TRIPUTI TELECOM SERVICE Vs. REETA

JUDGEMENT

(1.) REETA respondent had purchased one CPD Monitor for STD, PCO from the appellants on 16.1.2003 vide bill No. 281 with a guarantee period of six months. However, the said monitor developed some fault and it went out of order. The respondent approached the appellants and requested them to remove the defect. The appellants removed the defect. After a few days, again the monitor went out of order. The respondent again approached the appellants. They asked the respondent to bring the CPD monitor to their shop. Accordingly, the respondent look the CPD monitor to the shop of the appellants and she was told to come after few days to collect the same after its repair.

(2.) IT was further pleaded that after few days, the respondent again went to the shop of the appellants. It was not yet repaired. She was again asked to come after few days. The respondent visited the shop many times but in vain. Lastly, on 19.5.2003, the respondent went to the shop of the appellants and enquired about the monitor. The appellants got annoyed and handed over the monitor to the respondent. It was unscrewed and some of its parts were missing. On this, the respondent filed the complaint against the appellants in the learned District Consumer Disputes Redressal Forum, Ferozepur (in short "the District Forum") for replacing the monitor, compensation to the tune of Rs. 50,000 and costs of litigation.

(3.) THE appellants filed the written reply. It was admitted that the appellants had sold the monitor to the respondent on 16.1.2003 and that after few days, it went out of order. The respondent approached the appellants and the appellants repaired the same. The respondent had again brought the monitor to the shop of the appellants who kept the monitor with them for removing its defect. The appellants were always ready and willing to provide best services to its customers. Hence, it was prayed that the complaint be dismissed.