RELIANCE GEMS & JEWELS LTD Vs. KIRAN BALA W/O TRILOKI NATH

JUDGEMENT

(1.) THE appellant M/s. Reliance Gems & Jewels Ltd. has impugned the orders dated 7th Feb., 2013 passed by the District Consumer Disputes Redressal Forum (V), vide which the complainant Ms Kiran Bala was granted the following relief:

(2.) IN brief, the complainant /consumer purchased a pair of bangles from the appellant on 3.5.2012 for an amount of Rs. 1,17,309/ -. One bangle, out of this pair, broke within one and half month of the purchase. Complainant approached the OP with his grievance. Bangles were sent by the OP to his main office for an inspection. OP expressed his willingness for repair / replacing the same but subject to the payment of 'making charges'. Before the District Forum, the sole defence of the appellant / OP was that the bangle had broken due to the negligence of the complainant. Ld. District Forum observed that a bangle would not normally break within one and half month of the purchase. Notice of the fact that another bangle of the same pair had also broken within a span of few months was also taken.

(3.) PRESENT appeal has been filed mainly on the grounds that the District Forum directed for replacement of both the bangles whereas the complaint related only to one bangle out of the pair. The plea raised by the appellant is contrary to the records for the simple reason that the second bangle too had broken within a span of few months. Perusal of the original complaint also shows that the complainant had sought the relief of replacement of both the bangles. Present appeal is thus devoid of merits.