ARUN KUMAR BHUYAN Vs. SUVENDU MOHANTA

JUDGEMENT

(1.) This appeal is preferred against the order dated 26.8.2014 passed by the District Consumer Disputes Redressal Forum Mayubhanj at Baripada (hereinafter referred to as District Forum) in CC no. 27 of 2013 directing the appellant to receive back the defective battery arid refund Rs. 1,050/ - towards its cost to the respondent besides paying compensation and litigation litigation cost of Rs. 1,000/ -.

(2.) The case of the respondent who was complainant before the District Forum stated in brief is that he purchased one MARON Battery on 17.6.2011 for Rs. 1,050/ - from the appellant. It did not function within the period of warranty and as such the respondent went to the Appellant several occasions requesting him to replace the same by a new one but to no effect So he filed the aforesaid case before the District Forum.

(3.) The appellant on being noticed entered appearance through his counsel before the District Forum and filed written version admitting the Respondent to have purchased the subject battery from him but according to him respondent damaged the battery as such he was not entitled to get a new battery in exchange.