RELIANCE INFOCOMM LTD. Vs. A. KESAVAN

JUDGEMENT

(1.) THE appellant is the opposite party in CC. 49/07 in the file of CDRF, Palakkad. The appellant is under orders to refund a sum of Rs. 19,400/ - and Rs. 2000 as compensation and Rs. 1,000/ - as cost.

(2.) THE case of the complainant is that he purchased the mobile handset of Samsung from the opposite parties/Reliance Infocomm Ltd. On

(3.) /10/2003 on payment of advance of Rs. 5001/ - and monthly instalment of Rs. 400/ - in 36 months. On 25/4/2006 and on subsequent dates he approached the opposite party several times to get the battery of the handset repaired. As directed by them he approached the Samsung Service Center who demanded a sum of Rs 2,000/ - for repairing and replacement of the battery. Hence he has sought for return of the amount paid and compensation. 3. In the version filed the opposite parties have contended that the manufacturer is Samsung Electronics and that the manufacturer should be responsible and that the complainant is bad for non joinder of necessary parties. The allegations are denied.