SURESH KUMAR VISHWAKARMA Vs. MANAS KOUL

JUDGEMENT

(1.) THIS revision petition arises out of the order of the State Consumer Disputes Redressal Commission, Maharashtra whereby the State Commission upheld the order of the District Forum. The facts in brief are as under :

(2.) THE complainant, an Advocate, purchased a computer from the respondent for consideration of Rs. 47,000/- on 17th May, 1999. It is alleged in the complaint that the opposite party had not installed the component and parts as shown in the quotation. It is also alleged in the complaint that the opposite party had charged excess amounts over and above the amount of Rs. 47,000/- which has already been charged, for fitting multimedia kit creative company, but had not fitted those components. That is why, the complainant was not able to use the computer in the absence the components as mentioned above. Not satisfied with the functioning of the computer the complainant approached the District Forum with the following reliefs :

(3.) UPON hearing both sides the District Forum framed the following point of law for consideration :