ZEENA GIRI Vs. MODERN LIFE STYLE INTERIOR AND FURNITURE

JUDGEMENT

(1.) AGGRIEVED by the Order in C.C. No. 488/2009 on the file of District Forum -III, Hyderabad, the complainant preferred this appeal.

(2.) THE opposite party filed counter stating that the complainant had no privity of contract with them since her claim is not supported by any valid invoice or warranty card issued by them and that they never sold any dining table or glass to the complainant and that any furniture or crockery made of glass does not carry warranty and that they are in the furniture business for several years and the glass does not carry warranty from the manufacturers and that there is no deficiency in service on their behalf.

(3.) THE District Forum based on the evidence adduced i.e. Exs. A1 to A8 dismissed the complaint on the ground that in the absence of any expert opinion to substantiate the real reason for breakage it cannot be concluded that the breakage occurred due to any manufacturing defect.