SUMIT DUTTA vs PARDEEP CHAWLA

IT is an appeal against the order dated 7.6.1999 passed by District Consumer Disputes Redressal Forum, Nawanshahr (hereinafter called the District Forum).

IT was alleged by the respondent/complainant (hereinafter called the complainant) in his complaint that he had purchased a C.D. Music System with speakers of Sony Company from the appellant (hereinafter called the opposite party), on 13.5.1998 and had paid Rs. 27,000/- in cash as price of the same. The opposite party had given warranty of one year for the same from the date of its purchase. IT was stated in the complaint that opposite party did not issue him a pucca bill but gave bill/receipt on the letter pad of the shop and warranty card was duly filled and stamped by the opposite party. IT is further stated in the complaint that after a period of 7 months from its purchase, the C.D. Music System stopped working. The complainant approached the opposite party for its repair and he did not repair the same and finally the complainant brought back the music set after a period of three months. The complainant had claimed in his complaint that an amount of Rs. 27,000/- be awarded to the complainant on account of the price of the set and Rs. 10,000/- on account of unfair trade practice and deficiency in service. Opposite party had filed written statement along with his affidavit. All the allegations made in the complaint were denied. District Forum obviously after going through the record directed the opposite party to receive the set from the complainant for its repair to his satisfaction or else the price of the set should have to be paid back to the complainant after receiving the same set from the complainant which the latter should produce in the premises of the opposite party within a period of one month or replace the same with a new set with further extension of guarantee period . Rs. 2,000/- as compensation was also awarded to the complainant. Hence this appeal. We have heard the Counsel for the parties and have gone through the record of the District Forum as well as the order of the District Forum. The order of the District Forum was very well considered one. The direction made by the District Forum is just and proper. No fault can be found with the order of the District Forum. This appeal is dismissed, however, with no order as to costs. Appeal dismissed.