R.L. MARKETING AND SERVICES Vs. PLN SASTRY

JUDGEMENT

(1.) The opposite party is the appellant.

(2.) The appeal is challenge to the order passed by the District forum-II, Hyderabad in C.C.No.187 of 2007.

(3.) Briefly stated the facts of the case as represented by the complainant is that he gave his computer to the opposite party to upgrade the computer and paid a sum of Rs.14,800/-. On 3.1.2006, the opposite party delivered the computer system after upgrading the same and gave warranty ranging from one year to five years on the different parts of the system. Since the date of delivery of the system, it giving trouble and the same was complained to the opposite party on several occasions. On 14.9.2006 an employee of the opposite party re-installed Nero and McAfee but could not solve the problem. The complainant wrote a letter dated 25.11.2006 in response to which one Mr.Shafi from the office of the opposite party came to the house of the complainant on 30.11.2006 to rectify the defects but could not succeeded. On 2.12.2006 two technicians from the opposite party came to the house of the complainant and took away the defective Combo Drive and returned the same stating that they have rectified the problem. Due to the defect of the system about 50 CDs were damaged. The complainant got issued a legal notice dated 16.12.2006 to the opposite party. As there was no response to the legal notice the complainant filed the complaint and sought direction to the opposite party to refund the amount of Rs.14,800/-, Rs.500/- towards CDs and Rs.7000/- towards compensation.