MADHUSUDAN MISHRA Vs. MOHESH DHOLKIA

JUDGEMENT

(1.) THE complaint filed by the appellant having been dismissed, he has filed this appeal.

(2.) THE appellant filed the complaint for a direction to the opposite parties to replace the television set with a new one or to rectify the defects of the old one.

(3.) THE respondent filed its written version. Its case is that the repair work of the TV set was attended at the residence of the appellant, but due to absence of service facilities, the same was brought to the service centre for necessary repair. On opening the TV set, it was found that it needed replacement of transister and one I.C. Those parts were not readily available in the service centre. After getting the same, they were replaced and the TV set was duly repaired. The appellant was informed to take it back, but he did not come and take the same.