(1.) THIS is an appeal received by transfer from Haryana State Consumer Disputes Redressal Commission against order of District Consumer Disputes Redressal Forum, Karnal (for short hereinafter to be referred as District Forum) dated 15.1.2002 passed in complaint case No.1075 of 1999: Dr. Subhash Singla v. Sh. Atul Bhatia.
(2.) BRIEFLY stated the case of the complainant is that he had purchased a computer system having a warranty of two years from the OP for a sum of Rs.51,850/ - on 9.4.98 and an Invoice No.1704 had been issued. As per the complainant, the computer from the date of its purchase had the following defects:
(3.) IT is the case of the complainant that the OP took away the computer with him for repairs but the defect could not be removed and in spite of the fact that the computer was retained by the OP for a period of over one month. OP intimated the complainant that the defect can only be removed after bringing some parts from Delhi. It is further the case of the complainant that despite sending two notices under UPC and contacting the OP on telephone, OP did not care to provide proper service and consequently, a legal notice was served to him upon which on or about 19.7.97, brother of the OP visited the complainant and after inspecting the system promised to exchange the same or refund the cost with interest. Since no action was taken thereafter, this complaint had been filed.