RAMSARAN CHAWLA Vs. RAKESH KUMAR

JUDGEMENT

(1.) This is an appeal against the judgment and order dated 15.6.1992 passed by District Consumer Forum, Meerut in Complaint Case No.8/1992.

(2.) The facts of the case stated in brief are that the complainant purchased an Alwyn fridge on 30.5.1991 from Ram Saran Chawla, its dealer. This fridge developed defects in a short time after its purchase and its compressor got burnt twice. The guarantee of the compressor was of six years. Even after changing of compressor twice, the fridge did not work. The complainant asked for a new fridge but the opposite party refused to do so. The complainant, therefore, filed this complaint claiming replacement of fridge and for compensation of Rs.4,450/-.

(3.) The opposite party was issued notice and he admitted the allegations of the complainant. It was stated that the complainant should use the stabilizer so that the compressor may not burn. Before the learned District Forum, the complainant had filed an affidavit but no counter affidavit was filed by the opposite party. The opposite party also did not appear before the learned District Forum. The complainant informed the learned District Forum that the stabilizer was used by him but inspite of that the fridge is not working and there is major defects in the fridge.