BABU LAL Vs. VIDEOCON INTERNATIONAL LTD

JUDGEMENT

(1.) A complaint was made by Shri Babu Lal stating that he had purchased a Videocon refrigerator for Rs.7,200/- and as it was not cooling properly, he made several complaints to the manufacturer, Videocon International Ltd. and although a mechanic was sent and he checked the refrigerator, the defect could not be rectified. The complaint was referred to the Director (Research) for investigation and for submission of his Preliminary Investigation Report (PIR ). The Director (Research), in his PIR, has stated that his investigation had revealed that whenever a complaint was made, a mechanic was sent but the applicant/ complainant did not allow the mechanic to repair the refrigerator and instead, he insisted on its replacement by a new refrigerator. It further transpires from the PIR that with a view to providing satisfaction to the applicant/complainant the respondent agreed to replace the refrigerator and sent a brand new blue colour refrigerator but the applicant/ complainant refused to accept the same and insisted on a green colour refrigerator by way of replacement and finally, a new refrigerator by way of replacement was given by the respondent. The applicant/complainant however, persisted in his complaints that the new refrigerator also was not working properly.

(2.) With a view to ascertaining the true facts, the Director (Research) made a spot inspection of the refrigerator in question on the 25th February, 1999 in the presence of a representative of the respondent, as well as the applicant/ complainant and it was found that the refrigerator was in a proper working condition and its cooling effect was adequate as the temperature of the freezer came down from 13 degrees C to 11 degrees C within 13 minutes. It has been concluded by the Director (Research) in his PIR that there is no substance in the complaint and that the refrigerator is free from any defect and is in a proper working condition and is also cooling adequately.

(3.) We accept the findings contained in the PIR that no case of unfair trade practices by and on behalf of the respondent has been made out and no action is required to be taken on the complaint which is baseless, false and frivolous. Complaint dismissed.