HARPREET KAUR Vs. ARVINDRA ELECTRONICS PVT LTD

JUDGEMENT

(1.) THIS appeal by complainant for enhancement of compensation is directed against the order dated 27.3.2009 passed by District Consumer Forum -I, U.T. Chandigarh whereby her complaint bearing No. 989/2008 was allowed and OP No. 1 was directed to pay Rs. 3,000 as compensation to the complainant within 30 days from the receipt of copy of the order, failing which it was made liable to pay interest @ 12% p.a. from the date of filing the complaint i.e. 26.8.2008 till its actual payment and also with Rs. 1,100 as litigation expenses.

(2.) THE parties hereinafter shall be referred to as per their ranking before the District Consumer Forum.

(3.) IN nutshell, the facts as set out in the complaint are that the complainant purchased one 340 LT. ICEBERG DLX Refrigerator from the OP No. 1 on 23.4.2008 for Rs. 22,000 vide Bill Annexure A. After 15 -20 days of its purchase, the said refrigerator started giving less cooling and water started to ooze out from it. The complainant then contacted OP No. 1 and it gave the telephone number of the company Engineer, namely Er. Surinder Singh, but he did not come despite repeated telephone calls. Again OP No. 1 was contacted and it gave Toll Free telephone number of the Company. It was only after making a call to the said telephone number, Er. Surinder Singh came, but he failed to remove the defects. Thereafter, the Complainant again contacted OP No. 1, who gave telephone number of another engineer namely Er. Atul, then Engineers of the OPs came and repaired the refrigerator on three different occasions, but the defects still persisted. The unsatisfactory service report is placed on file at Annexure B. Hence, alleging deficiency in service and unfair trade practice on the part of OPs, complainant filed complaint before the District Consumer Forum.