CITY ELECTRONICS LIMITED Vs. BHIM SAIN

JUDGEMENT

(1.) THIS appeal has been directed by opposite party against order dated 6.8.2002 passed by Consumer Disputes Redressal Forum, Hisar (hereinafter to be referred as District Consumer Forum) vide which the complaint of respondent Bhim Sain was accepted with costs and the appellant was directed to pay a sum of Rs. 35,000 to the respondent.

(2.) BRIEFLY stated the facts are that respondent Bhim Sain (complainant) purchased TV Sansui model 2106 from the appellant vide bill dated 3706 dated 26.11.1999 for consideration of Rs. 14,000. The appellant as well as M.D.Sensui Television Audio Appliances (OP No. 2 as mentioned in the complaint) had floated a scheme which was valid up to 31.12.99 and according to that scheme, a scratch card was to be given to the purchaser of TV at the time of purchase and on scratching of that card he would get a sure gift. However, no such coupon was given to the respondent and as such he was deprived of a chance to win any prize up to the value of Rs. 13,000 and further one kilogram gold as bumper prize.

(3.) ALLEGING deficiency in service, complaint was filed.