P V NARSIMHA RAO Vs. SOUTHERN AGENCIES

JUDGEMENT

(1.) The petitioner is conducting a cool drinks shop at Rajahmundry in Andhra Pradesh. For the purpose of the said business, he purchased a Godrej Refrigerator of 165 Its., capacity from the Respondent on 14.12.1988 paying a price of Rs. 6,200/-. Subsequently, it is stated that the said refrigerator was found to be defective and that it is not a new one but a second-hand machine.

(2.) After having failed to obtain any favourable response from the respondent to whom he had represented that the refrigerator was not working properly, the petitioner filed a complaint before the District Forum, Rajahmundry claiming a total compensation of Rs. 24,471.65p.

(3.) The District Forum, after going into the merits of the case passed an order directing the respondent to pay a sum of Rs. 8,000/to the Petitioner being the aggregate of Rs. 6,500/- ordered to be paid towards the cost of the refrigerator, Rs. 1,000/- by way of damages and Rs. 500/- towards costs.