SINGSONS ELECTRONICS Vs. NEENA M.PAUL

JUDGEMENT

(1.) This appeal prefers from the order passed by the CDRF, Thiruvananthapuram in OP No. 344/2004 order dated: 15.3.2011. The appellant is the 3rd opposite party and the respondents are the complainant and 1st and 2nd opposite parties in the above said OP respectively.

(2.) The appeal prefers under directions of the Forum below is that the opposite parties shall jointly and severally pay the complaint a sum of Rs.20,000 towards compensation within 2 months from the date of receipt of the order.

(3.) The dispute in the complaint in connection with purchased an Akai TV Set on 06.07.1998 the 1st opposite party is a dealer. There is a Money back Scheme in which the opposite party promised to refund Rs.30,000/- on 06.06.04, that is an assurance on the money back scheme, opposite party handed over the complainant a post dated cheque dated 22.06.2004, drawn by one Baron International Ltd. on the Siam Commercial Bank, P.C.L, Nariman Point Branch, Mumbai, that the said cheque was presented for payment which was dishonored and returned, that on approaching the opposite party. The opposite party has turned down the request of the complainant to pay the agreed amount that opposite parties has committed unfair trade practice and deficiency in service. At the time of filing the complaint, additional opposite parties 2&3 M/s Akai Electronics IndiaPvt. Ltd, and M/s Baron International Ltd respectively parties in cause title. The notice issued to all opposite parties acknowledged the notice. The 3rd opposite party filed replay and denied the liability. The notice of 1st opposite party returned. Hence to directed the opposite parties to pay the agreed money back scheme amount of Rs.30,000/- with interest along with compensation and costs to the complainant.