MULTYCARE SOLUTIONS Vs. MALAY BHAUMIK

JUDGEMENT

(1.) The present Revision Petition is filed under Section 21(b) of the Consumer Protection Act, 1986 by the Petitioner against Order passed by the State Consumer Disputes Redressal Commission, Kolkata (hereinafter referred to as the "State Commission") in Appeal No. 1725/2016 dated 24.05.2018.

(2.) The Respondent/ Complainant stated that he purchased a laptop of H.P. Model Pavilion D.V. 6000 for Rs. 59250/- from Spectra Net Technologies on 30.11.2006.Thereafter, the said Laptop was given for repair to the Petitioner/Opposite Party as it was not working properly. After seven days, the concerned Laptop was repaired and returned by charging Rs. 700/- for the repairs. At the same time, it was also assured that if some problem occurs within 3 days, then the Petitioner/Opposite Party would repair the same.

(3.) It is stated that within 3 days, the said Laptop again started creating problems due to which Respondent handed over the same to the Petitioner for repairs. The Petitioner assured the Respondent that the Laptop would be repaired and given back within 7 days. In the month of January 2012, the Petitioner gave another Laptop to the Respondent, which after 5 days started showing no display. The Respondent gave the Laptop for repairs to the Petitioner on 25.01.2012, but neither the Laptop was repaired nor any reply was given to him in this regard. The Respondent, therefore, sent an e-mail to the International Consumer Rights Protection Council who in-turn sent notice to the Petitioner, but there was no response. Hence, Complaint was filed by the Respondent before the District Forum for handing over the H.P. Model Pavilion DV 6000 in a repaired condition, Compensation of Rs. 50,000/- for mental, physical and financial pain and Rs. 20,000/- towards Legal expenses.