DURGA ELECTRONICS vs CONSUMER And HUMAN RIGHTS FORUMS

WHILE admitting this petition, we passed the following order : "Admit.This revision petition is directed against the order of the State Commission, Punjab whereby the petitioner was ordered to give free Akai''s 14" CTV to the complainant. The State Commission was of the view that under the same scheme the petitioner had already given Akai''s 14" CTV to some other person. It is submitted on behalf of the petitioner that the said TV was given free under a different scheme where the customer had purchased Akai''s 21" CTV Model 2107 and not the one which was purchased by the complainant. He states that the State Commission has gone wrong on the basic facts. Issue notice to the respondent for 12th July, 2001."

IN response to the notice so issued respondent/complainant has appeared through the Consumer and Human Rights Forums. An advertisement published in Punjab Kesari, (Jalandhar Edition) has been brought on record which clearly shows that a free Akai 14" CTV is given to any purchaser in either of the schemes, AK-2167 or AK-2107. We put it to Mr. Devender, owner of the Durga Electronics that in view of the advertisement being appeared in leading newspaper, he could not deny the fact that offer of free 14" CTV applies to both the Schemes. IN this view of the matter, there is no merit in this revision petition. The revision petition is dismissed. Revision Petition dismissed.