Sat Pal Malik vs MONO ELECTRONICS

XAFTER hearing the learned Counsel for the parties and having gone through the record of the case, we are satisfied that the needful has since been done to redress the grievance of the complainant. According to the complaint, the fridge purchased by the complainant had developed some defects. He approached the District Forum against the inconvenience caused to him and for the deficiency in service attributable to the respondents with a prayer that the fridge should be replaced as a whole. During the proceedings before the learned District Forum, the respondents had effected necessary repairs to the fridge and the complainant made a statement before the District Forum that his fridge was in working order. Under these circumstances, no further action was required to be taken. Despite all this, the complainant has still filed the present appeal seeking relief of total replacement of the fridge.

WE have heard the learned Counsel for the appellant but no new argument has been advanced. When the necessary repairs have already been effected to the fridge and the fridge is working in the proper order, the question of its replacement does not arise. Consequently, the appeal is dismissed with no order as to costs. Appeal dismissed without costs.