DAEWOO ANCHOR ELECTRONICS LTD. Vs. KISHOR UKA MAKWANA

JUDGEMENT

(1.) THIS appeal takes an exception to an order dated 29.10.2003 in consumer complaint No.39/2002 passed by District Forum Nashik.

(2.) THE brief facts leading to this appeal can be summarized as under:

(3.) OPPONENT Nos. l and 2 had challenged the complaint by filing written version contending that warrantee period is one year and they have filed a copy of original warrantee certificate. They further contended that warrantee card which the complainant has filed alongwith the complaint is printed by opponent No.3 and hence, it is not valid and opponent Nos. 1 & 2 are not responsible for deficiency in service as alleged by respondent No. 1/org. complainant. Hence, they prayed that as there is no deficiency in service on their part, consumer complaint may please be dismissed alongwith costs of Rs.5,000.