RADHA COMPANY Vs. S ATMARAM GUPTA

JUDGEMENT

(1.) This appeal is directed against the order dated the 21st day of October, 1998 in O. P. No.209/1996 on the file of the District Consumer Disputes Redressal Forum, Madurai. The appellant is the opposite party while the respondent is the complainant.

(2.) Short facts may be related in order to understand the crux of the issue arising for consideration in this action. The A/c machine installed in the premises of the complainant became defective in September, 1994. So he called upon the opposite party to survey the A/c machine and give a quotation for repairing it. The opposite party, after surveying it, gave a quotation for repair in a sum of Rs.13,515/-. The quotation so made was inclusive of replacement of compressor valued at Rs.9,150/-.

(3.) The opposite party removed the A/c machine for effecting repairs by installation of the compressor and re-installed the A/c machine in the complainant's premises. The machine so installed did not at all function properly and the compressor proved to be defective. The compressor so installed was tested by a private mechanic at the instance of the complainant and after such testing, the compressor was proved to be defective. In such a backdrop and setting, the complainant knocked at the doors of the Forum below alleging deficiency in service on the part of the opposite party for certain reliefs as prayed for in the complaint.