VIJAY KUMAR NAYAK Vs. SATYAM ELECTRONICS

JUDGEMENT

(1.) FEELING aggrieved by order dated 4.1.2010 of District Consumer Disputes Redressal Forum, Mahasamund (hereinafter called as "District Forum" for short), in Complaint Case No. 19/2009, where by the complaint of the appellant herein has been dismissed, this appeal has been preferred by the appellant before this Commission.

(2.) THE complaint of the appellant before the District Forum was that a Colour Television set was purchased on 5.7.2008 from the respondent by him at the cost of Rs. 4,800. Warranty Card was provided along with Television set, whereby the guarantee of six months was given on the parts of the Television and the entire Television set. As per the contention of the appellant/complainant, on 3.1.2009, all of a sudden, the Television set has stopped working on account of sudden inside burning. It was brought to the shop of the respondent, who assured him to repair the Television or to replace the T.V. set. But thereafter neither the Television set was repaired nor it was replaced. Then complaint was filed by the complainant alleging deficiency in service. In reply of which the respondent has averred that the Television set was not having any manufacturing defect, nor incident of burning was on account of some defect in the Television set itself, but it was on account of some external reasons. It has been averred that probably a burning candle was placed over the Television set, which ultimately burnt the cabinet of T.V. set and burning started from the upper cover of the Television. There was no defect in the power card electricity supply nor in the Television. It has been averred that there was no manufacturing defect in the Television set nor incident of burning was on account of any internal short circuiting.

(3.) LEARNED District Forum after having considered the material placed before it, passed the order directing the respondent to repair the Television set after receiving repair charges from the complainant.