GODREJ-GE-APPLIANCE LIMITED Vs. AMITABH PANI

JUDGEMENT

(1.) THE manufacturer of Godrej refrigerator has filed this appeal challenging the validity of the order of the District Forum directing it to replace the defective old refrigerator with a new one or alternatively to pay to the respondent the costs of the old refrigerator amounting to Rs. 17,372/ -.

(2.) THE respondent filed complaint against the appellant and the dealer (who has not been made a party in this appeal) alleging supply of defective refrigerator (Godrej) and to replace the same with a new one and to pay compensation as well as costs.

(3.) THE appellant filed its written version denying the allegation. Its case is that whenever complaint was made alleging defective functioning, the same was attended by the mechanic and the refrigerator was put to working condition.