NAVEEN ELECTRONICS Vs. KANTA KUMARI SUMAN

JUDGEMENT

(1.) This is an appeal directed against the order of the District Forum, Moradabad dated 5.9.2002 passed in Complaint Case No.61 of 2001.

(2.) Smt. Kanta Kumari Suman came with the allegation that the refrigerator purchased by her from the appellant M/s. Naveen Electronics, Budh Bazar, Station Road, Moradabad went wrong and developed defects which were not repaired when the defects were detected. Hence complaint was filed.

(3.) After discussing the evidence, the District Forum came to the conclusion that there was some deficiency in service on the part of the appellant and, therefore, directed that the refrigerator should be repaired to the satisfaction of the Forum and then it should be made workable for two years as such with a written extended guarantee, and in the alternative a new refrigerator should be provided. It further directed that interest at the rate of 18% per annum on the price of the refrigerator of Rs.8,900/- be paid with effect from the date of its purchase, i. e.12.3.2000 and further a sum of Rs.500/- be paid as costs.