wherein 5305R model contains AV input/output terminals.

NOTICE was issued to the respondent and reply was received consequent to that. The respondent has stated that the complainant has handed over the old leaflet and not corresponding to the set purchased and, therefore, the allegation of the complainant regarding the false and incorrect publicity material was not valid. The respondent, however, has further said that as a matter of goodwill gesture they have provided the AV output terminal to the complainant. We have heard the learned Counsel for the DG and the learned Counsel for the respondent. We need not pursue the complaint any further as it is contended by learned Counsel for the respondent that the respondent had ceased to make the television brand No. 5305R which was sold to the complainant. The complainant is not before us, and the learned Counsel for the respondent has stated that as a goodwill gesture AV output terminal was provided to the complainant. The same will stand disposed of and Notice of Enquiry is discharged in the facts and circumstances of the case. Complaint disposed of.