ACCEL FRONTLINE LTD Vs. SUNIL GOPINATH PARULEKAR

JUDGEMENT

(1.) THIS appeal is filed by O.P. No. 2 in C.C. No. 118/10 and is directed against order dated 15/10/2012 of the Lr. District Forum, by which the OPs have been directed to replace the mobile of the Complainant.

(2.) SOME facts are required to be stated to dispose off this appeal and for that the parties to this appeal shall be referred to in the names as they appear in the cause title of the complaint.

(3.) THE Complainant on or about 20/04/12 purchased from OP No.1, a mobile, manufactured by Sony Ericsson for a sum of Rs.5,900/ -. The Complainant appears to have been impressed with salesmanship of OP No.1, the distributor, and the looks of the mobile.