G D A Vs. KUSUM LATA

JUDGEMENT

(1.) This appeal is directed against order dated 5.5.1998 passed by Calcutta District Forum, Unit-I in Case No.1858/97.

(2.) It appears that the case was determined ex parte with the direction to the present appellant to pay a sum of Rs.30,600/- as well as compensation of Rs.5,000/- to the complainant within a specified period.

(3.) The case of the complainant was that he purchased one Computer for a consideration of Rs.30,600/- from the opposite party and obtained delivery on 22.4.1997. On repeated pursuasion one representative of the opposite party called on the complainant on 7.5.1997 to instal the Computer. The work of installation was done. But the machine remained idle because other accessories were not fitted. On repeated requests, the defective condition of the Computer was not rectified. Subsequently, some representatives of the opposite party inspected the machine but the defect persisted with the result that the Computer lay useless. The opposite party as complainant approached the Forum for getting back the consideration money together with compensation.