RAM STEEL UDYOG PRIVATE LIMITED Vs. RAJESHWAR NATH AGARWAL

JUDGEMENT

(1.) THIS is an appeal under Section 15 of the Consumer Protection Act, 1986 (hereinafter called the Act ) against judgment and order dated 8.8.2001 passed by District Consumer Forum I, Agra in Complaint Case No. 432 of 1997.

(2.) INITIALLY a complaint was filed with the allegations that he purchased one colour TV from opposite party No. 1 paying a sum of Rs. 14,000/ - which carried one year s warranty. The T.V. set did not function properly. In spite of requests when the T.V. set was not repaired or replaced, a notice was served. When no response was received, present complaint was filed to get refund of Rs. 14,000/ - with 24% per annum interest as also Rs. 5,100/ - towards compensation.

(3.) IN the written statement opposite party No. 1 stated that he is only the dealer and warranty is given by the manufacturer. Further he never gave any guarantee to replace the T.V. set and also it was printed on cash memo that goods sold shall not be taken back. Further it was stated that the mechanic sent by him was not allowed to see the T.V. set.