RAM LAL Vs. ELECTRORAGE

JUDGEMENT

(1.) THIS appeal has been directed by the complainant against order dated 28.11.2008 passed by Consumer Disputes Redressal Forum -II, U.T. Chandigarh (herein after tobe referred as District Consumer Forum) whereby his complaint was dismissed as meritless.

(2.) BRIEFLY stated the facts are that the appellant (Complainant) purchased LCD televisioxn from respondent No. 1 which was of Samsung company make. He had purchased it for Rs. 1,25,000 on 25.10.2006 from respondent No. 1. He also got installed Tata Sky antenna as advised by respondent No. 1. The TV was installed at his house by the engineer of respondent No. 2 but the quality of sound and picture of TV was not upto the mark. He had made several complaints but the engineer of respondent No. 2 could not make the quality of the picture of the TV upto the mark.

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