S P BATRA Vs. ARYAN ELECTRONIC AND ELECTRICALS

JUDGEMENT

(1.) This is an appeal against the order of the District Forum dated 13.11.91 by which the complaint was dismissed.

(2.) Briefly the facts are that the complainant purchased a Vedio-head Vom 0267 for Rs.990/- vide cash memo No.4108 dated 26.2.91 from the respondent. It is alleged that he started operating the Video-head at his residence but it was found defective. Later he got it examined from a mechanic and he found that one of its circuits was not in working order. He, thereafter, approached the respondent for replacement of the head or refunding the amount Rs.990/- but the respondent did not acceede to his request.

(3.) It is pleaded by the respondent in the written statement that the Video-head had been imported by M/s. Videotech Pvt. Ltd. , Solan and he had-purchased that from the-said company. He has made it clear at the time of selling the head to the complainant that he did not give any guarantee about its working. This was also specifically written on the cash memo. It is further pleaded that the head was in working condition when it was given to the complainant, and it was possible that it might have developed the fault on account of mishandling by the complainant or the mechanic.