A K GARG Vs. SALMA NOOR

JUDGEMENT

(1.) THE short facts of the case are that the complainant on 22.3.2009 purchased a four burner gas stove for Rs. 5,890 from respondent No. 2, manufactured by respondent No. 1. The complainants grouse is that within few days the stove started giving trouble, he accordingly lodged a complaint on 30.3.2009 with the authorized service centre of respondent No. 1, but no action was taken. He again on 3.4.2009 made a complaint with the service centre of respondent No. 1. When no action was taken by the respondents, the complainant on 1.7.2009 sent a demand letter to respondent No. 1 for refund of money, but in vain. Therefore the complainant filed a complaint before District Forum alleging the facts mentioned above.

(2.) THE District Forum at the stage of admission, dismissed the complaint observing that it has no jurisdiction to entertain the complaint.

(3.) THAT is what brings the appellant in appeal before this Commission.