SHIRISH Vs. C S RAHALKAR

JUDGEMENT

(1.) Petitioner herein, who was the opposite party before the District Consumer Dispute Redressal Forum, Bilaspur (hereinafter referred to as the District Forum for short), has filed the present Revision Petition against the Order of the Chhattisgarh State Consumer Disputes Redressal Commission, Raipur (hereinafter referred to as the State Commission for short) in First Appeal No. 336 of 2003.

(2.) Briefly stated, the facts of the case are:

(3.) Respondent-complainant purchased an air-conditioner from the petitioner on 28.1.1994. The said air-conditioner had a warranty for one year. It developed certain defects within 3 months of its purchase. Respondent approached the petitioner for its repair and, according to the allegations made in the complaint, the petitioner did not attend to the air-conditioner properly. It was also alleged that the air-conditioner was not as per the specifications given by the petitioner to the respondent at the time of purchase and, instead, an assembled air-conditioner was supplied to the respondent. That as the petitioner did not attend to the complaint, respondent got it repaired through Fridge Engineering, Jacob Chal, Link Road, Bilaspur and incurred an expenditure to the tune of Rs. 9,250 on the repair of the air conditioner. Respondent, thereafter, filed a complaint before the District Forum alleging deficiency in service and claiming damages totaling to Rs. 1,92,500.