SURJIT KAUR Vs. RANJIT JHA

JUDGEMENT

(1.) THIS is complainant s appeal against the judgment and order dated 2.4.2004 passed by District Consumer Disputes Redressal Forum -I, U.T., Chandigarh (for short hereinafter to be referred as District Forum) which has been partly allowed and a compensation of Rs. 1,000/ - was awarded to the appellant besides cost of Rs. 500/ -.

(2.) FEELING dissatisfied with the relief granted by the District Forum and describing the compensation as being grossly inadequate, this appeal has been filed, which has been contested by the respondent Sh. Ranjit Jha, proprietor, Vandana Computers, SCO No. 161 -62, 2nd Floor, Cabin No. 8, Sector 8 -C, Chandigarh. Mr. Satish Kumar Bhatti, Advocate appeared for the appellant while Capt. Arun Sharma, Advocate appeared for the respondent. Record of the complaint case was summoned.

(3.) WE have heard the learned Counsel for the appellant/complainant and learned Counsel for the respondent/O.P. and have perused the impugned judgment and order and record of the case. The complainant Smt. Surjit Kaur purchased a computer valued at Rs. 29,700/ - in the month of June, 2002. The complainant paid the aforesaid amount for providing a computer having following configuration: