ELECTRONIKA Vs. ORSON SALES LTD

JUDGEMENT

(1.) This appeal has been filed against the order of the District Forum dated 6.12.90 by which all the opposite parties have been directed to pay Rs.18,488/- with interest @ 15% p. a. from 8.10.88 till the date of payment, to the complainant.

(2.) Briefly the facts are that the complainant (respondent No.3) purchased a VCP for Rs.10,500/- from M/s. Electronika, opposite party No.3 appellant. Opposite Party No.1, M/s. Orson Electronics Ltd. is the manufacturer of the VCP and Opposite Party No.2 respondent No.1 is the selling agent of the respondent No.1.

(3.) The VCP went out of order within the warranty period. The complainant handed over the VCP for repair to the opposite party No.2 which was not returned after repair. The complainant filed the complaint for recovery of Rs.10,400/- alongwith interest against the opposite parties.