THOMSON MULTIMEDIA INDIA PRIVATE LIMITED Vs. BHARATA CHANDRA BANERJI

JUDGEMENT

(1.) THE order of the District Forum directing the contesting appellants to replace the T.V. set with a new one of the same model and pay a sum of Rs. 1,000/ - as compensation is the subject matter of challenge in this appeal.

(2.) THE respondent No. 1 filed the complaint against the dealer alleging deficiency in service. His case is that he purchased a Thomson colour T.V. set worth Rs. 20,500/ - on 15.10.1997 from the authorised dealer. Its warranty period was for five years. After use of the T.V. set for about seven months it was noticed that there was interruption of its power and pictures were vanishing with rolling lines. The service engineer came and attended the set but it was of no use. As the defects are not rectifiable he filed the complaint for replacement of the set.

(3.) THE case of the contesting appellants is whenever the respondent No. 1 brought to their notice the mal -functioning of the T.V. set the service engineer was deputed to examine and repair the set. The service engineer used to come but he could not rectify the defects. The appellants in their counter denied the allegations made by the respondent No. 1.