PRAKASH NARAIN MISRA Vs. SALMANI ELECTRONICS

JUDGEMENT

(1.) THIS is an appeal against the judgment and order dated 29.4.2004 passed in the complaint Case No. 3/2003 by the District Forum, Jaunpur.

(2.) THE case was taken up in the revised list. Heard Mr. R.K. Gupta, Advocate, learned Counsel for the appellant and Mr. Alok Ranjan, learned Counsel for the respondent No. 2 and perused the impugned judgment and order, grounds of appeal and other materials available on record.

(3.) THE learned Counsel for the appellant assailed the judgment in question on the ground that order for repairing is not justified as the inverter and the Exide battery, both were having inherent manufacturing defects and its repair would not have served any useful purpose. More so. the learned District Forum erred in law in awarding the token compensation of a sum of Rs. 500.00 whereas for the mental pain and agony, the compensation should have been much more.