HCL LIMITED Vs. ORISSA STATE COMMISSION FOR WOMEN

JUDGEMENT

(1.) MRS . Basanti Devi, Member -This appeal has been directed against the orders dated 3.3.1998 of the District Forum, Khurda at Bhubaneswar in CD Case No. 375 of 1995 ordering the opposite parties, who are appellants here, to jointly and severally replace the Xerox machine supplied to the petitioners who are respondents here, by a new mechanic or in the alternative, to return to the petitioners the price of the said machine and the spare parts used during the servicing period including the service charges of the machine and also to pay them compensation of Rs. 5,000 and cost of litigation. The District Forum directed as such to the opposite parties, in short the Opps, holding them to have caused deficiency in service by selling the petitioners xerox machine having manufacturing defect.

(2.) THE Opps have challenged the aforesaid order as illegal and arbitrary, the same being based on surmise and conjectures.

(3.) WE have heard the learned Counsels appearing from both sides and perused the materials on record.