SOLIDAIRE INDIA LTD Vs. K INDIRA

JUDGEMENT

(1.) The Opposite Parties 1 and 2 in O. P. No.360/91 on the file of tile District Forum, Palaghat are the appellants.

(2.) The Complainant purchased a Solidaire Colour T. V. Set from the third Opposite Party on 8.3.89. It went out of order within one week of purchase and continued to be in bad condition, though repair was attended to by the mechanics sent by the second and third Opposite Parties for 11 times between the period of 12.3.89 and 28.3.91. The last repair/replacement of Video Board PCB was done on 20.7.91 only. The Complainant refuted the allegation of the Opposite Parties that when the Mechanic approached him for repairing the T. V. Set, she or her husband misbehaved and pushed the mechanic out of their house. She sought compensation for the loss suffered by her due to delay in repairing the T. V. Set by the Opposite Parties and also for mental agony, besides Rs.500/- towards cost. The third Opposite Party did not appear or file any objection.

(3.) The Opposite Parties 1 and 2 filed version. According to them the Complainant approached the Opposite Parties only in 1991 and that was the reason for the delay and though the guarantee period was over, they changed the Vedio board and thereafter the set was working well and in the circumstances the complaint is without any merit and is liable to be dismissed.