BOBY JOSE Vs. RAPPAI K.O.

JUDGEMENT

(1.) This appeal prefers from the order passed by the CDRF Thrissur, in CC No.504/07 filed on 11.5.07. The opposite party is the appellant and the respondent is the complainant in the above mentioned OP.

(2.) The appellant prefers this appeal under the direction of the Forum below that to supply a new air conditioner for Rs.31,000/- with cost Rs.5,00/- within 2 months from the date of receipt of copy of this order. The price carries interest at the rate of 12% from the date of order till realization.

(3.) The complainant is having a case that he is the proprietor of the Maharani Jewellers, who brought a Voltas Split Air conditioner from the opposite parties on 3.5.05. The respondent?s staff installed the air conditioner on the day itself. But it did not start functioning well on the first day onwards. The complainant informed its non-functioining to the respondent. The technicians from the respondent tried to rectify the defects. But they could not rectify the defects. On 6.3.06 the respondent?s staff took some parts from the air conditioner to rectify the defect. However they did not bring it back after rectifying its defect. So a lawyer notice was issued on 11.5.06. The respondent received the notice and issued a false reply. The complainant could not use the air conditioner from the date of its purchase onwards. So the complaint is filed praying to get back its price.